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Judgment
6 paragraphs · 181 wordsManoj Kumar Garg, J
The instant application has been filed for recalling the order dated 18.09.2023 passed by this Court in S.B. Criminal Misc. Petition No.3988/2023.
Learned counsel for the petitioner submits that the misc. petition No.3988/2023 has been filed for challenging the FIR as well as the order passed by revisional Court and trial Court by which, cognizance has been taken against the petitioner and the other accused. He further submits that on 18.09.2023, learned Public Prosecutor has submitted a report wherein it has been mentioned that the Police has submitted final report in this case, therefore the present misc. petition has become infructuous. In these circumstances, it is prayed that the order dated 18.09.2023 be recalled and hearing of the case be made in accordance of law.
For the reasons and grounds mentioned in the application, the misc. application is allowed.
The order dated 18.09.2023 passed by this Court in S.B. Criminal Misc. Petition No.3988/2023 is hereby recalled and the criminal misc. petition is restored in its original number, i.e., CRLMP No.3988/2023.
List the matter on 08.11.2023, as prayed.