Supreme Court - Daily Orders
Rajeev Kumar vs State (Govt. Of Nct Of Delhi) on 3 August, 2016
Bench: Anil R. Dave, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO.384 OF 2016
IN
SLP(CRL.)NO.691 OF 2014
RAJEEV KUMAR ... PETITIONER(S)
VS.
STATE(GOVT.OF NCT OF DELHI) ... RESPONDENT(S)
O R D E R
Upon perusal of the papers of the Review Petition, we have noticed that there is a delay of 847 days in filing the review petition. We are not inclined to condone the same.
Even on merits also, we are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.
..............J. [ANIL R. DAVE] .............J. Signature Not Verified [S.A. BOBDE] Digitally signed by ANITA MALHOTRA New Delhi;
Date: 2016.08.0316:54:48 IST Reason: August 3, 2016.
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. 384/2016 In SLP(Crl) No. 691/2014 RAJEEV KUMAR Petitioner(s) VERSUS STATE (GOVT. OF NCT OF DELHI) Respondent(s) (With appln. (s) for c/delay in filing review petition and office report) Date : 03/08/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE S.A. BOBDE By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file.)