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Delhi High Court Sets Aside Mukesh’s Plea as Frivolous - (19 Mar 2020)

CRIMINAL

Delhi High Court has refused the plea of Mukesh Singh, one of the four death-row convicts in the Nirbhaya case, terming the plea frivolous and stating that there were no grounds to interfere in the detailed and reasoned order of the Trial Court.

Tags : DELHI HIGH COURT   NIRBHAYA CASE  

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