Supreme Court - Daily Orders
Rajeev Kumar Tiwari Alias Babloo vs State Of Up on 18 February, 2015
Bench: Pinaki Chandra Ghose, N.V. Ramana
CHAMBER MATTER 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. 8/2015 In SLP(Crl) No.7743/2014
RAJEEV KUMAR TIWARI ALIAS BABLOO Petitioner(s)
VERSUS
STATE OF UP Respondent(s)
Date : 18/02/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE N.V. RAMANA
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petition is dismissed on merits in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2015.02.18 09:27:07 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION R.P.(Crl.) No.8/2015 in SLP (Crl.) No.7743/2014 RAJEEV KUMAR TIWARI ALIAS BABLOO Petitioner(s) VERSUS STATE OF UP Respondent(s) O R D E R This review petition has been filed against Order dated 3rd November, 2014 whereby the Special Leave Petition was dismissed.
We have considered the review petition on merits. In our opinion, no case for review of Order dated 3rd November, 2014 is made out. Consequently, the review petition is dismissed on merits.
.......................J (PINAKI CHANDRA GHOSE) ........................J (N.V. RAMANA) NEW DELHI;
18TH FEBRUARY, 2015.