Supreme Court - Daily Orders
Gulab Singh Chauhan vs State Of U P on 2 December, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, Ranjan Gogoi
CHAMBER MATTER NO.1 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. 217/2015 in R.P.(Crl.) No. 856/2013 in
SLP(Crl) No. 7958/2013
GULAB SINGH CHAUHAN Petitioner(s)
VERSUS
STATE OF U P AND ANR. Respondent(s)
(With office report)
Date : 02/12/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE RANJAN GOGOI
By Circulation
UPON perusing papers the Court made the following
O R D E R
The Curative Petition is dismissed in terms of signed order.
(RACHNA) (VINOD KULVI) SR.P.A. ASST. REGISTRAR [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.12.04 17:01:16 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CURATIVE PETITION (R) NO. 217 OF 2015 IN REVIEW PETITION (CRL.) NO. 856 OF 2013 IN SPECIAL LEAVE PETITION (CRL.) NO. 7958 OF 2013 GULAB SINGH CHAUHAN ..PETITIONER(S) VERSUS STATE OF UTTAR PRADESH AND ANOTHER ..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.
(H.L. DATTU) ..............J. (T.S. THAKUR) ..............J. (ANIL R. DAVE) ..............J. (RANJAN GOGOI) NEW DELHI, DECEMBER 02, 2015.