LIVE UPDATES OF LATE NIGHT HEARING
Justice Manmohan to AP Singh: We’re close to the time when your client will meet the God. Don’t waste time. We’ll not be able to help you in the eleventh hour if you cannot raise an important point. You have only 4-5 hours. If you have a point then come to it. [ANI]
“Law favours those who take timely action. For 2 and a half years till March 4, 2020, what have you been doing? You are blaming us? It is already 10.45 pm, execution is at 5.30 am. Give us a substantive point.”
Bench tells advocate AP Singh, time is running out, there is not enough time.
Delhi HC says divorce plea of convict Akshay Kumar Singh’s wife not relevant to stay execution. [PTI]
These are death warrants. This is the fourth one. Some sanctity should be given to them: Court [ANI]
Advocate AP Singh says, justice hurried is justice buried. Court says to Singh, you have not raised a single legal point.
We find no foundation in your plea says Delhi High Court.
Delhi High Court dismisses the petition filed by the death row convicts. To be hanged tomorrow morning at 5.30 a.m.
Lawyer Shams Khawaja, appearing for convicts, begins making submissions.[ANI]
President of India at an event made public his sentiments that death row convicts in sexual assault cases do not deserve mercy. He was prejudiced against us even before the first mercy plea. [ANI]
Court: Once a Judge signs a Judgment, he cannot touch that again. You want to carry on, go on! We will sit here till 5.30 am and pass the judgment. Be our guest to take it beyond 5.30 am and then we will pass the judgment.
Court expresses displeasure over lawyers continuing arguments.
Delhi High Court says no foundation has been given in the petition. It has been filed without any index, list of dates, memo of parties, annexures or any affidavits. [ANI]
Advocate A.P. Singh representing the Convicts says: “Will go to Supreme Court when I get the order copy. I have spoken to Registrar, I will go to him.”
