LAWS(SC)-2000-1-186

RAM CHANDRA Vs. STATE OF MADHYA PRADESH

Decided On January 31, 2000
RAM CHANDRA Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred against the order of the High Court dated 16.9.1999 dismissing the application of the appellant dated 10. 9.99.

(3.) In our view the High Court did not notice that in the order of this Court dated 20th August, 1999 in Criminal Appeal No. 685/99, the earlier order of the High Court was set aside so far as it related to the appellant and the case was remitted to the High Court for fresh disposal in accordance with law. The High Court ought to have disposed of the matter in accordance with law. The High Court mistakenly thought that the application filed by the petitioner was for recall of the earlier order passed by the High Court.