Supreme Court - Daily Orders
Mohammed Sali vs State Of Kerala on 7 May, 2015
Bench: T.S. Thakur, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO.248 OF 2015
IN
SPECIAL LEAVE PETITION (CRL.) NO.9582 OF 2013
MOHAMMED SALI …Petitioner
Versus
STATE OF KERALA …Respondent
ORDER
There is delay of 460 days in the filing of this review petition.
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 19 th November, 2013. The review petition is, accordingly, dismissed on the ground of delay as also on merits.
……….........................……………..….J. (T.S. THAKUR) ……….........................……………..….J. (S.A. BOBDE) New Delhi May 7, 2015 Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.05.07 16:49:30 IST Reason: 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 R.P.(Crl.) No. 248 OF 2015 In SLP(Crl) No. 9582 OF 2013 MOHAMMED SALI Petitioner(s) VERSUS STATE OF KERALA Respondent(s) (with appln. (s) for c/delay in filing review petition and office report) Date : 07/05/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE S.A. BOBDE By Circulation UPON perusing papers the Court made the following O R D E R There is delay of 460 days in the filing of this review petition. We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 19 th November, 2013. The review petition is, accordingly, dismissed on the ground of delay as also on merits.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)