Supreme Court - Daily Orders
Sebastian @ Shaji vs State Of Kerala on 28 October, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra
CHAMBER MATTER NO.11 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.) D 24364/2015 In SLP(Crl) No. 6517/2007.
SEBASTIAN @ SHAJI Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
(with office report)
Date : 28/10/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
By Circulation
UPON perusing papers the Court made the following
O R D E R
The Review Petition is dismissed in terms of signed order.
(Rachna) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file) Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.11.02 15:44:57 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRL.) D.NO. 24364 OF 2015 IN SPECIAL LEAVE PETITION (CRL.) NO.6517 OF 2007 SABASTIAN @ SHAJI ..PETITIONER(S) VERSUS STATE OF KERALA ..RESPONDENT(S) O R D E R We have gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned.
The Review Petition is, accordingly, dismissed.
...........CJI.
(H.L. DATTU) .............J. (ARUN MISHRA) NEW DELHI, OCTOBER 28, 2015.