JUDGEMENT
JAYASHREE TIWARI,J. -
(1.) CASE called out in the revised list.
(2.) LEARNED counsel for the revisionist is present.
Learned A.G.A. is also present.
(3.) THE present revision has been filed against the order of remand passed by learned Additional Sessions Judge quashing the order of the Magistrate dated 26.4.2010.;
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