Supreme Court - Daily Orders
Bir Singh Alias Beera vs The State Of Punjab on 28 September, 2022
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CRIMINAL) NO.45 OF 2021
IN
REVIEW PETITION (CRIMINAL) NO.117 OF 2020
IN
SPECIAL LEAVE PETITION (CRIMINAL) NO.10624/2019
BIR SINGH ALIAS BEERA PETITIONER(S)
VERSUS
THE STATE OF PUNJAB RESPONDENT(S)
O R D E R
We have gone through the curative petition and the relevant documents.
In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra v. Ashok Hurra & Another, (2002) 4 SCC
388. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.10.01 13:52:31 IST Reason: The Curative Petition is, therefore, dismissed.
...........................CJI. (Uday Umesh Lalit) ............................J. (Dr Dhananjaya Y Chandrachud) .............................J. (Sanjay Kishan Kaul) New Delhi, September 28, 2022 ITEM NO.1003 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 CURATIVE PETITION (CRL) No. 45/2021 in R.P.(Crl.) No. 117/2020 in SLP(Crl) No. 10624/2019 (Arising out of impugned final judgment and order dated 03-03-2020 in R.P.(Crl.) No. 117/2020 22-11-2019 in SLP(Crl) No. 10624/2019 passed by the Supreme Court Of India) BIR SINGH ALIAS BEERA Petitioner(s) VERSUS THE STATE OF PUNJAB Respondent(s) (FOR ADMISSION ) Date : 28-09-2022 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE SANJAY KISHAN KAUL By Circulation UPON perusing papers the Court made the following O R D E R The Curative Petition is dismissed in terms of the signed order.
Pending application(s) also stand disposed of.
(NEETU KHAJURIA) (MATHEW ABRAHAM) ASTT. REGISTRAR-cum-PS COURT MASTER (Signed order is placed on the file.)