Supreme Court - Daily Orders
Mohar Singh vs The State Of Madhya Pradesh on 21 May, 2020
Bench: N.V. Ramana, Arun Mishra, Rohinton Fali Nariman, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CRL.) NO.74 OF 2019
IN
REVIEW PETITION (CRL.) NO.134 OF 2018
IN
CRIMINAL APPEAL NO. 1117 OF 2009
MOHAR SINGH & ORS. ........PETITIONER(S)
VERSUS
THE STATE OF M. P. & ANR. ........ RESPONDENT(S)
ORDER
We have gone through the Curative Petition 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 Petition is dismissed.
........................ J (N.V. RAMANA) ..........................J (ARUN MISHRA) ........................................J (ROHINTON FALI NARIMAN) .................................J (UDAY UMESH LALIT) NEW DELHI;
21ST MAY, 2020
Signature Not Verified
Digitally signed by
GEETA AHUJA
Date: 2020.05.27
14:22:11 IST
Reason:
ITEM NO.1004 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(R) No. 74/2019 in R.P.(Crl.) No. 134/2018 in Crl.A. No. 1117/2009 MOHAR SINGH & ORS. Petitioner(s) VERSUS THE STATE OF MADHYA PRADESH & ANR. Respondent(s) (FOR ADMISSION) Date : 21-05-2020 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE UDAY UMESH LALIT By Circulation UPON perusing papers the Court made the following O R D E R The Curative Petition is dismissed in terms of the signed order.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)