AMIT KHAMPARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed for recall of order dtd. 30/5/2024 passed by this Court in M.Cr.C.No.39276/2022.

(2.) It is submitted by counsel for the applicant that it appears that this Court has ignored a telephonic conversation which was placed on record along with

(3.) Considered the submissions made by counsel for the applicant.