Before :- Arun Mishra and Vineet Saran, JJ.
Review Petition (Crl.) No. 521 of 2019 In Criminal Appeal No. 140 of 2012 [@ Criminal Appeal Nos. 140-151 of 2012]. D/d. 19.11.2019.
Mohd. Parvez Abdul Kayyum Sheikh - Petitioners
Versus
Central Bureau of Investigation & Anr. - Respondents
With
R.P.(Crl.) No. 524 of 2019 in Crl. A. No. 149 of 2012 [@ Crl.A. No. 140-151 of 2012], R.P.(Crl.) No. 523 of 2019 in Crl. A. No. 146 of 2012 [@ Crl.A. No. 140-151 of 2012], R.P.(Crl.) No. 522 of 2019 in Crl. A. No. 144 of 2012 [@ Crl.A. No. 140-151 of 2012], R.P.(Crl.) No. 526 of 2019 in Crl. A. No. 151 of 2012 [@ Crl.A. No. 140-151 of 2012], R.P.(Crl.) No. 525 of 2019 in Crl. A. No. 150 of 2012] [@ Crl.A. No. 140-151 of 2012], Diary No(s). 27971 of 2019 in Crl.A.No. 142 of 2012 [@ Crl.A. No. 140-151 of 2012], Diary No(s). 27974 of 2019 in Crl. A. No. 143 of 2012 [@ Crl.A. No. 140-151 of 2012], Diary No(s). 27979 of 2019 in Crl. A. No. 145 of 2012 [@ Crl.A. No. 140-151 of 2012], R.P.(Crl.) No. 527 of 2019 in Crl. A. No. 92 of 2012 [@ Crl.A. No. 83-94 of 2012].
For the Petitioners :- Irshad Ahmad, Advocate.
ORDER
Application(s) for hearing of the Review Petition(s) in open Court is/are rejected.
2 .Delay condoned.
3. We have perused the Review Petitions and record of the appeals and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
4. The Review Petitions are, accordingly, dismissed.
