Supreme Court - Daily Orders
Sanjay Sao @ Gorki vs The State Of Bihar on 10 July, 2019
Bench: S.A. Bobde, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO. OF 2019
(Diary No(s).14643/2019)
IN
SPECIAL LEAVE PETITION (CRL.) NO.7436 OF 2017
SANJAY SAO @ GORKI PETITIONER(S)
VERSUS
THE STATE OF BIHAR RESPONDENT(S)
O R D E R
There is an inordinate delay of 559 days in filing the Review Petition. We are not satisfied by the explanation offered for the same. The Review Petition is, therefore, liable to be dismissed on the ground of delay itself.
We have perused the Review Petition and the connected papers. Even on merits, we do not find any error in the order impugned, much less an apparent error on the face of the record, so as to call for its review.
Hence, the Review Petition is dismissed on the ground of delay as also on merits.
.......................J [S. A. BOBDE] ........................J Signature Not Verified [L. NAGESWARA RAO] Digitally signed by SANJAY KUMAR Date: 2019.07.16 09:23:01 IST NEW DELHI;
JULY 10, 2019.
Reason:
ITEM NO.1010 SECTION II-A
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). 14643/2019 in SLP(Crl.)
No.7436/2017
SANJAY SAO @ GORKI Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(With appln.(s) being IA No. 66574/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 10-07-2019 The matter was circulated today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO 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 also on merits in terms of the signed order.
Pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)