Supreme Court - Daily Orders
Vijay Pal Singh vs State Of Uttarakhand on 8 October, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, Abhay Manohar Sapre
CHAMBER MATTER-3 SECTION II
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. 58/2015 In R.P.(Crl.) No. 112/2015 In
Crl.A. No. 37/2011
VIJAY PAL SINGH Petitioner(s)
VERSUS
STATE OF UTTARAKHAND Respondent(s)
(With office report)
Date : 08/10/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ANIL R. DAVE
HON;BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
By Circulation
UPON perusing papers the Court made the following
O R D E R
The curative petition is dismissed in terms of the signed order.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.10.10 12:55:23 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CURATIVE PETITION (CRL.) NO.58 OF 2015 IN REVIEW PETITION (CRL.) NO.112 OF 2015 IN CRIMINAL APPEAL NO.37 OF 2011 VIJAY PAL SINGH ..PETITIONER(S) VERSUS STATE OF UTTARAKHAND ..RESPONDENT(S) O R D E R We have gone through the Curative Petition and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petition is dismissed.
............CJI.
(H.L. DATTU) ..............J. (T.S. THAKUR) ..............J. (ANIL R. DAVE) ..............J. (KURIAN JOSEPH) ..............J. (ABHAY MANOHAR SAPRE) NEW DELHI, OCTOBER 08, 2015.