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Santosh Namdeo Bhukan vs State Of Maharashtra on 2 May, 2023

Bench: Sanjay Kishan Kaul, K.M. Joseph

                                            IN THE SUPREME COURT OF INDIA
                                                 INHERENT JURISDICTION

                                      Curative Petition (Criminal) No 48 of 2022
                                                          in
                                      Review Petition (Criminal) No 821 of 2015
                                                          in
                                     Special Leave Petition (Crl) No 7941 of 2015

     Santosh Namdeo Bhukan                                                        ...Petitioner(s)

                                                        Versus

     State of Maharashtra                                                         ...Respondent(s)




                                                       ORDER

1 Application for listing the Curative Petition in open Court is rejected.

2 We have gone through the Curative Petition and the connected documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra v Ashok Hurra1.

3 The Curative Petition is dismissed.

…………...…...….......………………........CJI. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Sanjay Kishan Kaul] …..…..…....…........……………….…........J. [K M Joseph] New Delhi;

May Digitally signed by 02, 2023 Date: -S- Sanjay Kumar 2023.05.22 14:13:17 IST Reason:

1 (2002) 4 SCC 388 ITEM NO.1001 SECTION II-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CURATIVE PET(Crl.) No. 48/2022 in R.P.(Crl.) No. 821/2015 in SLP(Crl) No. 7941/2015 SANTOSH NAMDEO BHUKAN Petitioner(s) VERSUS STATE OF MAHARASHTRA Respondent(s) (FOR ADMISSION and IA No.73708/2022-ORAL HEARING and IA No.161169/2022-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 73708/2022 - ORAL HEARING, IA No. 161169/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 02-05-2023 This petition was circulated today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH By Circulation UPON perusing papers the Court made the following O R D E R 1 Application for listing the Curative Petition in open Court is rejected. 2 The Curative Petition is dismissed in terms of the signed order. 3 Pending application, if any, stands disposed of.

(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR ASSISTANT REGISTRAR (Signed order is placed on the file)