Supreme Court - Daily Orders
Gajanan Babasaheb Dudhal vs State Of Maharashtra on 22 January, 2014
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO.760 OF 2013
IN
SPECIAL LEAVE PETITION (CRL.) NO.8776 OF 2012
GAJANAN BABASAHEB DUDHAL ....PETITIONER
VERSUS
STATE OF MAHARASHTRA ....RESPONDENT
O R D E R
There is an inordinate delay of 282 days in filing the Review Petition. We are not satisfied by the explanation offered for the same. The Review Petition is, therefore, liable to be dismissed on the ground of delay itself.
We have perused the Review Petition and the connected papers. Even on merits, we do not find any error in the order impugned, much less an apparent error on the face of the record, so as to call for its review.
Hence, the Review Petition is dismissed on the ground of delay as also on merits.
............................J [CHANDRAMAULI KR. PRASAD] ............................J [SUDHANSU JYOTI MUKHOPADHAYA] NEW DELHI;
JANUARY 22, 2014.
CHAMBER MATTER SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRL.) NO.760 OF 2013 IN SLP(CRL.) NO.8776/2012 GAJANAN BABASAHEB DUDHAL Petitioner(s) VERSUS STATE OF MAHARASHTRA Respondent(s) (With appln(s) for c/delay in filing review petition and exemption from filing c/c of the impugned order and office report) Date: 22/01/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed on the ground of delay as also on merits in terms of the signed order.
| (Sanjay Kumar) Court Master| (Indu Satija) |
| |Assistant Registrar |
| | |
(Signed order is placed on the file)