Supreme Court - Daily Orders
Sattar Sk. @ Abdus Sattar Sk. vs The State Of West Bengal on 19 November, 2019
Author: Chief Justice
Bench: Chief Justice, N.V. Ramana, Arun Mishra, L. Nageswara Rao, M.R. Shah
ITEM NO.1001 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PET(R) No. 45/2019 in R.P.(Crl.) No. 116/2019 in
SLP(Crl) No. 1293/2019
SATTAR SK. @ ABDUS SATTAR SK. Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
(FOR ADMISSION and IA No.55259/2019-GRANT OF BAIL)
Date : 19-11-2019 These matters were circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE M.R. SHAH
By Circulation
UPON perusing the papers the Court made the following
O R D E R
The Curative Petition is dismissed in terms of the signed order.
Pending application stands disposed of.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-cum-P.S. ASSTT. REGISTRAR [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.11.25 16:12:45 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CURATIVE PETITION (CRL.) NO. 45 OF 2019 IN REVIEW PETITION (CRL.) NO. 116 OF 2019 IN SPECIAL LEAVE PETITION (CRL.) NO. 1293 OF 2019 SATTAR SK.@ABDUS SATTAR SK. .. PETITIONER(S) VERSUS THE STATE OF WEST BENGAL .. RESPONDENT(S) O R D E R We have gone through the curative petition and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petition is dismissed.
.....................CJI.
[ S.A. BOBDE ] .......................J. [ N.V. RAMANA ] .......................J. [ ARUN MISHRA ] .......................J. [ L. NAGESWARA RAO ] .......................J. [ M.R. SHAH ] NEW DELHI, NOVEMBER 19, 2019.