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Vinay Sharma v. State Of N.C.T. Of Delhi .

Supreme Court Of India
Jan 14, 2020
Judgment
Subsequent
References
CaseIQ
Case Information
CITATION CODES
citation codes
CASE NO.

Curative Petition (Criminal) Nos. 7-8 of 2020, Review Petition (Criminal) Nos. 672-673 of 2017, Criminal Appeal Nos. 609-610 of 2017, Curative Petition (Criminal) No. 6 of 2020, Review Petition (Criminal) No. 570 of 2017, Criminal Appeal No. 607 of 2017, Curative Petition (Criminal) Nos. 7-8 of 2020, Review Petition (Criminal) Nos. 672-673 of 2017, Criminal Appeal Nos. 609-610 of 2017, Curative Petition (Criminal) No. 6 of 2020, Review Petition (Criminal) No. 570 of 2017 and Criminal Appeal No. 607 of 2017

JUDGES

Justice Arun Mishra

Justice R. Banumathi

Justice Ashok Bhushan

Justice R.F. Nariman

Justice N.V. Ramana

ACTS

No Acts

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1. The applications for oral hearing are rejected. The applications for stay of execution of death sentence are also rejected. We have gone through the curative petitions and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra v. Ashok Hurra (2002) 4 SCC 388. Hence, the curative petitions are dismissed.

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