Supreme Court - Daily Orders
Panchanan Tarafdar vs State Of W.B on 6 August, 2014
d IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NOS.297-298 OF 2014
IN
CRIMINAL APPEAL NOS.539-540 OF 2011
PANCHANAN TARAFDAR @ CHHOTKA ... PETITIONER
VS.
STATE OF W.B & ANR. ... RESPONDENTS
O R D E R
Upon perusal of the papers of the review petitions, we have noticed that there is a huge delay of 416 days in filing the review petitions. We are not inclined to condone the same.
Even on merits also, we are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petitions are, accordingly, dismissed on the ground of delay as well as on merits.
..............J. [ANIL R. DAVE ] ..............J. Signature Not Verified [J. CHELAMESWAR] Digitally signed by Sarita Purohit New Delhi;
Date: 2014.08.12 17:27:08 IST Reason:
August 06, 2014.
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
R.P.(Crl.)Nos.297-298/2014 In Crl.A.Nos.539-540/2011 PANCHANAN TARAFDAR @ CHHOTKA Petitioner(s) VERSUS STATE OF W.B & ANR Respondent(s) (With appln.(s) for c/delay in filing review petition and exemption from filing c/copy and office report) Date : 06/08/2014 This petition was circulated today. CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE HON’BLE MR. JUSTICE J. CHELAMESWAR 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.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file)