Sanjay Priya, J.:— Heard learned counsel for the petitioner and the State.
2. This case has been filed for modification of the order dated 30.03.2017 passed by this Court in Cr. Misc. 4401 of 2017.
3. The aforesaid order passed by this Court is very specific and clear direction to both the parties has been made in that order.
4. Therefore, this Court does not find any merit in the petition.
5. Accordingly, this modification application stands dismissed.