JUDGEMENT
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(1.) This application has been moved under Section 378(4) of the Code of Criminal Procedure for grant of leave to appeal against the order dated 22.10.2013 passed by the Court of learned Judicial Magistrate 1st Class, Gurgaon.
(2.) I have heard learned counsel for the parties, besides perusing the record with due care and circumspection.
(3.) Leave granted.;
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