JUDGEMENT
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(1.) Cr. Misc. No.10052 of 2016:
This application has been filed under Section 482 Cr.P.C. for placing on record the affidavit of the petitioner as directed in the order dated 23.2.2016. The affidavit of the petitioner is taken on record.
(2.) In the affidavit, Shri Harinderjit Singh Judge-petitioner has explained the facts regarding obtaining the photo copy of the charge-sheet and has shown regret and apology for his conduct.
(3.) Keeping in view the apology tendered in the affidavit, no further action is required to be taken in the matter.;
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