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Supreme Court - Daily Orders

L.C. Nagaraju vs Police Inspector Karnataka Lakayukta on 13 October, 2015

Bench: Pinaki Chandra Ghose, R.K. Agrawal

                                      IN THE SUPREME COURT OF INDIA

                                     CRIMINAL APPELLATE JURISDICTION

                                REVIEW PETITION (CRL.) NO. 590 OF 2015
                                                  IN
                            SPECIAL LEAVE PETITION (CRL.) NO. 5608 OF 2015


  L.C. NAGARAJU                                                           Petitioner(s)

                                                     VERSUS

  POLICE INSPECTOR KARNATAKA LOKAYUKTA AND ANR.                           Respondent(s)




                                                 O R D E R

Delay in filing the Review Petition is condoned. Application for permission for oral hearing is rejected. This Review Petition has been filed against Order dated 20 th July, 2015, whereby the Special Leave Petition filed by the petitioner was dismissed.

We have considered the review petition on merits. In our opinion, no case for review of our Order dated 20th July, 2015 is made out. Consequently, the review petition is dismissed.

.......................... J. (PINAKI CHANDRA GHOSE) .......................... J. (R.K. AGRAWAL) New Delhi;

October 13, 2015.

Signature Not Verified

Digitally signed by Gulshan Kumar Arora Date: 2015.10.14 16:40:19 IST Reason:

ITEM NO.2                                         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. 590/2015 In SLP(Crl) No. 5608/2015 L.C. NAGARAJU Petitioner(s) VERSUS POLICE INSPECTOR KARNATAKA LAKAYUKTA AND ANR. Respondent(s) (with appln. (s) for c/delay in filing review petition and oral hearing and stay and office report) Date : 13/10/2015 This petition was circulated today. CORAM :

HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE R.K. AGRAWAL By Circulation UPON perusing papers the Court made the following O R D E R Delay in filing the Review Petition is condoned. Application for permission for oral hearing is rejected. The Review Petition is dismissed in terms of the signed order.



    (R.NATARAJAN)                              (SNEH LATA SHARMA)
     Court Master                                 Court Master
(Signed order is placed on the file)