Supreme Court - Daily Orders
Rahul Sharma Alias Manu Sharma vs The State Of Uttar Pradesh on 9 February, 2021
Bench: Rohinton Fali Nariman, Navin Sinha, Indira Banerjee
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO. 15 OF 2021
IN
CRIMINAL APPEAL NO. 572 OF 2020
RAHUL SHARMA ALIAS MANU SHARMA & ANR. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
O R D E R
We have perused the Review Petition and record of the appeal and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration. The Review Petition is, accordingly, dismissed.
.......................J. [ ROHINTON FALI NARIMAN ] .......................J. [ NAVIN SINHA ] .......................J. [ INDIRA BANERJEE ] New Delhi;
February 09, 2021.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2021.02.09 16:56:02 IST Reason:
ITEM NO.1001 SECTION II
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. 15/2021 in Crl.A. No. 572/2020 RAHUL SHARMA ALIAS MANU SHARMA & ANR. Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH & ANR. Respondent(s) (FOR ADMISSION) Date : 09-02-2021 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MS. JUSTICE INDIRA BANERJEE 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 Interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)