Supreme Court - Daily Orders
Nawal Prasad @ Nawal Kumar vs The State Of Bihar on 18 July, 2022
Bench: Chief Justice, Uday Umesh Lalit, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (Crl.) No.14 OF 2021
IN
REVIEW PETITION (Crl.) No.241 OF 2016
IN
CRIMINAL APPEAL No. 465 OF 2011
NAWAL PRASAD @ NAWAL KUMAR … PETITIONER
Versus
THE STATE OF BIHAR … RESPONDENT
WITH
CURATIVE PETITION (Crl.) No.15 OF 2021
IN
REVIEW PETITION (Crl.) No.631 OF 2016
IN
CRIMINAL APPEAL No. 464 OF 2011
O R D E R
We have gone through the Curative Petitions 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 Petitions are dismissed.
As a sequel to the above, pending interlocutory applications also stand disposed of.
.………………..……………….…....…CJI. (N.V. RAMANA) ………………...…………………….……J. (UDAY UMESH LALIT) Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2022.07.23 13:11:54 IST Reason: ……...………...…………………….……J. (A.M. KHANWILKAR) New Delhi;
JULY 18, 2022.
ITEM NO.1003 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PET(Crl.) No.14/2021 in R.P.(Crl.) No.241/2016 In Crl.A. No.465/2011 NAWAL PRASAD @ NAWAL KUMAR Petitioner(s) VERSUS THE STATE OF BIHAR Respondent(s) (IA No.42443/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 42443/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) WITH CURATIVE PET(Crl.) No.15/2021 in R.P.(Crl.) No.631/2016 In Crl.A. No.464/2011 (II-A) (IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 42438/2021 IA No. 42438/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 18-07-2022 These matters were circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE A.M. KHANWILKAR By Circulation UPON perusing papers the Court made the following O R D E R The Curative Petitions are dismissed in terms of the signed order.
As a sequel to the above, pending interlocutory applications also stand disposed of.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH) (Signed order is placed on the file)