Supreme Court - Daily Orders
Kallan vs The State Of Uttar Pradesh on 23 January, 2018
Bench: A.K. Sikri, Abhay Manohar Sapre, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRIMINAL) NO. 19 OF 2018
IN
SPECIAL LEAVE PETITION (CRIMINAL) NO. 8501 OF 2017
KALLAN Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
O R D E R
We have gone through the review petition and the connected papers. We do not find any error, much less apparent, in the order impugned, warranting its reconsideration.
The review petition stands dismissed.
........................, J. [ A.K. SIKRI ] ........................, J. [ ABHAY MANOHAR SAPRE ] ........................, J. [ ASHOK BHUSHAN ] New Delhi;
Signature Not VerifiedDigitally signed by ASHWANI KUMAR Date: 2018.01.27 January 23, 2018. 11:54:06 IST Reason:
ITEM NO.1002 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. 19/2018 in SLP(Crl) No. 8501/2017 KALLAN Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH Respondent(s) Date : 23-01-2018 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MR. JUSTICE ASHOK BHUSHAN 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.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER [Signed order is placed on the file.]