Supreme Court - Daily Orders
Dileshwar Prasad Dindayal Satnami vs State Of Chhattisgarh on 6 May, 2015
Author: Chief Justice
Bench: Chief Justice, J. Chelameswar
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL) NO.43 OF 2015
IN
SPECIAL LEAVE PETITION (CRL.) NO.4179 OF 2012
DILESHWAR PRASAD DINDAYAL
SATNAMI & ANR. ..PETITIONER(S)
VERSUS
STATE OF CHHATTISGARH ..RESPONDENT(S)
O R D E R
There is a delay of 922 days in filing the Review Petition which has not been satisfactorily explained. Even otherwise, we have gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned. The Review Petition is, therefore, dismissed both on the ground of delay as well as on merits.
............CJI.
(H.L. DATTU) ..............J. (J. CHELAMESWAR) NEW DELHI, MAY 06, 2015.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.05.07 16:46:27 IST Reason: CHAMBER MATTER SECTION IIA 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. 43/2015 In SLP(Crl) No. 4179/2012 DILESHWAR PRASAD DINDAYAL SATNAMI AND ANR. Petitioner(s) VERSUS STATE OF CHHATTISGARH Respondent(s) (with appln. (s) for bail and c/delay in filing review petition and office report) Date : 06/05/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J. CHELAMESWAR By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed on the ground of delay as well as on merits, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)