Supreme Court - Daily Orders
Sanjay Kumar vs The State Of Himachal Pradesh on 9 April, 2019
Bench: Chief Justice, S.A. Bobde, N.V. Ramana, Arun Mishra, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (R) No(s). 51 OF 2018
IN
REVIEW PETITION (CRL.) No(s). 854 OF 2016
IN
CRIMINAL APPEAL No(s). 982 OF 2016
SANJAY KUMAR & ANR. PETITIONER(S)
VERSUS
THE STATE OF HIMACHAL PRADESH RESPONDENT(S)
O R D E R
We have gone through the Curative Petition and the connected papers. In our opinion, no case is made out within the parameters indicated in the decision of this Court in the case of Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petition is dismissed.
...........................CJI. [RANJAN GOGOI] .............................J. [S.A. BOBDE] .............................J. [N. V. RAMANA] .............................J. [ARUN MISHRA] Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.04.11 .............................J. 17:52:43 IST Reason: [A.M. KHANWILKAR] NEW DELHI, APRIL 9, 2019.
ITEM NO.1001 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
CURATIVE PET(R) No. 51/2018 in R.P.(Crl.) No. 854/2016 In Crl.A. No. 982/2016 (Arising out of impugned final judgment and order dated 11-01-2017 in R.P.(Crl.) No. 854/2016 24-10-2016 in Crl.A. No. 982/2016 passed by the Supreme Court Of India) SANJAY KUMAR & ANR. Petitioner(s) VERSUS THE STATE OF HIMACHAL PRADESH Respondent(s) (FOR ADMISSION) Date : 09-04-2019 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE A.M. KHANWILKAR 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.
Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (ANAND PRAKASH) AR CUM PS BRANCH OFFICER
(Signed order is placed on the file.)