RAHMAN KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Although, this petition has already been decided by this Court vide order dtd. 24/1/2024, but an application i.e. I.A. No.6350/2024 for recalling of the said order has been filed by respondent No.2.

(2.) A reply to the said application has also been filed by the petitioners denying and disputing the averments made in the said application.

(3.) However, after perusal of the order and the averments made in the application i.e. I.A. No.6350/2024, it is clear that the application is in the shape of review petition asking that the order dtd. 24/1/2024 be recalled.