Supreme Court - Daily Orders
Lakhan Lal Kathel vs The State Of M.P. (Now State Of ... on 29 January, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
R.P. (Crl.) No.54/2019 in SLP (Crl.) No.10975/2018
LAKHAN LAL KATHEL Petitioner(s)
VERSUS
STATE OF M.P.
(NOW STATE OF CHHATTISGARH) Respondent(s)
O R D E R
Application for hearing in open court is rejected. The petitioner was convicted for the offences punishable under Sections 7 and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 and was sentenced to one year rigorous imprisonment on each of the aforesaid two counts.
The evidence pertaining to trap was unfolded through deposition of PWs 2 and
3. The assessment made by the courts below was affirmed and the Special Leave Petition was dismissed.
While dismissing the Special Leave Petition this Court had directed the petitioner to surrender within two weeks, which period has already expired. If the petitioner has not surrendered, he shall immediately be arrested in terms of the order Signature Not Verified Digitally signed by MUKESH KUMAR dated 02.01.2019 and compliance report shall be filed in this Court. Date: 2019.01.31 10:44:15 IST Reason: 2 We have gone through the contents of the Review Petition and do not find any error apparent on record or justification for exercise of review jurisdiction.
This Review Petition is, therefore, dismissed.
.................................J. [UDAY UMESH LALIT] .................................J. [INDU MALHOTRA] NEW DELHI;
JANUARY 29, 2019
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ITEM NO.1002 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.54/2019 in SLP(Crl) No.10975/2018 (Arising out of impugned final judgment and order dated 02-01-2019 in SLP(Crl) No.10975/2018 passed by the Supreme Court Of India) LAKHAN LAL KATHEL Petitioner(s) VERSUS STATE OF M.P. (NOW STATE OF CHHATTISGARH) Respondent(s) (FOR ADMISSION; and, IA No.8738/2019-APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT) Date : 29-01-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MS. JUSTICE INDU MALHOTRA By Circulation UPON perusing papers the Court made the following O R D E R Application for hearing in open court is rejected. The review petition is dismissed, in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER
(Signed Order is placed on the File)