Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO.98 OF 2022
IN
SPECIAL LEAVE TO APPEAL (CRL.) NO.4551 OF 2021
INDRA DEO TIWARI …Appellant
versus
STATE OF U.P. & ORS. …Respondents
O R D E R
Application for Oral Hearing in the Review Petition is rejected.
The acquittal recorded by the Trial Court was challenged by the
complainant – present review petitioner before the High Court. After
considering the entire material on record the acquittal was affirmed by the
High Court. The Special Leave Petition arising therefrom, at the instance of
the Review Petitioner, was dismissed after hearing both sides.
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.05.06
14:40:52 IST
Reason:
2
We have gone through the grounds taken in the Review Petition and
do not find any error apparent on record to justify interference.
This Review Petition is, therefore, dismissed.
………………………………….J.
[Uday Umesh Lalit]
………………………………….J.
[S. Ravindra Bhat]
New Delhi;
May 04, 2022.