Supreme Court - Daily Orders
Edward vs Inspector Of Police, Aandimadam Police ... on 20 August, 2015
CHAMBER MATTER SECTION IIA
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. 282/2015 In Crl.A. No. 707/2007
EDWARD Petitioner(s)
VERSUS
INSPECTOR OF POLICE, AANDIMADAM POLICE STATION Respondent(s)
WITH
R.P.(Crl.) No. 280/2015 in Crl.A. No. 774/2007
Date : 20/08/2015 These petitions were circulated today.
CORAM :
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON’BLE MR. JUSTICE R.K. AGRAWAL
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petitions are dismissed on merits in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2015.08.21 14:33:05 EAST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION R.P.(Crl.) No. 282/2015 in Crl.A. No. 707/2007 EDWARD Petitioner(s) VERSUS INSPECTOR OF POLICE, AANDIMADAM POLICE STATION Respondent(s) WITH R.P.(Crl.) No. 280/2015 in Crl.A. No. 774/2007 O R D E R These review petitions have been filed against Judgment dated 11th March, 2015 whereby the Criminal Appeals filed by the petitioners - accused were dismissed.
We have considered the review petition on merits. In our opinion, no case for review of Judgment dated 11 th March, 2015 is made out. Consequently, the review petitions filed by the petitioners are dismissed on merits. .......................J (PINAKI CHANDRA GHOSE) .....................J (R.K. AGRAWAL) NEW DELHI;
20TH AUGUST, 2015.