MUKESH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) W.P. (Crl.) 766/2015 and Crl. MA No. 5550/2015 (Stay)

(2.) Mr. M.L. Sharma, learned counsel appearing on behalf of the petitioner states that the present petition is connected to a public interest litigation which is currently pending before this Hon'ble Court. However, this submission made on behalf of Mr. M.L. Sharma has been opposed by Ms. Nandita Rao, Additional Standing Counsel (Criminal) appearing on behalf of the official respondent.

(3.) The petitioner has been convicted by the trial Court for the commission of an offence under Sections 365/376(2)g/377/307/395/397/396/412/201/120 IPC along with other coaccused in the case commonly known as "Nirbhaya's Rape and Murder Case".