Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Supreme Court Dismisses Nirbhaya Convict Mukesh's Plea Against Mercy Rejection by President - (29 Jan 2020)

CRIMINAL

Supreme Court has dismissed the plea of Mukesh, one of the four convicts in the Nirbhaya Case, against the rejection of mercy plea by the President. The Court has held that there was no merit in the contention that no material was placed before the President for the decision. The Bench added that alleged ill-treatment and cruelty in jail is no ground to grant mercy and that the President has acted expeditiously is no ground to hold that there was non-application of mind.

Tags : SUPREME COURT   NIRBHAYA CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved