Supreme Court - Daily Orders
Kallu @ Ismail Kha vs State Of M.P. on 12 August, 2014
æ IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CRIMINAL) NO. 24 OF 2014
IN
REVIEW PETITION (CRIMINAL) NO. 325 OF 2007
IN
SPECIAL LEAVE PETITION (CRIMINAL) NO. 6925 OF 2006
KALLU @ ISMAIL KHA Petitioner(s)
VERSUS
STATE OF M.P. Respondent(s)
O R D E R
We have gone through the curative petition and the relevant
documents. In our opinion, no case is made out within the
parameters indicated in the decision of this Court in Rupa Ashok
Hurra Vs. Ashok Hurra & Another, reported in 2002 (4) SCC
388. Hence, the Curative Petition is dismissed.
.............................................C
JI.
(R.M. LODHA)
..............................................
...J.
(H.L. DATTU)
NEW DELHI; ..............................................
...J.
AUGUST 12, 2014 (T.S. THAKUR)
Signature Not Verified
Digitally signed by
Rajesh Dham
Date: 2014.08.13
17:31:52 IST
Reason:
CURATIVE PETITION SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PETITION (CRIMINAL) NO. 24 OF 2014
IN
REVIEW PETITION (CRIMINAL) NO. 325 OF 2007
IN
SPECIAL LEAVE PETITION (CRIMINAL) NO. 6925 OF 2006
KALLU @ ISMAIL KHA Petitioner(s)
VERSUS
STATE OF M.P. Respondent(s)
(With office report)
Date : 12/08/2014 This petition was circulated today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE T.S. THAKUR
By Circulation
UPON perusing papers the Court made the following
O R D E R
Curative Petition is dismissed in terms of the signed order.
(RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER (signed order is placed on the file)