Supreme Court - Daily Orders
Mahesh Babu @ Mahesh vs State Of Kerala on 19 April, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION(CRIMINAL)NO.233 OF 2016
IN
SLP(CRL.)NO.8859 OF 2015
MAHESH BABU @ MAHESH AND ANR. ... PETITIONER(S)
VS.
STATE OF KERALA ... RESPONDENT(S)
O R D E R
Delay condoned.
We have perused the Review Petition and record of the Special Leave Petition and are convinced that the judgment of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed. Pending application stands disposed of.
..............J. [ANIL R. DAVE] ...................J. [ADARSH KUMAR GOEL] New Delhi;
19th April, 2016.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.07.23 12:59:07 IST Reason: Chamber matter SECTION IIB 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. 233/2016 In SLP(Crl) No. 8859/2015 MAHESH BABU @ MAHESH AND ANR Petitioner(s) VERSUS STATE OF KERALA Respondent(s) (With appln.for c/delay in filing review petition and office report) Date : 19/04/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file.)