Supreme Court - Daily Orders
Sheo Raj vs State Of U.P. on 17 July, 2014
â CHAMBER MATTER-6 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. 367/2014 In SLP(Crl) No. 1320/2013
SHEO RAJ Petitioner(s)
VERSUS
STATE OF U.P. Respondent(s)
(With appln. (s) for c/delay in filing review petition and
ex-parte ad-interim bail and office report)
Date : 17/07/2014 This petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE M.Y. EQBAL
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
The Review Petition is dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.07.17 17:14:55 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CRL.) NO.367 OF 2014 IN SPECIAL LEAVE PETITION (CRL.) NO. 1320 OF 2013 SHEO RAJ .. PETITIONER(S) VERSUS STATE OF UTTAR PRADESH .. RESPONDENT(S) O R D E R Delay condoned.
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, accordingly, dismissed.
...................J. (H.L. DATTU) ....................J. (M.Y. EQBAL) NEW DELHI, JULY 17, 2014.