Supreme Court - Daily Orders
Rohit Kumar @ Rohtu vs State Of Himachal Pradesh on 20 July, 2016
Author: Chief Justice
Bench: Chief Justice, Anil R.Dave, Jagdish Singh Khehar, J.Chelameswar, Abhay Manohar Sapre
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITIONS (CRL) No. 43-44 of 2016
IN
REVIEW PETITION(CRL) No. 71-72 of 2016
IN
SLP(CRL) No. 9240-9241 of 2015
ROHIT KUMAR @ ROHTU AND ORS. Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH 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 Petitions are dismissed.
.........................CJI. (T.S. THAKUR) ...........................J. (ANIL R. DAVE) ...........................J. (JAGDISH SINGH KHEHAR) ...........................J. (J.CHELAMESWAR) …..........................J. Signature Not Verified (ABHAY MANOHAR SAPRE) Digitally signed by SHASHI SAREEN Date: 2016.08.27 12:10:02 IST Reason: NEW DELHI DATED: 20th July, 2016.
Chamber Matter 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. 43-44/2016 In R.P.(Crl.) No. 71-72/2016 In SLP(Crl) No. 9240-9241/2015 ROHIT KUMAR @ ROHTU AND ORS. Petitioner(s) VERSUS STATE OF HIMACHAL PRADESH Respondent(s) (with appln. (s) for oral hearing and office report) Date : 20/07/2016 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 petitions are dismissed in terms of the signed order.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file)