Supreme Court - Daily Orders
Balaram vs The State Of Madhya Pradesh Home ... on 16 October, 2019
Bench: R. Banumathi, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.)NO. 495 OF 2019
IN
CRIMINAL APPEAL NO. 2448 OF 2009
BALARAM ...PETITIONER(S)
VERSUS
THE STATE OF MADHYA PRADESH ...RESPONDENT(S)
O R D E R
Application for oral hearing the review petition 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. (A.S. BOPANNA) NEW DELHI 16TH OCTOBER, 2019 Signature Not Verified Digitally signed by MADHU BALA Date: 2019.10.18 10:19:27 IST Reason: ITEM NO.1003 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. 495/2019 in Crl.A. No. 2448/2009 BALARAM Petitioner(s) VERSUS THE STATE OF MADHYA PRADESH Respondent(s) (FOR ADMISSION and IA No.145662/2019-ORAL HEARING ) Date : 16-10-2019 This petition was circulated today. CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE A.S. BOPANNA 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.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)