Supreme Court - Daily Orders
Vellaisamy vs State Represented By Inspector Of ... on 9 February, 2021
Bench: L. Nageswara Rao, Hemant Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (Crl.) NO. 2021
(@ Diary No. 15620/2020)
IN
CRIMINAL APPEAL NO.1234/2010
VELLAISAMY PETITIONER(S)
VERSUS
STATE REPRESENTED BY INSPECTOR OF POLICE & ORS. RESPONDENT(S)
O R D E R
Delay condoned.
Application for grant of bail is rejected. We have perused the Review Petition and record of Criminal Appeal and are convinced that the order of which review has been sought does not suffer from any apparent error warranting its reconsideration.
The Review Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
……………………………………………………………J [L.NAGESWARA RAO] Signature Not Verified …………………………………………………………J. Digitally signed by GEETA AHUJA Date: 2021.02.10 [HEMANT GUPTA] 17:18:12 IST Reason:
NEW DELHI;
9TH FEBRUARY, 2021.
ITEM NO.1003 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.15620/2020 (Arising out of impugned final judgment and order dated 24-07-2019 in Crl.A. No.1234/2010 passed by the Supreme Court Of India) VELLAISAMY Petitioner(s) VERSUS STATE REPRESENTED BY INSPECTOR OF POLICE & ORS. Respondent(s) (Applns. for condonation of delay in filing review petition, exemption from filing affidavit and for grant of bail) Date : 09-02-2021 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA By Circulation UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Application for grant of bail is rejected. The Review Petition is dismissed in terms of the Signed Order. Pending application(s), if any, shall stand disposed of.
(Geeta Ahuja) (Anand Prakash)
Court Master Court Master
(Signed Order is placed on the file)