Supreme Court - Daily Orders
Manesh Kumar Prasad vs State Of Bihar on 27 March, 2014
Author: Chief Justice
Bench: Chief Justice
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
1
2 REVIEW PETITION (CRL.) No. 839 OF 2013
IN
SPECIAL LEAVE PETITION (CRL.) No. 6651 OF 2013
Manesh Kumar Prasad .... Petitioner(s)
Versus
State of Bihar & Anr. .... Respondent(s)
O R D E R
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.
.................................................CJI (P. SATHASIVAM) ...................................................J. (RANJANA PRAKASH DESAI) ...................................................J. (RANJAN GOGOI) NEW DELHI;
MARCH 27, 2014
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
REVIEW PETITION (CRL.) NO.839 OF 2013 IN S.L.P.(CRL) NO.6651/2013 MANESH KUMAR PRASAD Petitioner(s) VERSUS STATE OF BIHAR & ANR Respondent(s) (With appln(s) for c/delay in filing review petition) Date: 27/03/2014 This Petition was circulated today. CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI HON’BLE MR. JUSTICE RANJAN GOGOI 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.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar | (Signed order is placed on the file)