Supreme Court - Daily Orders
Rajesh Kumar Sharma vs The State Of Uttarakhand Through ... on 9 November, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.1004 SECTION II
(Chamber Matters)
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. 545/2017 in SLP(Crl) No. 2578/2017
RAJESH KUMAR SHARMA Petitioner(s)
VERSUS
STATE OF UTTARAKHAND & ANR. Respondent(s)
(IA No.110918/2017-PERMISSION TO APPEAR AND ARGUE IN PERSON and IA
No.110919/2017-CONDONATION OF DELAY IN FILING REVIEW PETITION)
Date : 09-11-2017 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
[IN CHAMBER]
By circulation
UPON hearing the counsel the Court made the following
O R D E R
Application for permission to appear and argue in person is rejected.
Delay condoned.
The review petition is dismissed in terms of the signed order.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR CUM PS COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.11.09 17:31:35 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRL.) NO(s). 545 OF 2017 IN SLP (CRL.) NO(s). 2578 OF 2017 RAJESH KUMAR SHARMA Petitioner(s) VERSUS STATE OF UTTARAKHAND & ANR. Respondent(s) O R D E R Application for permission to appear and argue in person is rejected.
Delay condoned.
We have considered the averments in the review petition. Having regard to the facts and issues involved, in our opinion, no case for review is made out. There is no error apparent on the face of record.
Hence, the Review Petition is dismissed.
......................J. (J. CHELAMESWAR) ......................J. (S. ABDUL NAZEER) NEW DELHI November 9, 2017