Supreme Court - Daily Orders
Manoj @ Pannu vs State Of Haryana on 23 April, 2014
\234 IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) No. 253 OF 2014
IN
CRIMINAL APPEAL NO. 2063 OF 2013
MANOJ @ PANNU PETITIONER
VERSUS
STATE OF HARYANA RESPONDENT
O R D E R
Delay condoned.
We have perused the Review Petition and record of the Appeal and are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
.............................J. [SUDHANSU JYOTI MUKHOPADHAYA] ............................J. [V. GOPALA GOWDA] NEW DELHI;
APRIL 23, 2014
CHAMBER MATTER SECTION IIB
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(s). 253 OF 2014 IN APPEAL(CRL) 2063/2013 MANOJ @ PANNU Petitioner(s) VERSUS STATE OF HARYANA Respondent(s) (With appln(s) for c/delay in filing review petition) Date: 23/04/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA HON’BLE MR. JUSTICE V. GOPALA GOWDA 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.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER
(Signed Order is placed on the file)