Supreme Court - Daily Orders
Arnesh Kumar vs The State Of Bihar on 20 February, 2014
Author: Chief Justice
Bench: Chief Justice
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPEALLATE JURISDICTION
REVIEW PETITION (CRL.) No.809 OF 2013
IN
SPECIAL LEAVE PETITION (CRL.) NO.4075 OF 2013
Arnesh Kumar & Ors. ... Petitioner(s)
Versus
The State of Bihar & Anr. ... Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
.......................................CJI.
(P. SATHASIVAM) ..........................................J. (M.Y. EQBAL) NEW DELHI;
FEBRUARY 20, 2014 CHAMBER MATTER SECTION IIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CRL.) NO.809/2013 IN S.L.P.(CRL) NO.4075/2013 ARNESH KUMAR & ORS Petitioner(s) VERSUS THE STATE OF BIHAR & ANR Respondent(s) (With appln(s) for c/delay in filing review petition) Date: 20/02/2014 This Petition was circulated today.
CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE M.Y. EQBAL By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar | (Signed order is placed on the file)