Supreme Court - Daily Orders
Rakesh Kumar vs State (N.C.T. Of Delhi) on 4 February, 2016
Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar, Arun Mishra
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CRL.) NO.234 OF 2015
IN
REVIEW PETITION (CRL.) NO.391 OF 2015
IN
SPECIAL LEAVE PETITION (CRL.) NO.9393 OF 2014
RAKESH KUMAR AND ANR. PETITIONER(S)
VERSUS
STATE (N.C.T. OF DELHI) RESPONDENT(S)
O R D E R
We have gone through the Curative Petition and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petition is dismissed.
..........................CJI.
(T.S.THAKUR) ............................J. (ANIL R. DAVE) ............................J. (JAGDISH SINGH KHEHAR) Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.02.16 ............................J. 17:26:46 IST Reason: (ARUN MISHRA) NEW DELHI, FEBRUARY 4, 2016 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 CURATIVE PET(R) No. 234/2015 In R.P.(Crl.) No. 391/2015 In SLP (Crl) No. 9393/2014 No(s). RAKESH KUMAR AND ANR. Petitioner(s) VERSUS STATE (N.C.T. OF DELHI) Respondent(s) (with office report) Date : 04/02/2016 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE ARUN MISHRA By Circulation UPON perusing papers the Court made the following O R D E R The curative Petition is dismissed in terms of the signed order.
(Ashok Raj Singh) (Veena Khera) Court Master Court Master (Signed Order is placed in the file)