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Judgment
5 paragraphs · 230 wordsManoj Kumar Garg, J
An application under Section 482 Cr.P.C. has been filed by the petitioner for recalling of the order dated 01.09.2023 passed in S.B. Criminal Misc. Petition No.8956/2022.
Learned counsel for the petitioner submits that the petitioner has filed a petition for quashing of the FIR No.227/2022 lodged at Police Station Mahila Thana, District Jodhpur City West as well as all proceedings relating to the petitioners. On 01.09.2023 Public Prosecutor submits a factual report, in which it is mentioned that after investigation, Police has filed challan against the petitioner and in submission of the learned Public Prosecutor the misc. petition is dismissed as having become infructuous, whereas it is in this regard submitted that the petitioner has challenged all the FIR as well as proceedings emanating therein, but the petition has been dismissed merely presentation of challan against the petitioner. Therefore, the order dated 01.09.2023 may kindly be recalled.
I have considered the arguments advanced before me and carefully gone through the material available on record.
After thoroughly investigate the matter, the Police has filed charge-sheet against the petitioner and if the petitioner has aggrieved from the charge-sheet, then he may file a fresh petition before this Court. Therefore, there is no valid reason to recall the order dated 01.09.2023 passed in S.B. Criminal Misc. Petition No.8956/2022. Hence, the misc. application filed by the petitioner is hereby dismissed.