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Arpan Jain vs The State (Nct Of Delhi) on 19 January, 2022

Author: Chief Justice

Bench: Chief Justice, A.S. Bopanna, Hima Kohli

                                       IN THE SUPREME COURT OF INDIA
                                           INHERENT JURISDICTION

                           R.P.(Crl.) No. 427/2021 in S.L.P.(Crl.) No. 8123/2021


     ARPAN JAIN                                                              Petitioner(s)

                                                       VERSUS

     THE STATE (NCT OF DELHI) & ANR.                                         Respondent(s)

                                                      WITH

                             R.P.(Crl.) No. 428/2021 in SLP(Crl) No.8123/2021


                                                  O R D E R

Applications seeking permission to appear and argue­in­person are rejected.

These review petitions have been filed against Order dated 9th November, 2021 whereby the Special Leave Petition was dismissed.

We have considered the review petitions on merits. In our opinion, no case for review of Order dated 9th November, 2021 is made out. Consequently, the review petitions are dismissed on merits.

Consequent upon dismissal of the Review Petitions, pending applications seeking ex­parte stay also stand rejected.

................CJI (N.V. RAMANA) ..................J (A.S. BOPANNA) Signature Not Verified ..................J Digitally signed by SATISH KUMAR YADAV Date: 2022.01.31 18:51:40 IST Reason: (HIMA KOHLI) NEW DELHI;

19TH JANUARY, 2022.

ITEM NO.1001                                         SECTION II­C

                 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. 427/2021 in SLP(Crl) No. 8123/2021 ARPAN JAIN Petitioner(s) VERSUS THE STATE (NCT OF DELHI) & ANR. Respondent(s) (FOR ADMISSION and IA No.150343/2021­EX­PARTE STAY and IA No.152965/2021­PERMISSION TO APPEAR AND ARGUE IN PERSON) WITH R.P.(Crl.) No. 428/2021 in SLP(Crl) No. 8123/2021 (II­C) (FOR EX­PARTE STAY ON IA 157931/2021 FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 157933/2021) Date : 19­01­2022 These matters were circulated today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MS. JUSTICE HIMA KOHLI By Circulation UPON perusing papers the Court made the following O R D E R Applications seeking permission to appear and argue­in­person are rejected.

The review petitions are dismissed on merits, in terms of the signed Order.

Consequent upon dismissal of the Review Petitions, pending applications seeking ex­parte stay also stand rejected.

(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH) (Signed Order is placed on the file)