(Constitution Bench)
Before :- N.V. Ramana, Arun Mishra, Rohinton Fali Nariman, R. Banumathi and Ashok Bhushan, JJ.
Curative Petition (Criminal) Nos.7-8 of 2020 In Review Petition (Criminal ) Nos.672-673 of 2017 In Criminal Appeal Nos. 609-610 of 2017. D/d. 14.1.2020.
Vinay Sharma - Petitioner
Versus
State of N.C.T. of Delhi - Respondent
With
Curative Petition (Criminal) No.6 of 2020 In Review Petition (Criminal) No.570 of 2017 In Criminal Appeal No. 607 of 2017.
Mukesh - Petitioner
Versus
State of N.C.T. of Delhi - Respondent
JUDGMENT
The applications for oral hearing are rejected.
2. The applications for stay of execution of death sentence are also rejected.
3. 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 & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petitions are dismissed.
