Supreme Court - Daily Orders
Virsa Singh @ Virta Singh vs State Of U.P.(Now Uttarakhand) on 9 July, 2014
Ì IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO.250 OF 2014
IN
SPECIAL LEAVE PETITON(CRL.) NO.8394 OF 2010
VIRSA SINGH @ VIRTA SINGH ...PETITIONER(S
)
VERSUS
STATE OF U.P. (NOW UTTARAKHAND) ...RESPONDENT(S
)
O R D E R
Although there is delay of 955 days in filing the Review Petition, but since the petitioner is in jail serving out the sentenc e awarded to him, we are satisfied that the delay in filing Review Petition may be condoned. We order accordingly.
By this petition, the petitioner seeks review of the order d ated October 4, 2010.
We have carefully considered the Review Petition and the available material. No ground is made out for review of the said order.
Review Petition is, accordingly, dismissed.
..................................... .............CJI.
(R.M. LODHA) Signature Not Verified Digitally signed by Rajesh Dham Date: 2014.07.12 13:44:45 IST Reason: ..................................... .................J. NEW DELHI; (JAGDISH SINGH KHEHAR) JULY 9, 2014.
CHAMBER MATTER SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRL.) NO.250 OF 2014 IN SPECIAL LEAVE PETITON(CRL.) NO.8394 OF 2010 VIRSA SINGH @ VIRTA SINGH ...PETITIONER(S) VERSUS STATE OF U.P. (NOW UTTARAKHAND) ...RESPONDENT(S) (with appln. (s) for c/delay in filing review petition and office report) Date : 09/07/2014 This petition was circulated today. BEFORE : HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR BY CIRCULATION UPON perusing papers the Court made the following O R D E R Delay is condoned in filing the Review Petition and Review Petition is dismissed in terms of the signed order.
(RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER
(signed order is placed on the file)