Supreme Court - Daily Orders
Pappu @ Suresh Budharmal Kalani vs State Of Maharashtra on 17 January, 2017
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde, Arun Mishra
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRIMINAL) NO.888 OF 2016
IN
SPECIAL LEAVE PETITION (CRIMINAL) NO.3143 OF 2015
Pappu @ Suresh Budharmal Kalani … Petitioner(s)
Versus
State of Maharashtra … Respondent(s)
O R D E R
Prayer for oral hearing is rejected. The instant petition for review has been filed by the petitioner against the dismissal of his aforementioned special leave petition vide this Court’s order dated 5th May, 2015.
Having carefully perused the petition for review and the papers connected therewith, we do not find any reason for reconsideration of the order impugned.
The review petition is, accordingly, dismissed. Pending applications stand disposed of.
.………………..………CJI.
(Jagdish Singh Khehar) .………............…………J. (S.A. Bobde) Signature Not Verified .…….........……….……J. Digitally signed by SARITA PUROHIT Date: 2017.01.18 17:08:16 IST Reason: (Arun Mishra) New Delhi;
January 17, 2017.
CHAMBER MATTER SECTION IIA
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.888/2016 In SLP (Crl.)No.3143/2015 PAPPU @ SURESH BUDHARMAL KALANI Petitioner(s) VERSUS STATE OF MAHARASHTRA Respondent(s) (With appln.(s) for exemption from filing O.T., oral hearing and permission to file lengthy list of dates and office report) Date : 17/01/2017 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE ARUN MISHRA 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.
(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar (Signed order is placed on the file)