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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.