Supreme Court - Daily Orders
Nikhat Khan Alias Naz vs The State Of Uttar Pradesh on 18 January, 2023
Bench: J.K. Maheshwari, Hima Kohli
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (Criminal) No 339 of 2022
In
Special Leave Petition (Criminal) No 7283 of 2022
Nikhat Khan alias Naz and Others ...Petitioners
Versus
State of Uttar Pradesh and Another ...Respondents
ORDER
1 Application for oral hearing is dismissed.
2 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. [Dr Dhananjaya Y Chandrachud] …...…...….......………………....…..J. [J K Maheshwari] …...…...….......………………....…..J. [Hima Kohli] Signature Not Verified Digitally signed by New Delhi;
CHETAN KUMAR
Date: 2023.02.06 January 18, 2023
17:53:09 IST
Reason: CKB
ITEM NO.1008 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.339/2022 in S.L.P.(Crl) No.7283/2022 (Arising out of impugned final judgment and order dated 16-08-2022 in S.L.P.(Crl) No.7283/2022 passed by the Supreme Court of India) NIKHAT KHAN ALIAS NAZ & ORS. Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH & ANR. Respondent(s) (With IA No.131976/2022 - ORAL HEARING) Date : 18-01-2023 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J.K. MAHESHWARI HON'BLE MS. JUSTICE HIMA KOHLI By Circulation UPON hearing the counsel the Court made the following O R D E R 1 Application for oral hearing is dismissed.
2 The review petition is dismissed in terms of the signed order.
3 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)