Supreme Court - Daily Orders
Rakesh Kumar vs State (Govt. Of Nct Of Delhi) on 11 August, 2015
Bench: Jagdish Singh Khehar, Arun Mishra
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO. 391 OF 2015
IN
SPECIAL LEAVE PETITION (CRL.) NO. 9393 OF 2014
Rakesh Kumar & Anr. … Petitioners
versus
State (N.C.T. of Delhi) … Respondent
O R D E R
The present petition has been filed for review of this Court’s order dated 21.11.2014 by which the aforementioned special leave petition filed by the petitioners was dismissed. There is an inordinate delay of 162 days in filing the present petition for which no satisfactory explanation has been offered. The application for condonation of delay is dismissed.
That apart, we have carefully perused the petition for review and the papers annexed in support thereof. We do not find any ground therein warranting review of the impugned order.
The review petition is, accordingly, dismissed on the ground of delay as well as on merits.
.………………..……………….…....…J. (Jagdish Singh Khehar) ………………...…………………….…J. (Arun Mishra) New Delhi;
August 11, 2015.
Signature Not VerifiedDigitally signed by Satish Kumar Yadav Date: 2015.08.11 16:25:55 IST Reason:
CHAMBER MATTER SECTION II
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.391/2015 In SLP(Crl) No.9393/2014 RAKESH KUMAR AND ANR Petitioner(s) VERSUS STATE (GOVT. OF NCT OF DELHI) Respondent(s) (With appln.(s) for c/delay in filing review petition) Date : 11/08/2015 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE ARUN MISHRA By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed on the ground of delay as well as on merits in terms of the signed order.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)