Supreme Court - Daily Orders
Dilip Kumar vs State Of Bihar & Ors2 on 5 November, 2014
Bench: Anil R. Dave, Fakkir Mohamed Ibrahim Kalifulla
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) No. 482 OF 2014
IN
SPECIAL LEAVE PETITION (CRL.) NO. 4475 OF 2013
DILIP KUMAR Petitioner(s)
VERSUS
STATE OF BIHAR & ORS. Respondent(s)
O R D E R
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 error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
…...........................J. [ANIL R. DAVE ] …...........................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA] New Delhi;
November 05, 2014.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2014.11.11 12:19:53 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. 482/2014 IN SLP(Crl) No. 4475/2013 DILIP KUMAR Petitioner(s) VERSUS STATE OF BIHAR & ORS. Respondent(s) Date : 05/11/2014 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed in terms of the signed order.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Regsitrar (Signed order is placed on the file)