Supreme Court - Daily Orders
Dharmender Kumar vs State Of U.P And Ors . on 3 February, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
CHAMBER MATTER SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(Crl.) No. 6/2016 In SLP(Crl) No. 4214/2015
DHARMENDER KUMAR Petitioner(s)
VERSUS
STATE OF U.P AND ORS . Respondent(s)
(with appln. (s) for c/delay in filing review petition and office
report)
Date : 03/02/2016 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
The review petition is dismissed in terms of the signed order.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER (Signed order is placed on the file) Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.02.03 16:25:37 IST Reason: DSC of Sh. Ashok Raj Singh is being used by Sh. Deepak Mansukhani IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRL.) NO(s). 6 OF 2016 IN SLP(CRL.) NO(s). 4214 OF 2015 DHARMENDER KUMAR Petitioner(s) VERSUS STATE OF U.P AND ORS . Respondent(s) O R D E R Delay condoned.
We have considered the averments in the review petition. Having regard to the facts and issues involved, in our opinion, no case for review is made out. There is no error apparent on the face of record.
Hence, the Review Petition is dismissed.
......................J. (J. CHELAMESWAR) ......................J. (ABHAY MANOHAR SAPRE) NEW DELHI FEBRUARY 03, 2016.