Supreme Court - Daily Orders
Gopakumar B. Nair vs State Of Kerala on 13 January, 2016
Author: Chief Justice
Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar, Ranjan Gogoi, N.V.Ramana
1
ITEM NO.Chamber SECTION IIB
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. 228/2015 In R.P.(Crl.) No. 453/2014 In Crl.A.
No. 831/2014
GOPAKUMAR B. NAIR Petitioner(s)
VERSUS
C.B.I. & ANR. Respondent(s)
(with appln. For raising addl. Grounds and office report)
Date : 13/01/2016 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V.RAMANA
By Circulation
UPON perusing papers the Court made the following
O R D E R
The curative petition is dismissed in terms of the signed order.
(Shashi Sareen) (Saroj Saini) AR-cum-PS Court Master (Signed order is placed on the file) Signature Not Verified Digitally signed by Mahabir Singh Date: 2016.01.19 09:26:51 IST Reason: 2 IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CURATIVE PETITION (R) No.228 of 2015 IN REVIEW PETITION(R) No. 453 of 2014 IN CRIMINAL APPEAL No.831 of 2014 GOPAKUMAR B.NAIR Petitioner(s) VERSUS C.B.I. AND ANR. Respondent(s) O R D E R We have gone through the Curative Petition and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC
388. Hence, the Curative Petition is dismissed.
.........................CJI. (T.S. THAKUR) ...........................J. (ANIL R. DAVE) ...........................J. (JAGDISH SINGH KHEHAR) ...........................J. (RANJAN GOGOI) ….........................J. (N.V.RAMANA) NEW DELHI DATED 13TH JANUARY, 2016.