Kamal Preet Singh Arora & Ors. vs State
2009 Latest Caselaw 4329 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      Crl.M.C. 1385/2009

                                   Reserved on: October 20, 2009

                               Pronounced on: October 26, 2009

#      KAMAL PREET SINGH ARORA & ORS.
                                                   ..... Petitioners

!                              Through: Mr. Atul Kumar, Advocate
                               with Ms. Satinder Kaur (Petitioner
                               No.2 in person)

                          Versus

$      STATE
       (NCT OF DELHI & ORS.)                      .....Respondent

^                              Through: Mr. Amit Sharma, Addl.PP.

CORAM:

    HON'BLE MR. JUSTICE V.K. JAIN

       1. Whether Reporters of Local newspapers may be
          allowed to see the Judgment? No

       2. To be referred to the Reporter or not? No

       3. Whether the Judgment should be reported in the
          Digest? No


V.K.Jain, J.

Crl.M.A. No. 11475/2009 in Crl.M.C. 1385/2009

This is an application for condonation of delay in re-

filing. For the reasons stated in the application, it is allowed.

The application stands disposed of.

Crl.M.A. 11476-78/2009 IN CRL.M.C. 1385/2009

The case of the applicant is that the petitioners No.1

had played a fraud upon her as well as upon the court by

stating that she was now residing with him whereas in fact

even at the time the FIR was quashed, she was not residing

with petitioner No.1. If an order has been obtained from the

court by playing fraud upon it or by mis-representation, the

court has an inherent power to recall such an order. Hence,

notice of the applications be issued to petitioner No.1, Kamal

Preet Singh for 17.11.2009.

(V.K. JAIN) JUDGE October 26, 2009/sk