STATE OF JAMMU & KASHMIR Vs. VINNAY CHAWLA

JUDGEMENT

(1.) This order shall dispose of the instant application being filed by the applicant under Section 151 Cr.PC for recalling of order dated 30.12.2017 where under restoration application being 05/2017 filed for re-admission of appeal bearing No. 25/2011 had been dismissed.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the parties reiterated their submissions in tune with their respective pleadings.