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Judgment
6 paragraphs · 97 wordsVijay Kumar Shukla, J
1.
This is petition under Section 482 of Cr.P.C for restoration of Criminal Revision No.5782/2023 which was dismissed on account of peremptory order dated 4/1/2024.
2.
In view of the reasons stated in the petition, this Court find that there is sufficient reasons for non compliance of peremptory order.
3.
Accordingly, the petition is allowed and the office is directed to restore Criminal Revision No.5782/2023 to its original number.
4.
A copy of this order be kept in the record of the said Revision.
5.
With the aforesaid, the petition is disposed off.