Supreme Court - Daily Orders
C. Dinakar vs State Of Karnataka on 11 November, 2014
Bench: Dipak Misra, Vikramajit Sen
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRIMINAL) NO. 669 OF 2014
IN
SPECIAL LEAVE PETITION (CRIMINAL) NO. 6374 OF 2014
C. DINAKAR Petitioner(s)
VERSUS
STATE OF KARNATAKA AND ANR. Respondent(s)
O R D E R
Criminal Miscellaneous Petition No. 21265 of 2014
for permission to appear and argue in person is
rejected.
We have carefully gone through the Review
Petition and the connected papers, but we see no reason
to interfere with the order impugned.
The Review Petition is, accordingly, dismissed.
............................J.
(DIPAK MISRA)
NEW DELHI; ..............................J.
NOVEMBER 11, 2014 (VIKRAMAJIT SEN)
Signature Not Verified
Digitally signed by
Rajesh Dham
Date: 2014.11.12
13:43:46 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
REVIEW PETITION (CRIMINAL) NO. 669 OF 2014
IN
SPECIAL LEAVE PETITION (CRIMINAL) NO. 6374 OF 2014
C. DINAKAR Petitioner(s)
VERSUS
STATE OF KARNATAKA AND ANR. Respondent(s)
(appln.(s) for exemption from filing C/C of the impugned order and
permission to appear and argue in person and office report)
Date : 11/11/2014 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
By Circulation
UPON perusing papers the Court made the following
O R D E R
Criminal Miscellaneous Petition No. 21265 of 2014 for permission to appear and argue in person is rejected and the Review Petition is dismissed in terms of the signed order.
(RAJESH DHAM) (H.S. PARASHER)
COURT MASTER COURT MASTER
(signed order is placed on the file)