VIJAYA SRI Vs. STATE OF A P

JUDGEMENT

(1.) Crl.M.P.No.2821 of 2006 is filed to condone the delay of 31 days in filing Crl.M.P.(SR) No.15718 of 2006, a petition under Section 482 of the Code of Criminal Procedure, 1973 to re-call the order dated 21-06-2006 passed in Crl.P.No.1808 of 2005 by this Court.

(2.) In view of the relief sought for in these two petitions, they are being disposed of by this common order.

(3.) The facts that emerge for filing of these petitions are: The petitioner -herein is A-7 in Crime No.32 of 2004, which was registered for the offence punishable under Section 498-A of the Indian Penal Code, 1860 and Sections 3 and 4 of the Dowry Prohibition Act, 1961. The petitioner filed Crl.P.No.1808 of 2005 before this Court under Section 482 of the Code seeking to quash the proceedings against her in the said Crime. As there was no representation on behalf of the petitioner, this Court dismissed the criminal petition on 21-06-2006 for non-prosecution. Assailing the said order, the petitioner has come up with the instant petitions: one to condone the delay and the other to recall the order dated 21-06-2006 passed by this Court.