KHALSA BEEJ BHANDAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Section 482 Cr.P.C., terming it as a "curative petition", for recalling order dated 11.10.2006 passed by this Court while dismissing the main petition of the petitioner.

(2.) THE petitioner had earlier filed Criminal Misc. No. 28901-M of 2003 seeking quashing of complaint dated 6.12.2001 filed by Insecticide Inspector, Nawanshahr under Sections 3(k)(i), 17, 18, 33 of Insecticides Act, 1968 (hereinafter referred to as "the Act") read with Rule 27(5) of the Insecticides Rules, 1971 punishable under Section 29(1)(a) of the Act. The said petition was dismissed by this Court on October 11, 2006.

(3.) I am afraid whether the present petition which has been termed by the petitioner as a "curative petition" under Section 482 Cr.P.C. is maintainable. Once an order has already been passed in the main petition on October 11, 2006 by dismissing the same, the said order can neither be recalled nor reviewed in view of the provisions of Section 362 Cr.P.C. The said provision is reproduced hereunder :-