Supreme Court - Daily Orders
Shivaji@ Dadya Shankar Alhat vs The State Of Maharasthra on 2 September, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, Jagdish Singh Khehar
CHAMBER MATTER SECTION II
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. 431/2014 In Crl.A. No. 1409/2008
SHIVAJI @ DADYA SHANKAR ALHAT Petitioner(s)
VERSUS
THE STATE OF MAHARASTHRA Respondent(s)
(with appln. for c/delay in filing Review Petition and office
report)
Date : 02/09/2014 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
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.
(Rajni Mukhi) (Usha Sharma)
Sr. P.A. Court Master
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Rajni Mukhi Date: 2014.09.06 13:46:39 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRL.) NO.431 OF 2014 IN CRIMINAL APPEAL NO. 1409 OF 2008 SHIVAJI @ DADYA SHANKAR ALHAT PETITIONER VERSUS THE STATE OF MAHARASTHRA RESPONDENT O R D E R Delay condoned.
We have carefully perused the Review Petition and the connected papers. We are convinced that the orders against which review has been sought, does not suffer from any error apparent, warranting its consideration. The Review Petition is accordingly, dismissed.
............................J. [SUDHANSU JYOTI MUKHOPADHAYA] ...........................J. [JAGDISH SINGH KHEHAR] NEW DELHI SEPTEMBER 02, 2014