Supreme Court - Daily Orders
Ram Sarup vs State Of Punjab on 15 October, 2015
Bench: Dipak Misra, Prafulla C. Pant
CHAMBER MATTER SECTION IIB
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. 603/2015 In SLP(Crl) No. 2791/2015
RAM SARUP Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(with appln. (s) for c/delay in filing review petition and
exemption from filing c/c of the impugned judgment and oral hearing
and office report)
Date : 15/10/2015 This petition was circulated today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
The review petition is dismissed in terms of the signed order.
As a sequel, all the applications stand disposed of.
(Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master (Signed order is placed on the file) Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.10.16 17:41:33 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRIMINAL) NO.603 OF 2015 IN SPECIAL LEAVE PETITION (CRIMINAL) NO.2791 OF 2015 Ram Sarup … Petitioner VERSUS State of Punjab … Respondent O R D E R Delay condoned.
Application for oral hearing is dismissed.
We have carefully gone through the review petition and the connected papers, but we see no reason to interfere with the order impugned.
The Review Petition is, accordingly, dismissed.
As a sequel, all the applications stand disposed of.
................,J.
(Dipak Misra) ................,J.
(Prafulla C. Pant) New Delhi;
October 15, 2015.