Supreme Court - Daily Orders
M.J Murkannappa @ Mukkannappa vs State Of Karnataka on 23 July, 2014
: 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. 272/2014 In SLP(Crl) No.502/2011
M.J MURKANNAPPA @ MUKKANNAPPA Petitioner(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
(with appln. (s) for c/delay in filing review petition and oral
hearing and stay and office report)
Date : 23/07/2014 This petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
By Circulation
UPON perusing papers the Court made the following
O R D E R
Application for oral hearing is rejected.
The review petitions are dismissed on the ground of delay as also on merits, in terms of the signed order.
[O.P. SHARMA] [VEENA KHERA]
COURT MASTER COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2014.08.23 11:50:52 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRL.) NO.272 OF 2014 IN SPECIAL LEAVE PETITION (CRL.) NO.502 OF 2011 M.J. MURKANNAPPA @ MUKKANNAPPA ...Petitioner Versus STATE OF KARNATAKA ...Respondent O R D E R There is a delay of 932 days in 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 18th April, 2011. The review petition is, accordingly, dismissed on the ground of delay as also on merits.
......................................J. (T.S. THAKUR) ........................................J. New Delhi (JAGDISH SINGH KHEHAR) July 23, 2014