CHETAN SHARMA @ HONEY Vs. STATE

JUDGEMENT

(1.) Crl. M.A. No. 15492 of 2015 (for restoration) Vide the instant application, the applicant/petitioner seeks restoration of the petition noted above by recalling the order dated 13.10.2015, where by the same was dismissed in default.

(2.) Keeping in view the averments made in the instant application and the submissions made by learned counsel for the applicant, the same is allowed.

(3.) Consequently, Bail Application No.1945/2015 is restored to its original number.