ANAND JAIN Vs. STATE

JUDGEMENT

(1.) Instant application has been moved on behalf of the State under Section 482, Cr.P.C. for correction of error of fact and for recording the submission made by the State in the order dated 31.1.2012 in the above mentioned appeal. In para Nos. 3 to 9 of the instant application it is submitted as under:

(2.) It is pertinent to mention here that in para No. 10 of the application it is stated that this Court can review its order as per provision of Section 482, Cr.P.C. which provides that 'nothing in this Code shall be deemed to limit or affect the inherent powers of the High Court to make such orders as may be necessary to give effect to any order under this Code, or to prevent abuse of the process of any Court or otherwise to secure the ends of justice. This error of facts, has gravely eroded the credibility of the judicial institutions.

(3.) Further, in para No. 11 of the said application, it is averred that the prosecution has not filed any appeal or revision before any other Court and this is the first of its kind.