MOHAMMED ZAKIR Vs. SHABANA & ORS

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the petitioner, who is appearing in person, Mr. Joseph Aristotle S., learned counsel appearing for Respondent Nos.1 to 4 and Mr. Gopal Sankaranarayanan, learned counsel, who was appointed as an amicus in this matter.

(3.) The appellant is aggrieved since the High Court passed an order under Section 362 Cr.P.C. dated 28.04.2017 recalling its own order dated 18.04.2017. The order dated 28.04.2017 reads as under:- "Notwithstanding section 362 of Cr.P.C. the order rendered by this Court earlier on 18.04.2017 is found to be patently erroneous and therefore the order is withdrawn. The petition is restored to file and the registry is directed not to webhost the order passed earlier and to take note of the fact that the order is withdrawn."