Nirbhaya Gang-Rape & Murder Case | Convicts are playing with the Judiciary: SG Tushar Mehta

Update on the Case: Delhi High Court commenced proceedings in regard to hearing a challenge placed by the Centre after the 4

Update on the Case:

Delhi High Court commenced proceedings in regard to hearing a challenge placed by the Centre after the 4 convicts execution was “stayed” by Delhi’s Patiala House Court.

Centre had challenged the stay on the execution of the convicts, which was scheduled for 01-02-2020.

As reported by PTI, Solicitor General Tushar Mehta said that: there is a deliberate, calculated and well thought of design by the Nirbhaya gangrape and murder case convicts to “frustrate mandate of law” by getting their execution delayed.

Senior advocate Rebecca John, representing the fourth convict Mukesh Kumar, raised a preliminary objection on the Centre’s plea saying it was not maintainable.

Mehta told Justice Suresh Kait that convict Pawan Gupta’s move of not filing a curative or a mercy petition is deliberate, calculated inaction.

Delhi High Court reserved the Judgment on the same.


[Source: PTI]

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