Om Prakash, J. - (1.) The present application has been filed with the prayer to quash the orders dated 26.4.2000 and 28.4.2000 (Annexures-6 and 7 to the affidavit) and the respondents be directed to drop the further proceedings in Session Trial No. 378 of 1992 (State vs. Raj Kumar). Further prayer has been made to stay the operation of the aforesaid orders.
(2.) Heard Shri S.A. Gilani, learned counsel for the applicant, Shri S.K. Srivastava, learned counsel for the opposite party no.2 as well as the learned AGA appearing for the State on the Criminal Misc. Recall / Restoration Application No.389469 of 2014 as also on the merits of the case and perused the entire record carefully.
(3.) A perusal of the record shows that vide order dated 29.10.2014, this application was dismissed for want of prosecution. The restoration / recall application alongwith an affidavit was moved on 25.11.2014 for recall of the said order dated 29.10.2014.;