Supreme Court - Daily Orders
Xavier vs The State Of Kerala on 31 October, 2023
Author: Surya Kant
Bench: Surya Kant
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO(S). OF 2023
(ARISING OUT OF DIARY NO(S). 35054 OF 2023)
IN
SPECIAL LEAVE PETITION (CRL.) NO. 502 OF 2020
XAVIER ..... PETITIONER(S)
VERSUS
STATE OF KERALA ..... RESPONDENT(S)
O R D E R
Application for oral hearing is rejected. There is an inordinate delay of 877 days in filing this Review Petition which has not been satisfactorily explained. Even otherwise, having gone through the Review Petition and also the documents enclosed, we do not find any good ground and reason to review the order dated 01.03.2021.
Accordingly, the Review Petition is dismissed on the ground of delay as well as on merits.
Pending application(s), if any, shall stand disposed of.
..................J. (SANJIV KHANNA) ..................J. (SURYA KANT) NEW DELHI;
OCTOBER 31, 2023.
Signature Not VerifiedDigitally signed by SWETA BALODI Date: 2023.11.02 17:09:55 IST Reason:
ITEM NO.1002 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRIMINAL) Diary No(s). 35054/2023 (Arising out of impugned final judgment and order dated 01-03-2021 in SLP(Crl) No. No. 502/2020 passed by the Supreme Court of India) XAVIER Petitioner(s) VERSUS STATE OF KERALA Respondent(s) (IA No. 171843/2023 - CONDONATION OF DELAY IN FILING REVIEW PETITION AND IA No. 171846/2023 - ORAL HEARING) Date : 31-10-2023 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE SURYA KANT By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed on the ground of delay as well as on merits in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)