Supreme Court - Daily Orders
Ashok Kumar Goel vs State Of Up, Now State Of Uttrakhand on 14 January, 2015
Bench: J. Chelameswar, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION(CRL) No.841 OF 2014
IN
CRIMINAL APPEAL No.869 OF 2014
ASHOK KUMAR GOEL Petitioner(s)
VERSUS
STATE OF UP, NOW STATE OF UTTRAKHAND AND ANR Respondent(s)
O R D E R
We have considered the averments in the review petition. Having regard to the facts and issues involved, in our opinion, no case for review is made out. There is no error apparent on the face of the record.
Hence, the Review Petition is dismissed.
......................J. (J. CHELAMESWAR) ......................J. (S.A. BOBDE) NEW DELHI JANUARY 14, 2015 Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2015.01.15 11:10:01 IST Reason: 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. 841/2014 In Crl.A. No. 869/2012 ASHOK KUMAR GOEL Petitioner(s) VERSUS STATE OF UP, NOW STATE OF UTTRAKHAND AND ANR Respondent(s) Date : 14/01/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE S.A. BOBDE By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed, in terms of the signed order.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER (Signed order is placed on the file)