Supreme Court - Daily Orders
Subir Kumar Das vs State Represented By The Inspector Of ... on 11 March, 2015
Bench: J. Chelameswar, Pinaki Chandra Ghose
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. 97/2015 In SLP(Crl) No. 3688/2011
SUBIR KUMAR DAS Petitioner(s)
VERSUS
STATE REPRESENTED BY THE INSPECTOR OF POLICE
SPE/CBI/ACB,CHENNAI Respondent(s)
(With appln(s) for c/delay in filing review petition and office
report)
Date : 11/03/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
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.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER (Signed order is placed on the file) Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.03.12 16:25:50 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRL.) NO(s). 97 OF 2015 IN SLP(CRL.) NO(s). 3688 OF 2011 SUBIR KUMAR DAS Petitioner(s) VERSUS STATE REPRESENTED BY THE INSPECTOR OF POLICE SPE/CBI/ACB, CHENNAI Respondent(s) O R D E R There is a delay of 227 days in filing the present review petition. The explanation offered in the application for condonation of delay is neither satisfactory nor reasonable. The application for condonation of delay is, therefore, rejected.
Even otherwise we have gone through the review petition and the connected records. We do not find any merit therein. The review petition is, therefore, dismissed both on the ground of delay and merit.
......................J. (J. CHELAMESWAR) ......................J. (PINAKI CHANDRA GHOSE) NEW DELHI MARCH 11, 2015.