Ramati Narayan Singh vs Idrish S/O Manjur Khan And Others
2024 Latest Caselaw 24377 Bom

Bombay High Court

Ramati Narayan Singh vs Idrish S/O Manjur Khan And Others on 19 August, 2024

Author: Shakil Deshmukh

Bench: Shakil Deshmukh

                                              1                                   appp1230.2024

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR

                     CRIMINAL APPLICATION (APPP) NO.1230/2024
                                        IN
                    CRIMINAL APPLICATION (APL) NO.615/2024 (D)
                   (Ramati Narayan Singh Vs. Idrish S/o Manjur Khan and others)
----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                             Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
--------------------------------------------------------------------------------------
                     Mr. Shakil Deshmukh, Advocate for the applicant.

                     CORAM: VINAY JOSHI & MRS.VRUSHALI V. JOSHI, JJ.

DATED: 19.8.2024.

Heard.

2. This is an application to recall the judgment and order dated 18.6.2024 passed in Criminal Application (APL) No.615/2024.

3. It is contended that without hearing the present applicant this Court has rendered the impugned decision. Hence matter needs to have a re-look by way by of recall of the order.

4. Applicant's learned Advocate would submit that notice of Criminal Application (APL) No.615/2024 was served on informant on which she instructed a lawyer to appear. It is contended that mistakenly lawyer forget to mail vakalatnama. In such a background, on the first date, the matter was disposed of. In support of his contentions, applicant's learned Advocate has relied on two judgments of Hon'ble Apex Court

(i) Ganesh Patel V/s. Umakant Rajoria reported in 2022 SCC OnLine SC 2050 and (ii) Vishnu Agrawal V/s. State of Uttar Pradesh and another reported in (2011) 14 SCC 813.

5. Issue notice to the non-applicants returnable on 2 appp1230.2024

18.9.2024.

6. Ms. K.H. Bhondge, learned A.P.P. waives notice for non-applicant No.1/State.

(MRS.VRUSHALI V.JOSHI, J.) (VINAY JOSHI, J.)

Tambaskar.

Signed by: MR. N.V. TAMBASKAR Designation: PA To Honourable Judge Date: 21/08/2024 11:36:33