DASHRATH NARAYAN TANDALE Vs. SHRIDHAR KESHAVACHARYA PATWARDHAN

JUDGEMENT

(1.) Present proceeding is fled for recalling the judgment and order dated 4.12.2020 passed by this Court in Criminal Application No. 1404/2020. Request is made to restore the matter for hearing of both the sides and for fresh decision.

(2.) As the present proceeding was fled for virtually review of the previous decision, though on peculiar ground, this Court did not issue notice to other side and by order dated 11.1.2021 after hearing the learned counsel for applicant for some time, this Court passed the following order :-

(3.) The learned counsel Shri. Salunke made other submissions which are quoted in the order dated 15.1.2021 and the Court had expressed that if he was not intending to argue the matter, there was no question of giving any relief to him. But, on 15.1.2021 following order came to be dictated :-