Allahabad High Court
Hari Ram Singh And Others vs State Of U.P. And Another on 1 October, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 1. Crl. Misc. Delay Condonation Application No.334647 of 2016 2. Crl. Misc. Recall/Restoration Application No.334648 of 2016 In Case :- APPLICATION U/S 482 No. - 4462 of 1998 Applicant :- Hari Ram Singh And Others Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Jagdish Singh Sengar,A.K. Misra,Brijesh Sahai,V.P. Srivastava Counsel for Opposite Party :- A.G.A.,A.K. Misra,O.P.Singh,Ramji Singh,Tarun Varma,U.K. Misra Hon'ble Sudhir Agarwal,J.
1. Called in revise. None appeared to press these applications.
2. This is an application seeking recall of order dated 11.04.2016 whereby application has been dismissed. The application is beyond time, therefore, an application seeking condonation of delay has also been filed.
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 applications are not maintainable. Dismissed accordingly.
Order Date :- 1.10.2019 Manish Himwan