IN THE HIGH COURT OF DELHI AT NEW DELHI Date of Reserve: 30.1.2009 Date of Order: 6th February, 2009 Crl.M.A.No. 1048/2009 in W.P.(Crl.) No. 201/2005 06.02.2009

Om Prakash Shrivastav ... Petitioner Through: Mr. Deepak Anand Masih, Advocate Mr. Sunil Kumar, Advocate Versus

Union of India and Ors. ... Respondents JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the judgment?

2. To be referred to the reporter or not?

3. Whether judgment should be reported in Digest? ORDER

This application has been made by the applicant under Section 482 Cr.P.C. asking this Court to recall its own judgment delivered in W.P.(Crl.)- 201/2005 on 24.8.2007. This Court has no jurisdiction to recall its own order passed in Criminal Writ Petition [see R.Annapurna v. Ramadugu Anantha Krishna Sastry and Ors. (2002)10 SCC 401]. If the petitioner was aggrieved, he had liberty to approach the next higher forum. The application is hereby dismissed. February 06, 2009 SHIV NARAYAN DHINGRA, J. vn

Page 1 of 1