NAGINA Vs. STATE

JUDGEMENT

(1.) Exemption is allowed subject to all just exceptions.

(2.) Issue Notice. Notice accepted by Learned APP for the state. With consent of parties petition is taken up for disposal.

(3.) Learned counsel for the petitioner points out that by order dated 17.12.2018, petitioner was granted liberty to approach the Trial Court to seek recall of proceedings under Section 82 Cr.P.C. He points out that the protection was granted to the petitioner till the disposal of such application.