Supreme Court - Daily Orders
Munni Devi vs State (Nct Of Delhi) on 28 August, 2014
Bench: Jagdish Singh Khehar, C. Nagappan
CHAMBER MATTER SECTION II
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. 484/2014 IN Crl.A. No. 1022/2009
MUNNI DEVI & ORS. Petitioner(s)
VERSUS
STATE (NCT OF DELHI) Respondent(s)
(with appln(s) for c/delay in filing review petition and office
report)
Date : 28/08/2014 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
The review petition is dismissed.
(Parveen Kr. Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar [signed order is placed on the file] Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2014.08.28 16:42:14 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRIMINAL) NO. 484 OF 2014 IN CRIMINAL APPEAL NO. 1022 OF 2009 Munni Devi and another … Petitioners versus State (NCT of Delhi) … Respondent O R D E R Delay of 22 days in filing the review petition is condoned. The present petition has been filed by the review petitioners against the judgment dated 9.6.2014 rendered by this Court in Criminal Appeal No. 1022 of 2009, which was disposed of.
Having carefully gone through the review petition and the papers connected therewith, we do not find any ground warranting review of the judgment impugned therein.
The review petition is, accordingly, dismissed.
………………..………………………….J. (Jagdish Singh Khehar) ………………...………………………….J. (C. Nagappan) New Delhi;
August 28, 2014.