Supreme Court - Daily Orders
Ganesan vs State Tr. Insp. Of Police on 10 September, 2014
Bench: T.S. Thakur, S.A. Bobde
1
ITEM NO.Chamber 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. 189/2014 In SLP(Crl) No. 4217/2012
GANESAN Petitioner(s)
VERSUS
STATE THR. INSP. OF POLICE Respondent(s)
(with appln. For c/delay in filing review petition and with office
report)
Date : 10/09/2014 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE S.A. BOBDE
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.
(Shashi Sareen) (Veena Khera) Court Master Court Master ( The Signed Order is placed on the file.) Signature Not Verified Digitally signed by Shashi Sareen Date: 2014.09.11 10:51:53 ALMT Reason: 2 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (Crl.) NO.189 OF 2014 IN SPECIAL LEAVE PETITION (Crl.) NO.4217 OF 2012 GANESAN …Petitioner Versus STATE THR. INSP. OF POLICE …Respondent ORDER There is delay of 84 days in the filing of this review petition which is hereby condoned.
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 21st October, 2013. The review petition is, accordingly, dismissed.
...................…......…………..….J. (T.S. THAKUR) .....................…......………..………J. (S.A. BOBDE) New Delhi September 10, 2014