Supreme Court - Daily Orders
Anil Kumar Biswas vs State Of West Bengal . on 7 January, 2016
Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar, Madan B. Lokur
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CRL.) NOS.221-222 OF 2015
IN
REVIEW PETITION (CRL.) NOS.518-519 OF 2014
IN
SPECIAL LEAVE PETITION (CRL.) NOS.7811-7812 OF 2013
ANIL KUMAR BISWAS Petitioner(s)
VERSUS
STATE OF WEST BENGAL AND ORS. Respondent(s)
O R D E R
We have gone through the Curative Petitions 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 Petitions are dismissed.
.........................CJI.
(T.S.THAKUR) ............................J. (ANIL R. DAVE) ............................J. (JAGDISH SINGH KHEHAR) Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.01.12 ............................J. 16:19:36 IST Reason: (MADAN B. LOKUR) NEW DELHI, JANUARY 7, 2016.
CHAMBER SECTION IIB
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. 221-222/2015 In R.P.(Crl.) No. 518-519/2014 In SLP(Crl) No. 7811-7812/2013 ANIL KUMAR BISWAS Petitioner(s) VERSUS STATE OF WEST BENGAL AND ORS. Respondent(s) (with office report) Date : 07/01/2016 These petitions were circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE MADAN B. LOKUR By Circulation UPON perusing papers the Court made the following O R D E R The curative petitions are dismissed in terms of the signed order.
(ASHOK RAJ SINGH) (SAROJ SAINI) Court Master Court Master (Signed Order is placed in the file)