Nirbhaya Gang Rape – Murder Case | Breaking | Delhi HC refuses to set aside trial court’s order; Convicts to be hanged together

Delhi High Court refuses to interfere in the stay order pronounced by the trial court on staying the execution of the convicts

Delhi High Court refuses to interfere in the stay order pronounced by the trial court on staying the execution of the convicts in the Nirbhaya case until further orders.

Justice Suresh Kumar Kait directed convicts to file any application which they want within one week after which authorities should act.

Court also directed that all the convicts are to be hanged together.


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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.

[Story to be updated]


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