Supreme Court - Daily Orders
Kaushal Verma vs State Of Chhattisgarh on 6 October, 2020
Bench: Uday Umesh Lalit, A.M. Khanwilkar
ITEM NO.1001 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRIMINAL) Diary No(s). 12093/2020 in SLP(Crl) No.
7801/2015
KAUSHAL VERMA & ORS. Petitioner(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
(IA No. 51205/2020 - CONDONATION OF DELAY IN FILING REVIEW
PETITION)
Date : 06-10-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE A.M. KHANWILKAR
By Circulation
UPON perusing papers the Court made the following
O R D E R
Relying on the decision of this Court in Criminal Appeal Nos. 478-479 of 2019 (Dauwalal @ Ganesh Devangan & Ors. Vs. State of Madhya Pradesh [now State of Chhattisgarh]) acquitting original Accused Nos.6,12,13 and 16, this Review Petition has been filed submitting that the Review Petitioners are similarly situated and, as such, are entitled to the same benefit.
Issue notice on Review Petition as well as on application for condonation of delay returnable on 02.11.2020.
Liberty to serve the learned standing counsel for the State. Signature Not Verified Digitally signed by INDU MARWAH Date: 2020.10.07 12:39:17 IST Reason:
(INDU MARWAH) (PRADEEP KUMAR)
COURT MASTER (SH) BRANCH OFFICER