Supreme Court - Daily Orders
Pritam Ashok Sadaphule vs State Of Maharastra on 5 August, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO. 414 OF 2015
IN
CRIMINAL APPEAL NO. 487 OF 2015
Pritam Ashok Sadaphule … Petitioner
versus
State of Maharashtra & Anr. … Respondents
O R D E R
The present petition has been filed by the petitioner for review of the judgment dated 19.3.2015 rendered by this Court in the above mentioned criminal appeal.
We have carefully perused the petition for review and the papers filed in support thereof. We do not find any reason to interfere with the judgment impugned.
The review petition is, accordingly, dismissed. Consequently, the application for grant of ad interim ex parte stay also stands dismissed.
.………………..……………….…....…J. (Jagdish Singh Khehar) ………………...…………………….…J. (S.A. Bobde) New Delhi;
August 5, 2015.
Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2015.08.06 16:48:29 IST Reason: CHAMBER MATTER SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(Crl.) No. 414/2015 In Crl.A. No. 487/2015 PRITAM ASHOK SADAPHULE Petitioner(s) VERSUS STATE OF MAHARASTRA & ANR. Respondent(s) (with appln. (s) for stay) Date : 05/08/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE S.A. BOBDE By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed. Consequently, the application for grant of ad interim ex parte stay also stands dismissed.
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS
[signed order is placed on the file]