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Del HC | Petition dismissed seeking directions to NHRC to intervene and enquire into mental and physical state of 4 death row convicts in Nirbhaya Case

Delhi High Court: A Division Bench of D.N. Patel, CJ and C Hari Shankar, J. declined to entertain a petition seeking directions to NHRC to intervene and enquire into the mental and physical state of the four death row convicts in the Nirbhaya gang rape and murder case.

Bench stated that the said petition should have been filed in National Human Rights commission (NHRC).

Petition had also referred to the allegations that the four were facing physical abuse in the prison. Petitioner advocate also claimed 4 convicts have been kept in solitary confinement under fear of death “on the whims and fancies” of the authorities and it can affect their mental stability.


[Source: PTI]

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