Supreme Court - Daily Orders
Indra Vijay Alok vs State Of M.P on 28 January, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
CHAMBER MATTER-3 SECTION IIA
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. 816/2015
IN
CRL.A. NO. 1917/2008
INDRAVIJAY ALOK PETITIONER(S)
VERSUS
STATE OF M.P RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING REVIEW PETITION AND OFFICE
REPORT)
Date : 28/01/2016 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
The review petition is dismissed in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER [SIGNED ORDER IS PLACED ON THE FILE] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2016.01.29 17:33:25 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRIMINAL) NO. 816/2015 IN CRIMINAL APPEAL NO. 1917/2008 INDRAVIJAY ALOK ....PETITIONER VERSUS STATE OF M.P. ...RESPONDENT ORDER This Review Petition has been filed against the judgment dated 31st August, 2015 whereby the appeal was dismissed.
Delay condoned.
We have perused the Review Petition as well as the grounds in support of the Review Petition. In our opinion, no case for review of judgment dated 31st August, 2015 is made out. Consequently, the review petition is dismissed.
....................,J. (RANJAN GOGOI) ....................,J. (PRAFULLA C. PANT) NEW DELHI JANUARY 28, 2016