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Supreme Court Rejects Plea of Mukesh Singh Stating All Remedies Utilized - (17 Mar 2020)

CRIMINAL

Supreme Court has refused to entertain the plea of Mukesh Singh, one of the four death-row convicts in the 2012 Nirbhaya gang-rape and murder case, seeking restoration of legal remedies alleging that his earlier counsel misled and forced him to sign the papers. The Court has rejected the plea by terming it as “not maintainable” in view of the fact that both the review and the curative pleas in the case have been dismissed.

Tags : SUPREME COURT   MUKESH SINGH   NIRBHAYA GANGRAPE CASE  

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