Mahendra Dayal, J. - (1.) This application for recall of the order dated 05.06.2015 passed by this Court in Crl. Misc. Case No. 2602 of 2015 has been moved on behalf of the applicant -opposite party No. 2.
(2.) The recall of the order has been sought mainly on two grounds. The first ground is that the applicant -opposite party No. 2 was not given an opportunity of hearing before final disposal of the application under Sec. 482 Cr.P.C. and secondly that the applicants -opposite parties had obtained the aforesaid order dated 05.06.2015 by playing fraud upon the Court.
(3.) The applicant -opposite party No. 2 was married to one Liyakat Khan in the year 2008. A male child was also born out of the wedlock. However, the relations between them became strained and the applicant -opposite party No. 2 lodged an First Information Report at police station Ghazipur, District Lucknow against her husband Liyakat Khan and members of his family. The police registered the First Information Report at Case Crime No. 666 of 2011 and proceeded to investigate the matter.;