Supreme Court - Daily Orders
Meruji Jesuji Thakore vs The State Of Gujarat on 24 July, 2019
Bench: S.A. Bobde, Ashok Bhushan, Ajay Rastogi
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL) NO.156 OF 2019
IN
CRIMINAL APPEAL NO.1349 OF 2018
MERUJI JESUJI THAKORE PETITIONER(S)
VERSUS
THE STATE OF GUJARAT & ORS. RESPONDENT(S)
O R D E R
Delay condoned.
We have perused the Review Petition and the connected papers.
We do not find any error in the Judgment impugned, much less an apparent error on the face of the record, so as to call for its review.
The Review Petition is, accordingly, dismissed.
.......................J [S. A. BOBDE] ........................J [ASHOK BHUSHAN] ........................J [AJAY RASTOGI] NEW DELHI;
JULY 24, 2019.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.07.25 17:04:15 IST Reason: ITEM NO.1006 SECTION II-B 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.156/2019 in Crl.A. No.1349/2018 MERUJI JESUJI THAKORE Petitioner(s) VERSUS THE STATE OF GUJARAT & ORS. Respondent(s) (With appln.(s) being IA No. 30992/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION and IA No. 30990/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 24-07-2019 The matter was circulated today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE AJAY RASTOGI By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The Review petition is dismissed in terms of the signed order.
As a sequel to the above, all pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)