SHERIFFA Vs. ALIKUTTY

JUDGEMENT

(1.) The amplitude of the inherent power of the High Court to rehear an appeal or revision disposed of and review the judgment is required to be examined in this case.

(2.) In Padmachandran v. Radhakrishnan, 1984 KLT 416 this court held:

(3.) S.482 of the Code of Criminal Procedure preserves the inherent power of the court providing that nothing in the 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 the Code, or to prevent abuse of the process of any court or otherwise to secure the ends of justice. The Section emphasises that the High Court has widest jurisdiction to pass orders to secure the ends of justice and for that purpose to entertain applications not contemplated by the Code. The terms of S.482 of the Code though wide do not extend the jurisdiction for matters which are not inherent within that jurisdiction. The Supreme Court has laid down the guidelines for the exercise of the jurisdiction in Madhu Limaya v. State of Maharashtra, AIR 1978 SC 47 thus: