RASHDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM No.60005 of 2012

(2.) THE applicant -respondent No.2 alleged that after the decision of SLP, counsel engaged by them did not inform regarding disposal of the case. The applicant engaged new counsel at Jalandhar who appeared before trial Court on 12.09.2012, and informed the applicant that accused had placed on record a copy of the order passed by the Supreme Court in Special Leave Petition. Accordingly an application for obtaining certified copy of the order passed in SLP was moved. The same was prepared on 01.10.2012 and ultimately delivered on 03.10.2012. Resultantly criminal miscellaneous for review/recalling of order dated 13.02.2009 passed in main case i.e. CRM -M No.4285 of 2008 has been filed.

(3.) LEARNED counsel for the applicant states that Hon'ble Supreme Court while dealing with the SLP in question, observed on the contention of present applicant that if such a petition is filed by them within 30 days of the order, then the same shall not be dismissed on the ground of delay and may be heard on merits in accordance with law.