Supreme Court - Daily Orders
Abdurahiman Kutty vs State Of Kerala on 13 February, 2014
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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). 65 OF 2014 IN SLP(CRL) 9074 /2013
ABDURAHIMAN KUTTY Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
Date: 13/02/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
By Circulation
Mr. K. Rajeev,Adv.
UPON perusing papers the Court made the following
O R D E R
The Review Petition is dismissed in terms of signed order.
[ Neeta ] [ Usha Sharma]
Sr. P.A. Court Master
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION(CRL.) No. 65 OF 2014 IN PETITION FOR SPECIAL LEAVE TO APPEAL (CRL) NO. 9074 /2013 ABDURAHIMAN KUTTY ... Petitioner(s) VERSUS STATE OF KERALA ... Respondent(s) O R D E R We have carefully perused the Review Petition and the connected papers. We are convinced that the order against 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;
FEBRUARY 13, 2014