Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Sanjay Kumar Jain vs The State Of Karnataka on 1 August, 2023

Bench: Surya Kant, J.K. Maheshwari

                                     IN THE SUPREME COURT OF INDIA
                                         INHERENT JURISDICTION

                                 REVIEW PETITION (CRL.) NO. 291 OF 2023

                                                   IN

                            SPECIAL LEAVE PETITION (CRL.) NO.508 OF 2023


                      SANJAY KUMAR JAIN                          PETITIONER(S)



                                                 VERSUS


                      STATE OF KARNATAKA                         RESPONDENT(s)

                                                O R D E R

The instant petition has been filed by the petitioner for review of order dated 09.01.2023 passed by this Court in SLP(Crl.) No.508/2023.

Having carefully perused the petition for review and the papers connected therewith, we do not find any reason for reconsideration of the above-mentioned order.

The review petition is, accordingly, dismissed.

...................J. (SURYA KANT) ...................J. (J.K. MAHESHWARI) New Delhi;

                      August 01, 2023
Signature Not Verified

Digitally signed by
ARJUN BISHT
Date: 2023.08.03
12:12:56 IST
Reason:
ITEM NO.1001                                         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

R.P.(Crl.) No.291/2023 in SLP(Crl) No.508/2023 (Arising out of impugned final judgment and order dated 09-01-2023 in SLP(Crl) No.508/2023 passed by the Supreme Court Of India) SANJAY KUMAR JAIN Petitioner(s) VERSUS STATE OF KARNATAKA Respondent(s) (FOR ADMISSION) Date : 01-08-2023 This petition was circulated today. CORAM :

HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE J.K. MAHESHWARI By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
Pending applications, if any, stand disposed of.
(ARJUN BISHT) (PREETHI T.C.) COURT MASTER (SH) COURT MASTER (NSH) (signed order is placed on the file)