Glossip et al. v. Gross et al - (29 Jun 2015)

Use of midazolam does not violate Eighth Amendment of Constitution

Criminal

Hearing a petition against the use of midazolam by the State of Oklahoma in carrying out the death penalty, the United States Supreme Court held that the Petitioners had failed to establish that its use would create a demonstrated risk of severe pain. It added, Oklahoma did not have access to alternatives, and the Petitioners themselves had failed to suggest a more appropriate substitute. Midazolam is the first of three drugs used in carrying out executions by lethal injection. It came to be used by State authorities after previous drugs, like sodium thiopental, used to induce a state of unconsciousness in the inmate were prevented from being used in executions.

Tags : DEATH ROW EXECUTION MIDAZOLAM