Mahesh Chandra Sharma, J. - (1.) This Misc. application no. 194/2015 has been filed by the petitioner Nawal Kishore in Cr. Misc. Pet. No. 1081/2014 with the following prayer: "It is, therefore, most humbly prayed that this application for recalling (revival) may kindly be allowed and the order dated 13.5.2014 in SB Cr. Misc. Pet. No. 1081/2014 Nawal Kishore Meena v. State of Rajasthan may kindly be recalled and further the Misc. petition may be decided afresh on merits after registering the same to its original number."
(2.) Brief facts of the case are that earlier the petitioner moved a Cr. Misc. petition under Section 482 Cr.P.C. with the following prayer: "It is, therefore, most humbly and respectfully prayed that your Lordships may graciously be pleased to admit and allow this misc. petition and call for the record relating to this case, and further be pleased to (i) issue order for transfer the investigation of FIR No. 84/2013 Bani Park, Jaipur City (South) to CBI and also directed to complete the investigation in a prescribed period; (ii) any other order or direction which this Hon'ble Court deems fit and proper in the facts & circumstances of the case may also be passed in favour of the petitioner."
(3.) This Court vide order dated 13.5.2014 while dismissing the petition, has passed the following order: "None is present for the petitioner. I have heard learned PP for the State and carefully perused the relevant material on record. I do not think it proper to allow this petition and, hence the same being without any substance, is hereby dismissed. However, the petitioner is free to move an application for revival of this petition within a period of one months from today, if he/they desire(s) to do so.";