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Chandra Shekhar vs State Of U.P. on 4 February, 2020

Bench: Chief Justice, Uday Umesh Lalit

                                              IN THE SUPREME COURT OF INDIA
                                                 INHERENT JURISDICTION

                                     REVIEW PETITION (CRL.) DIARY NO.12710/2019
                                                         IN
                                      SPECIAL LEAVE PETITION(CRL.) NO.1036/2014

                         CHANDRA SHEKHAR                                       ....PETITIONER

                                                            VERSUS

                         STATE OF U.P.                                         ....RESPONDENT

                                                          O R D E R

For the stated, the application for discharge of Advocate-on-Record is allowed.

Application for open Court hearing is rejected. There is an inordinate delay of 1850 days in filing the Review Petition. We are not satisfied by the explanation offered for the same. The Review Petition is, therefore, liable to be dismissed on the ground of delay itself.

We have perused the Review Petition and the connected papers. Even on merits, we do not find any error in the order impugned, much less an apparent error on the face of the record, so as to call for its review.

Hence, the Review Petition is dismissed on the ground of delay as also on merits.

....................CJI [S.A. BOBDE] .....................J [UDAY UMESH LALIT] Signature Not Verified NEW DELHI; Digitally signed by SANJAY KUMAR FEBRUARY 04, 2020.

14:23:07 IST Reason:

ITEM NO.1007                                                SECTION II

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

REVIEW   PETITION       (CRIMINAL)    Diary    No(s).12710/2019       in      SLP(Crl.)
No.1036/2014

CHANDRA SHEKHAR                                             Petitioner(s)

                                      VERSUS

STATE OF U.P.                                               Respondent(s)

(With IA No. 57957/2019 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT and IA No. 57961/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION and IA No. 57938/2019 - DISCHARGE OF ADVOCATE ON RECORD) Date : 04-02-2020 The matter was circulated today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE UDAY UMESH LALIT By Circulation UPON perusing papers the Court made the following O R D E R For the stated, the application for discharge of Advocate-on-Record is allowed.

Application for open Court hearing is rejected. The Review Petition is dismissed on the ground of delay as also on merits in terms of the signed order.

Pending interlocutory applications, if any, stand disposed of.

(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR (Signed Order is place on the file)