OM PRAKASH SHRIVASTAV Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS application has been made by the applicant under Section 482 cr. P. C. asking this Court to recall its own judgment delivered in W. P. (Crl.)-201/2005 on 24. 8. 2007. This Court has no jurisdiction to recall its own order passed in Criminal Writ Petition [see R. Annapurna v. Ramadugu Anantha Krishna sastry and Ors. (2002)10 SCC 401]. If the petitioner was aggrieved, he had liberty to approach the next higher forum. The application is hereby dismissed.