Supreme Court - Daily Orders
Rekha Senger vs The State Of Uttar Pradesh on 31 October, 2017
Bench: R.K. Agrawal, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION(CRL.)NOS.502-503 OF 2017
IN
CRL.A.NO.1423-1424 OF 2011
REKHA SENGER ... PETITIONER(S)
VS.
STATE OF UTTAR PRADESH AND ANR. ... RESPONDENT(S)
O R D E R
Application for oral hearing is rejected. Delay condoned.
We have perused the Review Petitions and record of the criminal appeals and are convinced that the order of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
The Review Petitions are, accordingly, dismissed.
......................J. [R.K. AGRAWAL] ......................J. [ROHINTON FALI NARIMAN] New Delhi;
October 31, 2017.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2017.11.02 17:05:24 IST Reason: ITEM NO.1001 COURT NO.8 SECTION II 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. 502-503/2017 in Crl.A. No. 1423-1424/2011 REKHA SENGER Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH & ANR. Respondent(s) (FOR ORAL HEARING ON IA 97509/2017 FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 97511/2017) Date : 31-10-2017 These matters were circulated today. CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN [IN CHAMBER] By circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petitions are dismissed in terms of the signed order.
(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER (Signed order is placed on the file.)