VELJIBHAI GAGUBHAI DHAMSANIYA PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present applicant original appellant in Criminal Appeal No.1029 of 1998 has filed this application for recalling of the judgment and order dated 23.3.2011 passed by this Court in Criminal Appeal No.1029 of 1998 on the ground that the appellant applicant herein and original complainant have settled the dispute amicably. He has also prayed to join the original complainant as party respondent No.2.

(2.) Heard learned advocate Mr. B.M. Mangukiya for the applicant and learned APP Ms. Mini Nair for the State.

(3.) It is pertinent to note that vide judgment and order dated 23.3.2011, this Court has disposed of the main Criminal Appeal, after hearing the learned advocates of the parties. Looking to the provisions of Section 362 of the Code of Criminal Procedure and looking to the various pronouncements of the Hon'ble Supreme Court, once the final judgment is passed, this Court has no power to review or recall the order or judgment passed by this Court, except there is any clerical or arithmetical error in the order or judgment.