Supreme Court - Daily Orders
The State Of Odisha vs Sandeep @ Raja Acharya on 9 August, 2017
Bench: Ranjan Gogoi, Navin Sinha
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRIMINAL) NO.387 OF 2017
IN
CRIMINAL APPEAL NO.524 OF 2017
THE STATE OF ODISHA ...PETITIONER(S)
VERSUS
SANDEEP @ RAJA ACHARYA ...RESPONDENT(S)
ORDER
This Review Petition has been filed against the order dated 10th March, 2017 whereby the appeal was disposed of.
Delay condoned.
We have perused the Review Petition as well as the grounds in support thereof. In our opinion, no case for review of order dated 10th March, 2017 is made out. Consequently, the review petition is dismissed.
....................,J.
(RANJAN GOGOI) ...................,J.
(NAVIN SINHA) NEW DELHI AUGUST 09, 2017 Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.08.11 16:52:54 IST Reason: ITEM NO.607 SECTION II-B 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. 387/2017 IN CRL.A. NO. 524/2017 THE STATE OF ODISHA PETITIONER(S) VERSUS SANDEEP @ RAJA ACHARYA RESPONDENT(S) (FOR ADMISSION) Date : 09-08-2017 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA 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.
[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER [SIGNED ORDER IS PLACED ON THE FILE]