Mukesh Vs State For Nct of Delhi

SUPREME COURT OF INDIA 13 Feb 2017 Petition(s) for Special Leave to Appeal (Crl.) No(s). 3119-3120 of 2014 With SLP(Crl) No. 5027-5028 of 2014 (Arising out of impugned final judgment and order dated 13/03/2014 in CRLA No. 1398 of 2013 13/03/2014 in CRLA No. 1399 of 2013 13/03/2014 in DSR N (2017) 3 SCC 724 : (2017) 2 SCCCri 253
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Petition(s) for Special Leave to Appeal (Crl.) No(s). 3119-3120 of 2014 With SLP(Crl) No. 5027-5028 of 2014 (Arising out of impugned final judgment and order dated 13/03/2014 in CRLA No. 1398 of 2013 13/03/2014 in CRLA No. 1399 of 2013 13/03/2014 in DSR N

Hon'ble Bench

Dipak Misra, J; R. Banumathi, J; Ashok Bhushan, J

Advocates

Mr. Sanjay Hegde, Senior. Advocate (AC) Mr. Anil Kumar Mishra-I, Mr.S. Nithin, Mr. Atul Shankar Vinod, Mr. Pranjal Kishore, Mr. A. Tanvir, Mr. K. Parameshwar, AOR Ms. Mythili Vijay Kumar Thallam, Mr. Vikram Aditya Narayan, Advocates, for the Appearing Parties; Mr. Manohar Lal Sharma, Ms. Suman, Mr. Nitin Kumar Thakur, AOR Mr. A.P. Singh, Ms. Geeta Chauhan, Mr. V.P. Singh, Mr. P.K. Tripathi, Mr. Pratima Rani, Ms. Richa Singh, Mr. Pawan Trivedi, Mr. C.M. Sharma, Mr. C.K. Kesharwani, and Mr. S.P. Singh, Mr. M.M. Kashyap AOR, Advocates, for the Petitioner; Mr. Siddharth Luthra, Sr. Mr. B.K. Prasad, Ms. Supriya Juneja, Mr. Sameer Chaudhary, Mr. Virat Gandhi, Ms. Shradha Kairol, Ms. Mehaak Jaggi, Mr. Ajay Sharma, Mr. K.L. Janjani, Mr. B.K. Prasad, Mr. D.S. Mahra, AOR Mr. Jaspreet Singh Rai, Mr. Rohit Nagpal, Mr. Siddhant Sharma, Mr. Shyamal Kumar, and AOR, Mr. Rajat Joseph, Advocates, for the Respondent

Final Decision

Disposed Of

Acts Referred

Constitution of India, 1950 - Article 136

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

1. Mr. A.P. Singh, learned counsel has concluded his arguments. After his conclusion of the arguments, as per our order, dated 3.2.2017,

affidavits are required to be filed by 23.2.2017. Let the affidavits be filed by that date. Mr. Siddharth Luthra, learned senior counsel appearing for

the State shall file the affidavit by 2nd March, 2017. Registry is directed to hand over copies of the affidavits to Mr. K. Parameshwar, learned

counsel assisting Mr. Raju Ramachandran, learned senior counsel and Mr. Anil Kumar Mishra-I, learned counsel assisting Mr. Sanjay Kumar

Hegde, learned senior counsel (Amicus Curiae).

2. Mr. Luthra, learned senior counsel shall make arrangements for visit of Mr. A.P. Singh and Mr. Manohar Lal Sharma, learned counsel for the

petitioners even on Saturday and sunday. He shall intimate our order to the jail authorities so that they can arrange the visit of Mr. A.P. Singh and

Mr. Manohar Lal Sharma on Saturday and Sunday.

3. Let the matter be listed on 3.3.2017 for hearing on the question of sentence, aggravating and mitigating circumstances on the basis of the

materials brought on record by learned counsel for the parties.

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Case Metadata
  • Citation: (2017) 3 SCC 724 : (2017) 2 SCCCri 253
  • Coram: Dipak Misra, J; R. Banumathi, J; Ashok Bhushan, J
  • Bench: Full Bench
  • Advocates: Mr. Sanjay Hegde, Senior. Advocate (AC) Mr. Anil Kumar Mishra-I, Mr.S. Nithin, Mr. Atul Shankar Vinod, Mr. Pranjal Kishore, Mr. A. Tanvir, Mr. K. Parameshwar, AOR Ms. Mythili Vijay Kumar Thallam, Mr. Vikram Aditya Narayan, Advocates, for the Appearing Parties; Mr. Manohar Lal Sharma, Ms. Suman, Mr. Nitin Kumar Thakur, AOR Mr. A.P. Singh, Ms. Geeta Chauhan, Mr. V.P. Singh, Mr. P.K. Tripathi, Mr. Pratima Rani, Ms. Richa Singh, Mr. Pawan Trivedi, Mr. C.M. Sharma, Mr. C.K. Kesharwani, and Mr. S.P. Singh, Mr. M.M. Kashyap AOR, Advocates, for the Petitioner; Mr. Siddharth Luthra, Sr. Mr. B.K. Prasad, Ms. Supriya Juneja, Mr. Sameer Chaudhary, Mr. Virat Gandhi, Ms. Shradha Kairol, Ms. Mehaak Jaggi, Mr. Ajay Sharma, Mr. K.L. Janjani, Mr. B.K. Prasad, Mr. D.S. Mahra, AOR Mr. Jaspreet Singh Rai, Mr. Rohit Nagpal, Mr. Siddhant Sharma, Mr. Shyamal Kumar, and AOR, Mr. Rajat Joseph, Advocates, for the Respondent
  • Result: Disposed Of
Referenced Acts & Sections

Constitution of India, 1950 - Article 136

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