GOVIND Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of this application, the applicant/revisionist has prayed for recall of the order dtd. 28/9/2022 passed by this Court in Criminal Revision No. 1839 of 2022.

(2.) The facts giving rise to the present restoration application are that on an application moved by the prosecution/complainant, the revisionist/applicant was summoned by the learned Additional Sessions Judge, Court No. 6, Meerut vide order dtd. 7/4/2022 to face the trial in Case Crime No. 610 of 2020, under Sec. 147, 148, 149, 302, 506, 120B IPC. The aforesaid summoning order was challenged by the revisionist/applicant by filing Criminal Revision No. 1839 of 2022 through advocate Shri Amit Rana, which was disposed of by this Court vide order dtd. 28/9/2022.

(3.) By means of this application, the applicant has prayed for recall of the order dtd. 28/9/2022 passed by this Court in Criminal Revision No. 1839 of 2022. At the time of hearing of the revision, learned counsel for the applicant gave up his challenge to the aforesaid impugned order and confined his submission to the disposal of his bail application in accordance with the guidelines laid down by the Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922. The said revision was disposed of by this Court vide order dtd. 28/9/2022. The order sought to be recalled reads thus: