Supreme Court - Daily Orders
Soyebhai Yusufbhai Bharsania vs The State Of Gujarat on 2 August, 2017
Bench: Rohinton Fali Nariman, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO. 312 OF 2017
IN
CRIMINAL APPEAL NO. 1418 OF 2014
SOYEBBHAI YUSUFBHAI BHARANIA & ORS. Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
O R D E R
Delay condoned.
This Review Petition has been filed against Judgment dated 23rd March, 2017, whereby the Appeal filed by the appellants was dismissed.
We have considered the Review Petition on merits. In our opinion, no case for review of our Judgment dated 23rd March, 2017 is made out. Consequently, the Review Petition is dismissed on merits.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (ASHOK BHUSHAN) New Delhi;
August 02, 2017.
Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.08.03 17:20:27 IST Reason: CHAMBER MATTER 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. 312/2017 in Crl.A. No. 1418/2014 SOYEBBHAI YUSUFBHAI BHARANIA & ORS. Petitioner(s) VERSUS THE STATE OF GUJARAT Respondent(s) (FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 45345/2017) Date : 02-08-2017 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE ASHOK BHUSHAN By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The Review Petition is dismissed on merits in terms of the signed order.
(R. NATARAJAN) (SUMAN JAIN) COURT MASTER COURT MASTER (Signed order is placed on the file)