HILAL BABU Vs. SINDHU @ LINTA

JUDGEMENT

(1.) This review was filed against the order passed by this Court in OP(C) No. 2740 of 2013 dated 11.04.2018 raising the following grounds:

(2.) It is not brought to the notice of this Court what are the decisions rendered by the Apex Court, which were not considered by this Court, while disposing of the above said Original Petition. The ground raised as item No. 4, hence, cannot be sustained.

(3.) A review shall not be an appeal in disguise. There should be apparent error on the face of records so as to exhaust the review jurisdiction. What is submitted by the learned counsel is that this Court has not properly understood the decision rendered by the Apex Court in Goutam Kundu v. State of West Bengal (AIR 1993 (SC) 2295). Admittedly, there is a reference of the said decision in the order itself. The Special Leave Petition No. 22203 of 2018 filed by the review petitioner against order ended in dismissal by the Apex Court.