Supreme Court - Daily Orders
C. Manikandan vs State Of Kerala on 31 March, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
CHAMBER MATTER-1 SECTION IIB
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. 184/2016
IN
SLP(CRL) NO. 569/2016
C. MANIKANDAN PETITIONER(S)
VERSUS
STATE OF KERALA RESPONDENT(S)
Date : 31/03/2016 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petition is dismissed in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER [SIGNED ORDER IS PLACED ON THE FILE] Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.03.31 16:57:51 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRIMINAL) NO. 184/2016 IN SPECIAL LEAVE PETITION (CRIMINAL) NO. 569/2016 C. MANIKANDAN ....PETITIONER VERSUS STATE OF KERALA ...RESPONDENT ORDER This Review Petition has been filed against the order dated 5th February, 2016 whereby the Special Leave Petition was dismissed.
We have perused the Review Petition as well as the grounds in support thereof. In our opinion, no case for review of order dated 5 th February, 2016 is made out. Consequently, the review petition is dismissed.
....................,J. (RANJAN GOGOI) ....................,J. (PRAFULLA C. PANT) NEW DELHI MARCH 31, 2016