MUKESH KUMAR Vs. UOI

JUDGEMENT

(1.) Present writ petition has been filed under Articles 226 and 227 of the Constitution of India read with Section 482 Cr.P.C. challenging the order dated 07th January, 2020 passed by the learned Additional Sessions Judge, Patiala House Courts, New Delhi, whereby 22nd January, 2020 has been fixed as the date for execution of the petitioner.

(2.) While learned senior counsel for the petitioner states that the order dated 07th January, 2020 has not been impugned, only the date of execution i.e. 22nd January, 2020 has been sought to be set aside, learned counsel for the respondents state that the present writ petition is premature.

(3.) Having heard learned counsel for the parties, this Court is of the view that there is no error in the order dated 07th January, 2020 as till the date the impugned order was passed, the petitioner had neither filed a curative nor a mercy petition. If the petitioner is of the opinion that the date of execution mentioned in the impugned order needs to be set aside in view of any subsequent event, then he must approach the court that passed the impugned order.