UNION OF INDIA Vs. VINAY SHARMA

JUDGEMENT

(1.) These criminal revision petitions have been filed under section 397 read with section 482 of the Code of Criminal Procedure, for setting aside the common order dated 31.01.2020 passed by learned Additional Sessions Judge, Patiala House Court, New Delhi in Sessions Case no.114/2013.

(2.) The Petitioner department-Ministry of Home Affairs ("MHA") is the Nodal Agency to maintain law and order in the State of Delhi. The Delhi Police comes under the administration control of Lieutenant Governor of Delhi. The present case was investigated and prosecuted by the Delhi Police and is represented in the present petition through Lieutenant Governor of Delhi.

(3.) By way of the impugned order, the Ld. ASJ has postponed the execution of death warrant dated 17.01.2020 issued against the Respondents/ convicts namely Akshay Kumar Singh, Pawan Gupta, Mukesh and Vinay Sharma, in Sessions Case No.114/2013.