Supreme Court - Daily Orders
Nirmal Kumar vs State Of Haryana on 13 August, 2015
Bench: T.S. Thakur, A.K. Sikri
1
ITEM NO.Chamber SECTION IIB
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. 407/2015 In SLP(Crl) No. 4367/2014
NIRMAL KUMAR Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(with appln. (s) for c/delay in filing review petition and
exemption from filing c/c of the impugned judgment and office
report)
Date : 13/08/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE A.K. SIKRI
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petition is dismissed in terms of the signed order.
(Shashi Sareen) (Veena Khera)
AR-cum-PS Court Master
(Signed order is placed on the file) Signature Not Verified Digitally signed by Shashi Sareen Date: 2015.08.13 10:35:03 IST Reason: 2 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRIMINAL) NO.407 OF 2015 IN SPECIAL LEAVE PETITION (CRIMINAL) NO.4367 OF 2014 Nirmal Kumar …Petitioner Versus State of Haryana …Respondent ORDER There is a delay of 370 days in the filing of this review petition for which no cogent explanation is forthcoming.
We have all the same examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 26 th May, 2014. The review petition is, accordingly, dismissed on the ground of delay as also on merits.
……….........................……………..….J. (T.S. THAKUR) ……….........................……………..….J. (A.K. SIKRI) New Delhi August 13, 2015