Supreme Court - Daily Orders
Ranbir Singh vs The State Of Himachal Pradesh on 24 January, 2023
Bench: Sanjay Kishan Kaul, K.M. Joseph
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Curative Petition (Criminal) No 38 of 2022
in
Review Petition (Criminal) No 65 of 2022
in
Special Leave Petition (Criminal) No 9699 of 2018
Ranbir Singh ...Petitioner(s)
Versus
State of Himachal Pradesh & Ors ...Respondent(s)
ORDER
1 We have gone through the Curative Petition and the connected documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra v Ashok Hurra1.
2 The Curative Petition is dismissed.
…………...…...….......………………........CJI. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Sanjay Kishan Kaul] …..…..…....…........……………….…........J. Signature Not Verified [K M Joseph] Digitally signed by New Delhi;
Sanjay Kumar Date: 2023.02.08 17:35:27 IST January 24, 2023 Reason:
-S-
1 (2002) 4 SCC 388
ITEM NO.1004 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PET(R) No. 38/2022 in R.P.(Crl.) No. 65/2022 in SLP(Crl) No. 9699/2018 RANBIR SINGH Petitioner(s) VERSUS THE STATE OF HIMACHAL PRADESH & ORS. Respondent(s) (FOR ADMISSION and IA No.70663/2022-ORAL HEARING) Date : 24-01-2023 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH By Circulation UPON perusing papers the Court made the following O R D E R 1 The Curative Petition is dismissed in terms of the signed order. 2 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR ASSISTANT REGISTRAR (Signed order is placed on the file)