Supreme Court - Daily Orders
Subhash Pandey vs Union Of India . on 11 February, 2016
Author: Chief Justice
Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (R) No.2 of 2016
IN
REVIEW PETITION(CRL) No(S) 465 of 2015
IN
CRIMINAL APPEAL No(S). 958 of 2015
SUBHASH PANDEY Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. 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) ...........................J. Signature Not Verified (ADARSH KUMAR GOEL) Digitally signed by Mahabir Singh Date: 2016.02.17 10:36:18 IST Reason: NEW DELHI DATED 11th FEBRUARY, 2016.
ITEM NO.Chamber 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. 2/2016 In R.P.(Crl.) No. 465/2015 In Crl.A. No. 958/2015 SUBHASH PANDEY Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (with office report) Date : 11/02/2016 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 ADARSH KUMAR GOEL 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.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file)