RAJENDRA SINGH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) There is an error apparent on the face of record. Learned Deputy Advocate General contended that no charge-sheet has been submitted against the writ petitioner. The investigation against him is going on and on the basis of a wrong statement order dated 24.08.2016 was passed.

(2.) Since there is an error apparent on the face of record, therefore, the order dated 24.08.2016 (sought to be recalled), is recalled in the interest of justice. MCC No. 779 of 2016 (Recall Application) is allowed. The writ petition is restored to its original number.

(3.) Writ Petition (Criminal) 253 of 2016 is taken up for hearing with the consent of learned counsel for the parties.