Supreme Court - Daily Orders
Sri. Vijayakumar vs The State Of Karnataka on 12 February, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL)No. 25/2015
IN
S.L.P. (CRL) No.6956/2014
SRI. VIJAYAKUMAR & ANR ... PETITIONER(S)
VERSUS
THE STATE OF KARNATAKA ... RESPONDENT(S)
O R D E R
Delay condoned.
We have perused the Review Petition and the connected papers carefully 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. [FAKKIR MOHAMED IBRAHIM KALIFULLA] .................................J. [SHIVA KIRTI SINGH] NEW DELHI;
FEBRUARY 12, 2015.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2015.02.18 17:40:51 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. 25/2015 In SLP(Crl) No.6956/2014 SRI. VIJAYAKUMAR & ANR Petitioner(s) VERSUS THE STATE OF KARNATAKA Respondent(s) (With appln(s) for c/delay in filing review petition and office report) Date : 12/02/2015 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA HON'BLE MR. JUSTICE SHIVA KIRTI SINGH 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.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
(Signed order is placed on the file)