RAMVILASH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ali Hasan, learned counsel for Complainant/ Opposite Party No. 2 and Sri Anurag Shukla, learned counsel for applicants.

(2.) The application under Sec. 482 Cr.P.C. was allowed by this Court vide order dtd. 6/8/2024 (2024:AHC:126992) and for reference the same is reproduced hereinafter:

(3.) Present recall application is filed by Complainant/ Opposite Party No. 2 that on the date of hearing his counsel was not present, therefore, he is prejudice, though he cannot deny that a counter affidavit filed on his behalf was taken note of.