Supreme Court - Daily Orders
Pradip Kumar Srivastava vs The State Of Bihar on 30 August, 2017
Author: Chief Justice
Bench: Chief Justice, J. Chelameswar, Ranjan Gogoi
ITEM NO.1004 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PET (CRL) No. 48/2017 In R.P.(Crl.) No. 209/2011 In SLP
(Crl) No. 8834/2010
(Arising out of impugned final judgment and order dated 22-10-2010
in MCA No. 8834/2010 03-05-2011 in MACC No. 209/2011)
PRADIP KUMAR SRIVASTAVA Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
Date : 30-08-2017 This petition was circulated today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE RANJAN GOGOI
By Circulation
UPON hearing the counsel the Court made the following
O R D E R
We have gone through the Curative Petition and the connected papers. In our opinion, no case is made out within the parameters indicated in the decision of this Court in the case of Rupa Ashok Hurra vs. Ashok Hurra & Anr. [(2002 (4) SCC 388).
Hence, the Curative Petition is dismissed. (Gulshan Kumar Arora) (H.S. Parasher) Court Master Assistant Registrar (Signed order is placed on the file) Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2017.08.31 17:25:15 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CURATIVE PETITION (CRL) NO.48 OF 2017 IN REVIEW PETITION (CRIMINAL) NO.209 OF 2011 IN SPECIAL LEAVE PETITION (CRIMINAL) NO.8834 OF 2010 PRADIP KUMAR SRIVASTAVA … Petitioner VERSUS THE STATE OF BIHAR … Respondent O R D E R We have gone through the Curative Petition and the connected papers. In our opinion, no case is made out within the parameters indicated in the decision of this Court in the case of Rupa Ashok Hurra vs. Ashok Hurra & Anr. [(2002 (4) SCC 388). Hence, The Curative Petition is dismissed.
....................,CJI (Dipak Misra) ......................,J (J. Chelameswar) ......................,J (Ranjan Gogoi) New Delhi;
August 30, 2017.