[BREAKING] [Midnight Hearing of the Gruesome – Nirbhaya Case] |Petition of death row convict Pawan Gupta against rejection of his mercy petition and seeking stay on execution — dismissed; Convicts to be hanged at 5.30 am today

The convicts are to be hanged at 5.30 a.m. and the legal remedies in the Nirbhaya Verdict are still being availed by

The convicts are to be hanged at 5.30 a.m. and the legal remedies in the Nirbhaya Verdict are still being availed by the convicts.

Special Bench to sit for hearing at Supreme Court after dismissal of petition on stay of execution by Delhi HC.

Bench of R. Banumathi, Ashok Bhushan and A.S. Bopanna, JJ. decided, that

Petition of death row convict Pawan Gupta against rejection of his mercy petition and seeking stay on execution — dismissed; Convicts to be hanged at 5.30 am today.

Live Updates

Supreme Court to hear the petition of all four death row convicts, seeking stay on execution.

Advocate A.P. Singh has challenged the order passed by the Delhi High Court.

Bench of Justice R. Banumathi to sit for the hearing.

Hearing at the Supreme Court has begun. Less than 3 hours remaining for the scheduled execution of the Nirbhaya Convicts.

Supreme Court begins hearing in the petition of death row convict Pawan Gupta against rejection of his mercy plea by the President and seeking stay on execution. [ANI]

Bench of R. Banumathi, Ashok Bhushan and A.S. Bopanna, JJ. hearing the petition.

Advocate A.P. Singh makes his submissions before the Bench.

Advocate AP Singh appearing for convict Pawan shows to court school certificate, school register,& attendance register of Pawan claiming he was juvenile at the time of crime. Justice Bhushan says these documents were already filed by him before courts. [ANI]

Justice Bhushan asks what are the grounds on which AP Singh (advocate of convicts) is challenging the rejection of mercy petition? Justice Bhushan further says AP Singh is raising grounds which have already been argued. [ANI]

We are not inclined to entertain the plea Supreme Court observes.[ANI]

AP Singh, advocate of death row convicts says – I know they will be hanged but can it (execution) be stayed for two- three days to record (convict Pawan’s) statement. [ANI]

Justice Banumathi is dictating the Order.

Supreme Court dismisses the petition of death row convict Pawan Gupta against rejection of his mercy plea by the President and seeking stay on execution.

A. P Singh, advocate of death row convicts asks court to allow family members of convicts to meet them for the last time for 5-10 minutes. Solicitor General Tushar Mehta says jail rules doesn’t permit it and it is painful for both sides. [ANI]

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  • The case of the woman — who became known as Nirbhaya, which means fearless in Hindi — made headlines worldwide. Hundreds of thousands of men and women came onto the streets to protest poor safety, weak laws, a faulty and prejudiced law enforcement system and an overburdened judiciary.

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