Supreme Court - Daily Orders
Daud Khan vs State Of Rajasthan on 17 March, 2016
Bench: Madan B. Lokur, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL) NO. 164 OF 2016
IN
CRIMINAL APPEAL NO. 351 OF 2010
DAUD KHAN Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
…....................J. [Madan B. Lokur] …....................J. [S.A. Bobde] NEW DELHI MARCH 17, 2016 Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.03.19 11:28:43 IST Reason: 1 CHAMBER MATTER SECTION II 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. 164/2016 In Crl.A. No. 351/2010 DAUD KHAN Petitioner(s) VERSUS STATE OF RAJASTHAN Respondent(s) (With appln. (s) for c/delay in filing review petition and office report) Date : 17/03/2016 This petition was circulated today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE S.A. BOBDE By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master [Signed order is placed on the file] 2