BABU Vs. THANKACHAN

JUDGEMENT

(1.) This petition has been filed by the learned counsel for the petitioner in the above Crl.M.C, for recalling the order dtd. 10/11/2021.

(2.) The Crl.M.C was filed by the sole accused in Crime No.555 of 2014 of Pudunagaram Police Station to quash the final report pending before the Judicial First Class Magistrate, Chittur. As per order dtd. 10/11/2021, the Crl.M.C was allowed quashing the final report in C.C No.1852 of 2014 of JFCM, Chittur, under Sec. 482 Cr.P.C, and the petitioner/accused was set at liberty.

(3.) Thereafter, on 15/11/2021, above petition has been filed to recall the order dtd. 10/11/2021, stating that after pronouncing the order, when the counsel contacted his client, he came to know that the petitioner/accused was already acquitted by JFCM, Chittur on 28/9/2020. Learned counsel for the petitioner is tendering his apology for the inadvertent mistake committed by him and he is seeking recall of the order as the matter has become infructuous.