Allahabad High Court
Hazi Mohd. Salim Mansoori vs State Of U.P. on 9 September, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- APPLICATION U/S 482 No. - 1920 of 1997 Applicant :- Hazi Mohd. Salim Mansoori Opposite Party :- State Of U.P. Counsel for Applicant :- M.P. Rai,Y.S.Saxena Counsel for Opposite Party :- A.G.A. Hon'ble Sudhir Agarwal,J.
Criminal Misc. Recall/Restoration Application No.339552 of 2016
1. Called in revise. None appeared to press this application. In the circumstance, I myself have perused the record.
2. This is an application seeking recall of order dated 06.10.2016.
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 and State of Punjab vs. Davinder Pal Singh Bhullar, AIR 2012 SC 364 has made it clear that High Court has no power to review its previous order in criminal cases.
4. In view thereof, the application is dismissed as not maintainable.
Order Date :- 9.9.2019 Siddhant Sahu