G. DEVDAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed on the identical grounds on which the previous petition bearing No. CRM-M-51176-2021 was filed and decided by this Court on 7/12/2021 with automatic recall order.

(2.) Instead of seeking application for extension of time in the previous order dtd. 7/12/2021, the petitioner has filed a fresh identical similar petition. Given the express bar of sec. 362 Cr.P.C., this petition is not maintainable.

(3.) At this stage, learned counsel for the petitioner submits that he be permitted to file an application for extension of time in order dtd. 7/12/2021 vide which he was directed to appear before the concerned Court on 9/12/2021.