Supreme Court - Daily Orders
Hari Charan Ramteke vs State Of Chhattisgarh on 3 September, 2025
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO. OF 2025
[Diary No(s). 46159/2024]
IN
SPECIAL LEAVE PETITION (CRL.) D. NO. 14239 OF 2019
HARI CHARAN RAMTEKE Petitioner(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
O R D E R
1. Delay condoned.
2. Application for permission to file review petition is allowed.
3. We have gone through the Review Petition and the connected papers filed therewith. In our opinion, no case for review of order is made out. The review petition is dismissed.
4. Pending application(s), if any, shall stand disposed of.
..........................CJI (B.R. GAVAI) Signature Not Verified .............................J (K. VINOD CHANDRAN) Digitally signed by DEEPAK SINGH Date: 2025.09.09 NEW DELHI;
16:39:20 IST Reason: September 03, 2025 ITEM NO.1010 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 REVIEW PETITION (CRIMINAL) Diary No(s). 46159/2024 [Arising out of impugned final judgment and order dated 22-10-2021 in D No. 14239/2019 passed by the Supreme Court of India] HARI CHARAN RAMTEKE Petitioner(s) VERSUS STATE OF CHHATTISGARH Respondent(s) (IA No. 295183/2024 - APPLICATION FOR PERMISSION TO FILE REVIEW PETITION AND IA No. 229994/2024 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 03-09-2025 This matter was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE K. VINOD CHANDRAN By Circulation UPON perusing papers the Court made the following O R D E R
1. Delay condoned.
2. Application for permission to file review petition is allowed.
3. The review petition is dismissed in terms of the signed order.
4. Pending application(s), if any, stand disposed of.
(DEEPAK SINGH) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR [Signed order is placed on the file]