KRISHNA PRATAP SINGH,J. - (1.) Heard Shri Amit Daga along with Shri Alok Kumar Singh, learned counsel for the applicant-complainant, who has filed this recall application (hereinafter referred to as the "applicant-complainant") and Shri V.M. Zaidi, learned Senior Advocate assisted by Shri Vinod Kumar, learned counsel for the accused-applicant, Bijendra Singh, who has filed the bail application (hereinafter referred as the "accused-applicant), This application has been filed for recall of the order dated 11.1.2018 whereby the accused-applicant, Bijendra Singh has been granted bail in Case Crime No. 263 of 2017, under section 307 IPC, Police Station Mawana, district Meerut.
(2.) The order dated 11.1.2018 has been sought to be recalled by the learned counsel for the complainant-applicant on two grounds; firstly that the name of the learned counsel for the complainant was not printed in the cause list and secondly, that the accused-applicant, Bijednra Singh was a previous convict.
(3.) Shri Amit Daga, learned counsel for the applicant-complainant has argued that when this case was listed for the first time on 11.10.2017, another Bench of this Court passed the following order: "Vakalatnama filed by Sri Mohit Kumar Singh and Alok Kumar Singh, Advocate on behalf of informant, are taken on record. Heard Sri Vinod Kumar, learned counsel for the applicant, learned counsel for complainant and learned A.G.A. for the State. Learned counsel for complainant as well as learned A.G.A. prays for and is granted four weeks' time for filing counter affidavit. As prayed by learned counsel for the applicant, two weeks', thereafter, is granted for filing rejoinder affidavit. List immediately after expiry of the aforesaid period before appropriate Court." ;