Supreme Court - Daily Orders
Reshma Manoj Aggarwal vs Noor Salim Rana on 10 December, 2019
Bench: Uday Umesh Lalit, R. Subhash Reddy
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL)_______(Dy No(s). 41229/2019) IN SLP(Crl)
NOS.9852-9854/2018
RESHMA MANOJ AGGARWAL Petitioner(s)
VERSUS
NOOR SALIM RANA & ORS. Respondent(s)
O R D E R
There is delay of 340 days in preferring these review petitions and the explanation tendered in the application seeking condonation of delay is not satisfactory at all.
The fact that the matter was settled between the parties, was the foundation for exercise of power by the High Court to quash the proceedings relying on the decision of this Court in Gyan Singh v. State of Punjab and another reported in (2012) 10 SCC 303 and subsequent decisions. The challenge to the order passed by the High Court on the ground that the offences in question were non- compoundable and as such the decision of the High Court was unsustainable, was rejected by this Court. Signature Not Verified Digitally signed by INDU MARWAH Date: 2019.12.11 16:31:06 IST Reason:
We have gone through the review petitions and do not find any error apparent on record to justify interference in review 2 jurisdiction. The review petitions are dismissed on the grounds of delay as well as on merits.
........................J. (UDAY UMESH LALIT) ........................J. (R. SUBHASH REDDY) NEW DELHI, December 10,2019.
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ITEM NO.1001 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRIMINAL)_______(Dy No(s). 41229/2019) IN SLP(Crl) NOS.9852-9854/2018 RESHMA MANOJ AGGARWAL Petitioner(s) VERSUS NOOR SALIM RANA & ORS. Respondent(s) ( IA No. 175653/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 10-12-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE R. SUBHASH REDDY By Circulation UPON perusing papers the Court made the following O R D E R The review petitions are dismissed on the grounds of delay as well as on merits in terms of the signed order.
(INDU MARWAH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)