STATE Vs. VIJAY KALYAN JHA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of. CRL.M.A. 26024/2023 (seeking recall of order dtd. 10/7/2023, filed by the respondent)

(3.) The present Application under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed on behalf of the applicant/respondent seeking recall of Order dtd. 10/7/2023 passed by this Court.