VISHNU CHANDRA GUPTA, J. - (1.) HEARD learned counsel for the petitioner and learned A.G.A. for the State. By means of this petition, under Section 482 of Cr.P.C., the petitioner has prayed for quashing the order dated 10.03.2015 (Annexure No.1 to this petition) passed by learned Sub -Divisional Magistrate, Mahmoodabad, District Sitapur in Case No.06 (State Vs. Sunder Lal and others), under Section 145, Cr.P.C. whereby the earlier order dated 11.02.2015 has been corrected.
(2.) LEARNED counsel for the petitioner submits that the court of learned Magistrate being criminal court cannot recall his own order in view of Section 362 of Cr.P.C.
(3.) THE impugned order dated 10.03.2015 is virtually an order of correction in the last line of the earlier order dated 11.02.2015. Learned Sub -Divisional Magistrate in the last paragraph of the order dated 11.02.2015 mentioned that On an application given by Smt. Neelam Devi to the effect that proceedings of attachment could not be made under Section 145(1), Cr.P.C. so the order is required to be corrected. The learned Magistrate after considering the application corrected the order dated 11.02.2015 and deleted the word "dqdhZ" from the order dated 11.02.2015.;