Full Judgment Text
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PETITIONER:
SATVIR SINGH
Vs.
RESPONDENT:
BALDEVA & ORS.
DATE OF JUDGMENT: 24/04/1996
BENCH:
RAY, G.N. (J)
BENCH:
RAY, G.N. (J)
HANSARIA B.L. (J)
CITATION:
1996 SCALE (4)201
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
This review petition and other miscellaneous
applications in connection with the review petition have
been filed out of time. It has been filed by Satbir Singh,
the maternal grand-father of PW6 Satish, seeking for review
of the judgment passed in Crl. Appeal No.650 of 1995.
In our view, the review application is not
maintainable. In Simranjit Singh Mann vs. Union of India
(1992 (4) SCC 653), this Court has held that a third party
has no locus standi to challenge the conviction and sentence
awarded to certain convicts even on the averments of
violation of their fundamental rights.
In IA No.6/95 made in Contempt Petition No. 234/95
(State of Karnataka vs. I.R. Dhananjaya), it has been held
that the review petition filed by the State seeking review
of the conviction and sentence of one of the officers of the
State was not maintainable. The petitioner in this review
petition has relied on the decision of this Court in S.P.
Gupta vs. President of India (AIR 1992 SC 149) and has
contended that the third party like him is competent to
file the present petition for review. Such contention,
however, cannot be accepted. In S.P. Gupta’s case, the
petitioner was espousing the case of independence of
judiciary. The present petitioner is not espousing such a
cause, but praying for review of the judgment passed in an
appeal preferred by the convicted appellants. The same
stands entirely on different footing and, in our view, the
petitioner has no locus standi to maintain the instant
review petition.
The review petition and the miscellaneous applications
are therefore dismissed.