Supreme Court - Daily Orders
Sunilkumar Virjibhai Damor vs The State Of Gujarat on 6 December, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
R.P.(Crl.) No.702/2018 in Crl.A. No. 1309/2018
SUNILKUMAR VIRJIBHAI DAMOR Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ANR. Respondent(s)
O R D E R Application for listing the Review Petition in open Court is rejected This review petition has been filed against Order dated 29th October, 2018 whereby the Appeal filed by the complainant – Respondent No.2 herein was allowed and the order of the High Court granting bail to the petitioner – herein was set aside and considering the seriousness of the allegations levelled against the petitioner, the Trial Court was directed to expedite the trial and conclude the proceedings as expeditiously as possible.
We have considered the review petition on merits. In our opinion, no case for review of Order dated 29th October, 2018 is made out. Consequently, the review petition is dismissed on merits.
Consequent upon the dismissal of the Review Petition, pending applications filed in the matter also stand disposed of.
.....................J (N.V. RAMANA) Signature Not Verified Digitally signed by VISHAL ANAND ......................J (MOHAN M. SHANTANAGOUDAR) Date: 2018.12.07 10:30:10 IST Reason:
NEW DELHI;
6TH DECEMBER, 2018.
ITEM NO.1001 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.) No. 702/2018 in Crl.A. No. 1309/2018 (Arising out of impugned final judgment and order dated 29102018 in Crl.A. No. No. 1309/2018 passed by the Supreme Court Of India) SUNILKUMAR VIRJIBHAI DAMOR Petitioner(s) VERSUS THE STATE OF GUJARAT & ANR. Respondent(s) (FOR ADMISSION and IA No.161263/2018KEEPING THE JUDGMENT DATED 29.10.2018 IN ABEYANCE and IA No.161240/2018EXEMPTION FROM FILING AFFIDAVIT and IA No.161236/2018APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT) Date : 06122018 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed on merits in terms of the signed order.
Consequent upon the dismissal of the Review Petition, pending applications filed in the matter also stand disposed of.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR
(Signed Order is placed on the file)