Inderjit Singh, J.:— The applicant-petitioner has filed this application under Section 482 Cr.P.C. seeking clarification of the order dated 24.05.2016, whereby, this Court dismissed the main revision petition but the criminal misc. application filed along with main revision petition for running the sentences of the petitioner concurrently, has not been decided.
2. I have heard learned counsel for the applicant-petitioner and have gone through the record.
3. From the record, I find that main revision petition has been decided by this Court vide order dated 24.05.2016. Though the application for running of sentences concurrently was filed but that time of arguments, learned counsel for the applicant-petitioner has not argued anything regarding concurrence of sentences.
4. I find that, Section 362 Cr.P.C. provides as under:—
362. Court not to alter judgment
Save as otherwise provided by this Code or by any other law for the time being in force, no court when it has signed its judgment or final order disposing of a case, shall alter or review the same except to correct a clerical or arithmetical error.
5. The order dated 24.05.2016 has been passed in detail. In view of the provision under Section 362 Cr.P.C, this Court has no power to alter or review its final order. Otherwise also, there is no provision for filing the application for clarification of the final order.
6. Therefore, finding no merit in the present application, the same is dismissed.