Supreme Court - Daily Orders
Arjun Sahare vs State Of M.P. on 1 September, 2016
Bench: V. Gopala Gowda, Arun Mishra
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION(CRL.) NO. 526 OF 2016
IN
SPECIAL LEAVE PETITION (CRL.) NO(s). 2946 OF 2016
ARJUN SAHARE AND ANR PETITIONER(S)
VERSUS
STATE OF M.P. RESPONDENT(S)
O R D E R
Delay condoned.
We have gone through the review petition and the relevant documents. In our opinion, no case for review is made out.
The review petition is, accordingly, dismissed. Consequently, the pending application(s), if any is also stands dismissed.
........................J. (V. GOPALA GOWDA) ........................J. (ARUN MISHRA) NEW DELHI SEPTEMBER 01, 2016 Signature Not Verified Digitally signed by RASHI GUPTA Date: 2016.09.03 13:30:36 IST Reason: CHAMBER MATTER 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. 526/2016 In SLP(Crl) No. 2946/2016 No(s).
ARJUN SAHARE AND ANR Petitioner(s) VERSUS STATE OF M.P. Respondent(s) (With application(s) for c/delay in filing review petition and office report) Date : 01/09/2016 This petition was circulated today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ARUN MISHRA 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. Pending application(s), if any, stands disposed of.
(RASHI GUPTA) (SUMAN JAIN)
SR. P. A. COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE]