VITTHAL DAMUJI MEHER Vs. MANIK MADHUKAR SARVE

JUDGEMENT

(1.) By way of the captioned defective review petition, the Petitioner seeks review of Judgment dtd. 28/8/2024 passed in Criminal Appeal No.3573 of 2024 titled Manik Madhukar Sarve & Ors. v Vitthal Damuji Meher & Ors,2024 INSC 636 | 2024 SCC OnLine SC 2271. Vide the said judgment [authored by one of us (Ahsanuddin Amanullah, J.)], the Court set aside the grant of bail to the Petitioner (Respondent No.1 in the appeal) and directed him to surrender within three weeks.

(2.) The jurisprudential contour for a review petition was considered lately in Sanjay Kumar Agarwal v State Tax Officer, (2024) 2 SCC 362. The present coram has taken note of the same in A S Raghavendra v Bharti Airtel Limited, Review Petition (Civil) No.1425/2024(Non-Reportable Order dtd. 24/9/2024). We have kept the principles enumerated therein in mind.

(3.) A glance at the petition would exhibit that the Petitioner is dissatisfied on his understanding that: observations in Para 26 of the judgment of which review is sought are incorrect and contrary to the record; 'later period' or 'change in circumstances' has not been specified; relevant precedents have not been considered; 'Bail is the Rule, Jail is the exception' (sic) has been ignored; all other arrested accused have been released on bail; etcetera.