Supreme Court - Daily Orders
M.G Shivaraj vs The State Of Karnataka on 2 August, 2017
Bench: Chief Justice, Dipak Misra, J. Chelameswar, N.V. Ramana, Prafulla C. Pant
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CRL.) NO.63 OF 2017
IN
REVIEW PETITION (CRL.) NO.186 OF 2017
IN
SPECIAL LEAVE PETITION (CRL.) NO.435 OF 2006
M.G. SHIVARAJ & ANR. ... Petitioner(s)
VS.
STATE OF KARNATAKA ... Respondent(s)
ORDER
Having gone through the Curative Petition and the relevant documents, in our considered opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra Vs. Ashok Hurra & Anr., reported in 2002 (4) SCC 388.
The Curative Petition is, accordingly, dismissed.
.......................................CJI. [JAGDISH SINGH KHEHAR] ..........................................J. [DIPAK MISRA] ..........................................J. [J. CHELAMESWAR] ..........................................J. [N.V. RAMANA] Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.08.08 ..........................................J. 16:50:08 IST Reason: [PRAFULLA C. PANT] New Delhi;
2nd August, 2017.
ITEM NO.603 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PETITION (CRL.) NO.63/2017 in R.P.(CRL.) NO.186/2017 IN SLP(CRL.)NO.435/2006 M.G SHIVARAJ & ANR. Petitioner(s) VERSUS STATE OF KARNATAKA Respondent(s) Date : 02-08-2017 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE PRAFULLA C. PANT By Circulation UPON perusing papers the Court made the following O R D E R The curative petition is dismissed in terms of the signed order.
(Sarita Purohit) (Sneh Lata Sharma) Court Master Branch Officer (Signed order is placed on the file)