Supreme Court - Daily Orders
Shatrughan Prasad vs The State Of Madhya Pradesh on 24 July, 2019
Bench: R. Banumathi, R. Subhash Reddy
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) No(s). 354 OF 2019
IN
SPECIAL LEAVE PETITION (CRL.)NO(S).3094 of 2019
SHATRUGHAN PRASAD PETITIONER(s)
VERSUS
THE STATE OF MADHYA PRADESH RESPONDENT(S)
O R D E R
Prayer for oral hearing of the review petition in open court is rejected.
We have perused the Review Petition and the connected papers carefully and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
...................J. (R. BANUMATHI) .....................J. (R. SUBHASH REDDY) NEW DELHI JULY 24, 2019 Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2019.07.25 10:09:26 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 R.P.(Crl.) No. 354/2019 in SLP(Crl) No. 3094/2019 SHATRUGHAN PRASAD Petitioner(s) VERSUS THE STATE OF MADHYA PRADESH Respondent(s) (FOR ADMISSION and IA No.76720/2019-ORAL HEARING and IA No.76725/2019-PERM.TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEX.,) Date : 24-07-2019 This matter was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE R. SUBHASH REDDY By Circulation UPON perusing papers the Court made the following O R D E R In terms of the signed order, the review petition is dismissed.
Pending applications, if any, shall also stand disposed of. (MAHABIR SINGH) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER