Supreme Court - Daily Orders
Arbi Ali vs State Of Uttar Pradesh on 27 October, 2015
Author: Chief Justice
Bench: Chief Justice, Dipak Misra
ITEM NO.5 SECTION II
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. 517/2015 in SLP(Crl) No. 3456/2014.
ARBI ALI Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH Respondent(s)
(With appln. (s) for c/delay in filing review petition and office
report)
Date : 27/10/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DIPAK MISRA
By Circulation
UPON perusing papers the Court made the following
O R D E R
Review Petition is dismissed on the grounds of delay as well as on merits in terms of signed order.
(Rachna) (Vinod Kulvi)
Sr.P.A. Assistant Registrar
(Signed order is placed on the file) Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.11.02 16:19:35 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRL.) NO.517 OF 2015 IN SPECIAL LEAVE PETITION (CRL.) NO.3456 OF 2014 ARBI ALI S/O. ZAHIR ALI ..PETITIONER(S) VERSUS STATE OF UTTAR PRADESH ..RESPONDENT(S) O R D E R There is a delay of 449 days in filing the Review Petition which has not been satisfactorily explained. Even otherwise, we have gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned. The Review Petition is, therefore, dismissed both on the ground of delay as well as on merits.
...........CJI.
(H.L. DATTU) .............J. (DIPAK MISHRA) NEW DELHI, OCTOBER 27, 2015.