Supreme Court - Daily Orders
R. Navaneetha Krishnan vs The State Of Tamil Nadu on 8 September, 2020
Bench: Ashok Bhushan, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL) NO.………….. OF 2020
(DIARY NO.11743 OF 2020)
IN
SPECIAL LEAVE PETITION (CRL.) NO.6805 OF 2017
R. NAVANEETHA KRISHNAN …PETITIONER(S)
VERSUS
THE STATE OF TAMIL NADU …RESPONDENT(S)
ORDER
Delay condoned.
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
…..….....................................J. [ASHOK BHUSHAN] …....…....................................J. [L. NAGESWARA RAO] NEW DELHI;
SEPTEMBER 08, 2020 Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2020.09.09 15:53:14 IST Reason: ITEM NO.1001 SECTION II-C 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)....... Diary No(s).11743/2020 (Arising out of impugned final judgment and order dated 20-02-2017 in SLP(Crl) No.6805/2017 passed by the Supreme Court Of India) R. NAVANEETHA KRISHNAN Petitioner(s) VERSUS THE STATE OF TAMIL NADU Respondent(s) (IA No.49575/2020 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 08-09-2020 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE L. NAGESWARA RAO 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. Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER
(signed order is placed on the file)