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Pushpa Devi Thr. Mr. Y. P. Singh 9Power Of ... vs The State Of Uttar Pradesh on 3 April, 2018

Bench: Abhay Manohar Sapre, R. Banumathi

                                                        1

                                           IN THE SUPREME COURT OF INDIA
                                            CRIMINAL INHERENT JURISDICTION

                                       REVIEW PETITION(CRL) No.153/2018
                                                     IN
                                            SLP(CRL) No.9301/2015

                             PUSHPA DEVI THR.
                             MR. Y. P. SINGH
                             (POWER OF ATTORNEY HOLDER)                    Petitioner(s)

                                                      VERSUS

                             STATE OF UTTAR PRADESH                        Respondent(s)


                                                   O R D E R

Application for permission to appear and argue in person is rejected.

We have perused the Review Petition and record of the Special Leave Petition and are convinced that the order of which review has been sought does not suffer from any apparent error warranting its reconsideration. The Review Petition is, accordingly, dismissed.

….....................J. [ABHAY MANOHAR SAPRE] ….....................J. [R. BANUMATHI] NEW DELHI;

APRIL 03, 2018.

ASHA SUNDRIYAL Date: 2018.04.05 16:13:43 IST Reason:  2

ITEM NO.1001                                            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.153/2018 in SLP(Crl) No.9301/2015 PUSHPA DEVI THR. MR. Y. P. SINGH (POWER OF ATTORNEY HOLDER) Petitioner(s) VERSUS STATE OF UTTAR PRADESH Respondent(s) IA NO.106563/2017 EXEMPTION FROM FILING O.T. IA NO.34890/2018 -PERMISSION TO APPEAR AND ARGUE IN PERSON Date : 03-04-2018 This petition was circulated today. CORAM :

HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MRS. JUSTICE R. BANUMATHI By Circulation UPON perusing papers the Court made the following O R D E R Application for permission to appear and argue in person is rejected.

The Review Petition is dismissed in terms of the signed order.

Pending application stands disposed of.

(ASHA SUNDRIYAL)                                (CHANDER BALA)
  COURT MASTER                                   COURT MASTER

(SIGNED ORDER IS PLACED ON THE FILE)