Akshay Kumar Singh Vs State Of N.C.T. Of Delhi

Supreme Court Of India 30 Jan 2020 Curative Petition (Criminal) Nos. 10, 11 Of 2020 In Review Petition (Criminal ) Nos. 602, 603 Of 2019 In Criminal Appeal Nos. 609, 610 Of 2017 (2020) 01 SC CK 0133
Bench: Full Bench

Judgement Snapshot

Case Number

Curative Petition (Criminal) Nos. 10, 11 Of 2020 In Review Petition (Criminal ) Nos. 602, 603 Of 2019 In Criminal Appeal Nos. 609, 610 Of 2017

Hon'ble Bench

N.V. Ramana, J; Arun Mishra, J; Rohinton Fali Nariman, J; R. Banumathi, J; Ashok Bhushan, J

Advocates

Sadashiv

Judgement Text

Translate:

The application for oral hearing is rejected.

The application for stay of execution of death sentence is also rejected.

We have gone through the Curative Petitions and the relevant documents. In our opinion, no case is made out within the parameters indicated in the

decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petitions are dismissed.

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Case Metadata
  • Citation: (2020) 2 SCC 454
  • Ck Citation: (2020) 01 SC CK 0133
  • Coram: N.V. Ramana, J; Arun Mishra, J; Rohinton Fali Nariman, J; R. Banumathi, J; Ashok Bhushan, J
  • Bench: Full Bench
  • Advocates: Sadashiv
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