Supreme Court - Daily Orders
Jai Shankar Chaudhary vs The State Of Bihar on 25 July, 2023
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (Criminal) Nos of 2023
(D No 24936 of 2023)
in
Criminal Appeal Nos 1331-1332 of 2023
Jai Shankar Chaudhary and Ors ...Petitioner(s)
Versus
State of Bihar and Anr ...Respondent(s)
ORDER
1 Delay condoned.
2 Application for oral hearing of the review petitions is rejected.
3 Perused the grounds of review. No case worth the name is made out to review
the judgment and order passed by this Court dated 2 nd May 2023 in Criminal Appeals Nos 1331-1332 of 2023.
4 The review petitions are accordingly rejected.
…………...…...….......………………........CJI. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [J B Pardiwala] Signature Not Verified New Delhi;
Digitally signed by Sanjay KumarJuly 25, 2023 Date: 2023.07.28 17:52:50 IST Reason:
-S-
ITEM NO.1008 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRIMINAL) Diary No(s). 24936/2023 in Crl.A. Nos. 1331/2023 and Crl.A. No.1332/2023 JAI SHANKAR CHAUDHARY & ORS. Petitioner(s) VERSUS THE STATE OF BIHAR & ANR. Respondent(s) (WITH IA No. 118212/2023 - CONDONATION OF DELAY IN FILING, IA No. 118213/2023 - ORAL HEARING) Date : 25-07-2023 These petitions were circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J.B. PARDIWALA By Circulation UPON perusing papers the Court made the following O R D E R 1 Delay condoned.
2 Application for oral hearing of the review petitions is rejected.
3 The review petitions are rejected in terms of the signed order.
4 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (RENU BALA GAMBHIR) DEPUTY REGISTRAR COURT MASTER (Signed order is placed on the file)