Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Nirbhaya Case: Delhi High Court Remarks that Litigants Exploiting System - (16 Jan 2020)

CRIMINAL

Delhi High Court has remarked at the strategy adopted by the death row convicts in the Nirbhaya Case. The Court pointed out that the litigants had two and a half years to file Curative Petitions and Mercy Pleas when the Supreme Court dismissed the Criminal Appeals in 2017, and the Litigants were simply exploiting the system by delaying the Execution Orders.

Tags : DELHI HIGH COURT   NIRBHAYA CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved