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Deepak Sudhakar Hajare vs The State Of Maharashtra And Ors. on 27 August, 2019

Bench: Chief Justice, S.A. Bobde, N.V. Ramana, Ashok Bhushan

                                       IN THE SUPREME COURT OF INDIA
                                           INHERENT JURISDICTION

                                    CURATIVE PETITION (C) NOS.438­439 OF 2018
                                                       IN
                                    REVIEW PETITION (C) NOS.1014­1015 OF 2018
                                                       IN
                                         S.L.P.(C) NOS.32947­32948 OF 2017

                         DEEPAK SUDHAKAR HAJARE                                   ... Petitioner(s)

                                               VS.

                         STATE OF MAHARASHTRA & ORS.                              ... Respondent(s)


                                                     ORDER

Applications for oral hearing and exemption from filing c/c of the impugned judgment are rejected.

Having gone through the Curative Petitions and the relevant documents, in our considered opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra Vs. Ashok Hurra & Anr., reported in 2002 (4) SCC 388.

The Curative Petitions are, accordingly, dismissed.

.....................................CJI.

[RANJAN GOGOI] ........................................J. [S.A. BOBDE] ........................................J. [N.V. RAMANA] Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2019.09.04 10:48:51 IST Reason: ........................................J. [ASHOK BHUSHAN] New Delhi;

27th August, 2019.

ITEM NO.1004                                               SECTION IX

                S U P R E M E C O U R T O F          I N D I A
                        RECORD OF PROCEEDINGS

CURATIVE PETITION (C) NOS.438-439/2018 in R.P.(C) NOS.1014- 1015/2018 in SLP(C)NOS.32947-32948/2017 DEEPAK SUDHAKAR HAJARE Petitioner(s) VERSUS STATE OF MAHARASHTRA & ORS. Respondent(s) (With appln.(s) for oral hearing and exemption from filing c/c of the impugned judgment) Date : 27-08-2019 These matters were called on for hearing today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE ASHOK BHUSHAN By Circulation UPON perusing papers the Court made the following O R D E R Applications for oral hearing and exemption from filing c/c of the impugned judgment are rejected.

The curative petitions are dismissed in terms of the signed order.

       (Anand Prakash)                               (Sarita Purohit)
        Branch Officer                                   AR-cum-PS

(Signed order is placed on the file)