Supreme Court - Daily Orders
Satnam Singh vs State Of Punjab on 11 February, 2014
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CHAMBER MATTER SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRL) NO(s). 72 OF 2014 IN SLP(CRL)NO.6503/2013
SATNAM SINGH @ SATTA Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(With appln(s) for c/delay in filing review petition)
Date: 11/02/2014 This Petition was circulated today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE S.A. BOBDE
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.
(O.P. Sharma) (M.S. Negi) Court Master Assistant Registrar (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRL) NO.72 OF 2014 IN SPECIAL LEAVE PETITION (CRL)NO.6503 OF 2013 SATNAM SINGH @ SATTA Petitioner(s) VERSUS STATE OF PUNJAB Respondent(s) O R D E R Delay condoned.
We have gone through the review petition and the connected papers. We find no merit in the review petition and the same is dismissed.
.....................J. (DR. B.S. CHAUHAN) .....................J. (S.A. BOBDE) NEW DELHI, FEBRUARY 11, 2014.