Supreme Court - Daily Orders
Constable Sukhdev Raj vs The State Of Punjab on 10 July, 2018
Bench: Ranjan Gogoi, Abhay Manohar Sapre, Navin Sinha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO.242 OF 2018
IN
SPECIAL LEAVE PETITION (CRL.) NO.8259 OF 2017
CONSTABLE SUKHDEV RAJ ...Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ANR. ...Respondent(s)
O R D E R
This Review Petition has been filed against the order dated 4th October, 2017 whereby the Special Leave Petition was dismissed.
Delay condoned.
We have perused the Review Petition as well as the grounds in support thereof. In our opinion, no case for review of order dated 4th October, 2017 is made out. Consequently, the review petition is dismissed.
....................,J.
(RANJAN GOGOI) ....................,J.
(ABHAY MANOHAR SAPRE) Signature Not Verified ....................,J.
Digitally signed by (NAVIN SINHA) NEETU KHAJURIA Date: 2018.07.12 16:20:34 IST Reason: NEW DELHI JULY 10, 2018 ITEM NO.1003 SECTION II-B 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.242/2018 in Special Leave Petition (Crl.) No.8259/2017 CONSTABLE SUKHDEV RAJ Petitioner(s) VERSUS THE STATE OF PUNJAB & ANR. Respondent(s) Date : 10-07-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MR. JUSTICE NAVIN SINHA 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.
(POOJA ARORA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed Order is placed on the file)