Supreme Court - Daily Orders
Jai Krishan @ Bhola vs State Of Punjab on 27 April, 2016
Author: Chief Justice
Bench: Chief Justice, Anil R.Dave, Jagdish Singh Khehar, J.Chelameswar, Abhay Manohar Sapre
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CRL) No. 24 of 2016
IN
REVIEW PETITION(CRL) No. 837 of 2015
IN
SLP(CRL.) No. 8578 of 2015
JAI KRISHAN @ BHOLA Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
O R D E R
We have gone through the Curative Petition and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC
388. Hence, the Curative Petition is dismissed.
.........................CJI. (T.S. THAKUR) ...........................J. (ANIL R. DAVE) ...........................J. (JAGDISH SINGH KHEHAR) ...........................J. (J.CHELAMESWAR) Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2016.06.29 16:50:08 IST Reason: ...........................J. (ABHAY MANOHAR SAPRE) NEW DELHI DATED: 27TH APRIL, 2016.
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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
CURATIVE PET(R) No. 24/2016 In R.P.(Crl.) No. 837/2015 In SLP(Crl) No. 8578/2015 No(s).
JAI KRISHAN @ BHOLA Petitioner(s) VERSUS STATE OF PUNJAB Respondent(s) (with office report) Date : 27/04/2016 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ANIL R.DAVE HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE J.CHELAMESWAR HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE By Circulation UPON perusing papers the Court made the following O R D E R The curative 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)