Supreme Court - Daily Orders
Ganga Prasad vs The State Of Uttar Pradesh Home Affairs ... on 30 July, 2019
Bench: Arun Mishra, Navin Sinha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO. 360 OF 2019
IN
CRIMINAL APPEAL NO. 412 OF 2018
GANGA PRASAD Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
O R D E R
Delay condoned.
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. [ ARUN MISHRA ] .......................J. [ NAVIN SINHA ] New Delhi;
JULY 30, 2019.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.07.31 17:10:31 IST Reason:
ITEM NO.1004 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. 360/2019 in Crl.A. No. 412/2018 GANGA PRASAD Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH Respondent(s) (FOR ADMISSION) Date : 30-07-2019 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE NAVIN SINHA 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) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)