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Mukesh vs State For Nct of Delhi

Supreme Court Of India · Decided on 13 February 2017 · Citation: (2017) 3 SCC 724 : (2017) 2 SCCCri 253

HON’BLE JUDGES
Dipak Misra, J · R. Banumathi, J · Ashok Bhushan, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 136
RESULT
Disposed Of
CASE NUMBER
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3119-3120 of 2014 With SLP(Crl) No. 5027-5028 of 2014 (Arising out of impugned final judgment and order dated 13/03/2014 in CRLA No. 1398 of 2013 13/03/2014 in CRLA No. 1399 of 2013 13/03/2014 in DSR N
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Judgment

3 paragraphs · 189 words
1.

Mr. A.P. Singh, learned counsel has concluded his arguments. After his conclusion of the arguments, as per our order, dated 3.2.2017, affidavits are required to be filed by 23.2.2017. Let the affidavits be filed by that date. Mr. Siddharth Luthra, learned senior counsel appearing for the State shall file the affidavit by 2nd March, 2017. Registry is directed to hand over copies of the affidavits to Mr. K. Parameshwar, learned counsel assisting Mr. Raju Ramachandran, learned senior counsel and Mr. Anil Kumar Mishra-I, learned counsel assisting Mr. Sanjay Kumar Hegde, learned senior counsel (Amicus Curiae).

2.

Mr. Luthra, learned senior counsel shall make arrangements for visit of Mr. A.P. Singh and Mr. Manohar Lal Sharma, learned counsel for the petitioners even on Saturday and sunday. He shall intimate our order to the jail authorities so that they can arrange the visit of Mr. A.P. Singh and Mr. Manohar Lal Sharma on Saturday and Sunday.

3.

Let the matter be listed on 3.3.2017 for hearing on the question of sentence, aggravating and mitigating circumstances on the basis of the materials brought on record by learned counsel for the parties.