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Supreme Court - Daily Orders

State Of Karnataka And Etc Etc vs Selvi J Jayalalitha (Since Deceased) ... on 5 April, 2017

Bench: Pinaki Chandra Ghose, Amitava Roy

                                      IN THE SUPREME COURT OF INDIA

                                     CRIMINAL APPELLATE JURISDICTION

              REVIEW PETITION (CRL.) NOS. 176-185 OF 2017
                                  IN
  CRIMINAL APPEAL NOS. 300-303 OF 2017 & CRIMINAL APPEAL                                         NOS.
  314-319 OF 2017

  STATE OF KARNATAKA AND ETC ETC                                                 Petitioner(s)

                                                       VERSUS

  SELVI J JAYALALITHA (SINCE DECEASED) AND ETC ETC                               Respondent(s)


                                                 O R D E R

Applications for personal hearing of Review Petitions before the Court are rejected.

These Review Petitions have been filed against judgment dated 14th February, 2017, whereby the appeals filed by the appellant-State of Karnataka were allowed setting aside the judgment and order of the High Court and A1 having expired meanwhile, it was held that the appeals, so far as those relate to her stood abated.

We have considered the Review Petitions filed by the State of Karnataka on merits. In our opinion, no case for review of our order dated 14th February, 2017 is made out. Consequently, the Review Petitions are dismissed on merits.

.......................... J.

(PINAKI CHANDRA GHOSE) Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.04.05 .......................... J.

15:27:49 IST Reason:

(AMITAVA ROY) New Delhi;
April 05, 2017.
CHAMBER MATTER                                         SECTION IIC

                 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.) Nos. 176-185/2017 In Crl.A. Nos. 300-303/2017 & Crl. A. Nos. 314-319/2017 STATE OF KARNATAKA AND ETC ETC Petitioner(s) VERSUS SELVI J JAYALALITHA (SINCE DECEASED) AND ETC ETC Respondent(s) (with appln. (s) for personal hearing before the court) Date : 05/04/2017 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE AMITAVA ROY By Circulation UPON perusing papers the Court made the following O R D E R Applications for personal hearing of Review Petitions before the Court are rejected.
The Review Petitions are dismissed on merits in terms of the signed order.



    (R. NATARAJAN)                          (SHAKTI P. SHARMA)
     Court Master                              Court Master
(Signed order is placed on the file)