Supreme Court - Daily Orders
The State Of Tamil Nadu vs Dashwanth on 26 November, 2025
Bench: Vikram Nath, Sanjay Karol
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL) NOS. 490-491 OF 2025
IN
CRIMINAL APPEAL NOS. 3633-3634 OF 2024
THE STATE OF TAMIL NADU ... PETITIONER(S)
Versus
DASHWANTH ... RESPONDENT(S)
O R D E R
1. IA No. 281257/2025, which is an application for listing review petitions in open court, is rejected.
2. We have gone through the review petitions as well as the grounds in support thereof. We do not find any error, much less apparent, in the order Signature Not Verified impugned, warranting its reconsideration.
Digitally signed by SONIA BHASIN Date: 2025.11.27 15:28:26 IST Reason: 13. The Review Petitions shall stand dismissed accordingly.
4. Pending application(s), if any, shall stand disposed of.
.....................J. (VIKRAM NATH) .....................J. (SANJAY KAROL) .....................J. (SANDEEP MEHTA) NEW DELHI;
NOVEMBER 26, 2025.
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ITEM NO.1002 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
R.P.(Crl.) No. 490-491/2025 in Crl.A. No. 3633-3634/2024 [Arising out of impugned final judgment and order dated 08-10-2025 in Crl.A. No.. 3634/2024 08-10-2025 in Crl.A. No. . 3633/2024 passed by the Supreme Court of India] THE STATE OF TAMIL NADU Petitioner(s) VERSUS DASHWANTH Respondent(s) FOR ADMISSION IA No. 281257/2025 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT Date : 26-11-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE SANDEEP MEHTA By Circulation UPON perusing the papers the Court made the following O R D E R Application for listing review petitions in open court is rejected.
The review petitions shall stand dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(SONIA BHASIN) (RANJANA SHAILEY) ASSISTANT REGISTRAR-CUM-PS ASSISTANT REGISTRAR [Signed order is placed on the file] 3