Allahabad High Court
Kumari Mamta Kushwaha And Others vs State Of U.P. And Others on 1 October, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Crl. Misc. Recall Application No. 5697 of 2011 In Case :- APPLICATION U/S 482 No. - 8353 of 2002 Applicant :- Kumari Mamta Kushwaha And Others Opposite Party :- State Of U.P. And Others Counsel for Applicant :- Vashistha Tiwari Counsel for Opposite Party :- Govt. Advocate,D.D.Gupta,R.P. Srivastava,T.N. Tiwari Hon'ble Sudhir Agarwal,J.
1. Called in revise. None appeared to press this application.
2. This is an application seeking recall of order dated 8.10.2010 passed by this Court whereby an application filed under Section 482 Cr.P.C. has been dismissed.
3. Supreme Court in P. C. Gulati vs. Lajyaran, AIR 1996 SC 595; K. Ramachandran vs. V. N. Rajan and another, 2009 (14) SCC 569, State of Punjab vs.Davinder Pal Singh Bhullar, AIR 2012 SC 364 and Mohammed Zakir Vs. Shabana and others, 2018 (15) SCC 316 has made it clear that High Court has no power to review or recall its previous order in criminal cases.
4. In view thereof, the application is not maintainable. Dismissed accordingly.
Order Date :- 1.10.2019 Manish Tripathi