- (1.) Application seeking recall of the Court's order is allowed.
(2.) We have now heard the learned Counsel on both sides on merits.
(3.) According to Mr. A.K. Srivastava, learned senior counsel, who appears on behalf of the respondent No.2, our order dated 17.11.2014 had made it clear that an application under Section 319 of Cr.P.C. to add accused-Manoj Singh could only be if there was something new that is forthcoming from the evidence and not otherwise.;