Supreme Court - Daily Orders
Rajesh Vikram Singh vs The State Of Uttar Pradesh on 2 August, 2023
Author: Surya Kant
Bench: Surya Kant
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (Crl.) D.No.23461 OF 2023
IN
CRIMINAL APPEAL No.1169 OF 2023
RAJESH VIKRAM SINGH …PETITIONER
Versus
THE STATE OF UTTAR PRADESH & ANR. … RESPONDENTS
OR D E R
1. The application for listing the Review Petition in open Court is rejected.
2. Delay condoned.
3. The present petition for review has been filed by the petitioner against
the Order dated 18.04.2023 passed by this Court in Criminal Appeal No.1169 of 2023,
whereby this Court allowed the appeal and cancelled the bail granted to the petitioner
herein.
4. Having carefully perused the petition for review and the papers connected
therewith, we do not find any reason for reconsideration of the above-mentioned
order.
5. The Review Petition is, accordingly, dismissed.
6. As a result, pending interlocutory applications also stand disposed of.
……….……….……............................J.
(SURYA KANT)
Signature Not Verified
Digitally signed by
satish kumar yadav
... ......…………..……............…...........J.
Date: 2023.08.04
18:18:48 IST
Reason:
(J.B. PARDIWALA )
NEW DELHI;
AUGUST 02, 2023.
ITEM NO.1001 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).23461/2023 @
Crl.A.No.1169/2023
RAJESH VIKRAM SINGH Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
IA No.113769/2023 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN
COURT
IA No.113770/2023 - CONDONATION OF DELAY IN FILING REVIEW PETITION
IA No.113768/2023 - EXEMPTION FROM FILING O.T.
IA No.142279/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 02-08-2023 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.B. PARDIWALA
By Circulation
UPON perusing papers the Court made the following
O R D E R
1. The application for listing the Review Petition in open Court is rejected.
2. Delay condoned.
3. The Review Petition is dismissed in terms of the signed order.
4. As a result, pending interlocutory applications also stand disposed of.
(SATISH KUMAR YADAV) (RAM SUBHAG SINGH) DEPUTY REGISTRAR COURT MASTER (NSH) (Signed order is placed on the file)