Supreme Court - Daily Orders
Mohd. Faridulla Qureshi vs State Of Maharashtra Th. Cbi/Stf on 15 July, 2014
Ò 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
R.P.(Crl.) No(s). 262-263/2014 In CRL.A.NO(s).653 & 656/2008
MOHD. FARIDULLA QURESHI Petitioner(s)
VERSUS
STATE OF MAHARASHTRA TH. CBI/STF Respondent(s)
(With Appln.(s) for C/delay in filing review petition and oral
hearing and office report)
Date : 15/07/2014 This petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petitions are dismissed on the ground of delay as well as on merits in terms of the signed order.
(MAHABIR SINGH) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by Mahabir Singh Date: 2014.07.16 17:29:07 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRL.) NOS.262-263 OF 2014 IN CRIMINAL APPEAL NOS.653 & 656 OF 2008 Mohd. Faridulla Qureshi ...Petitioner Versus State of Maharashtra Through CBI/STF ...Respondents ORDER There is a delay of 346 days in filing of these review petitions. We have 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 21 st March, 2013. The review petitions are, accordingly, dismissed on the ground of delay as also on merits.
.............................................................J. (T.S. THAKUR) ............................................................J. New Delhi (SUDHANSU JYOTI MUKHOPADHAYA) July 15, 2014