Supreme Court - Daily Orders
Faisal @ Abdul Gafoor vs The State Of Kerala on 17 October, 2019
Bench: Navin Sinha, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (Crl.) No 498 of 2019
in
Special Leave Petition (Crl.) No 7327 of 2019
Faisal @ Abdul Gafoor ...Petitioner(s)
Versus
State of Kerala ...Respondent(s)
ORDER
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
…………...…...….......………………........J. [Navin Sinha] …..…..…....…........……………….…........J. [A.S. Bopanna] New Delhi;
October 17, 2019 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.10.19 10:12:09 IST Reason: ITEM NO.1001 SECTION II-B 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. 498/2019 in SLP(Crl) No. 7327/2019 FAISAL @ ABDUL GAFOOR Petitioner(s) VERSUS THE STATE OF KERALA Respondent(s) Date : 17-10-2019 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE A.S. BOPANNA 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 application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)