YAKUB ABDUL RAZAK MEMON Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned senior counsel appearing for both the sides at length.

(2.) It is a fact that the conviction of the petitioner has been confirmed by this Court and the Review Petition as well as the Curative Petition filed by the petitioner have also been dismissed by this Court. Moreover, His Excellency Hon'ble The President of India and His Excellency The Governor of Maharashtra have also rejected applications for pardon made by the petitioner, possibly because of the gravity of the offence committed by the petitioner.

(3.) It has been submitted by the learned counsel appearing for the petitioner that one more application made to His Excellency The Governor of Maharashtra is still pending.