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REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL ORIGINAL JURISDICTION

Writ Petition(s)(Criminal) No(s).119/2020

MUKESH                                             Petitioner(s)

                               VERSUS

STATE OF NCT OF DELHI                              Respondent(s)

O R D E R

We have heard Mr. Manohar Lal Sharma, learned counsel

appearing for Mukesh- the convict.

In this writ petition, the petitioner has raised the

points  on  merits  of  the  matter:-  (i)  That  there  was  no

proper  consideration  of  evidence;  (ii)  regarding  the

disability  of  Ram  Singh  (accused  no.1)  who  subsequently

allegedly committed suicide in the prison; and (iii) raising

doubts  about  the  arrest  of  the  petitioner  at  Karoli,

Rajasthan and inter alia on other points.

The petitioner was afforded sufficient opportunity and

after consideration of the evidence, the petitioner has been

convicted which was upheld in appeal by the High Court, by

the judgment dated 13.03.2014.  The criminal appeal filed

before this Court was heard at length and the points raised

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by the accused herein were considered in Crl.Appeal Nos.

607-608 of 2017 – Mukesh & Anr. v. State of NCT of Delhi  &

Ors. and were dismissed by the judgment of this Court dated

05.05.2017.  Subsequently, Review Petition (Crl.) No.570 of

2017 filed by the petitioner herein was dismissed by the

judgment of this Court on 09.07.2018.  Curative petition(R)

No.6 of 2020 filed by the petitioner was also dismissed by

this Court on 14.01.2020.  Mercy Petition of Mukesh was also

rejected  by  His  Excellency  the  President  of  India  on

17.01.2020.  The writ petition filed under Article 32 of the

Constitution of India challenging the Order of rejection of

Mercy  Petition  was  also  dismissed  by  this  Court  on

29.01.2020.

The  petitioner  has  filed  the  criminal  revision

petition before the Patiala House Courts which came to be

dismissed by the Additional Sessions Judge, Patiala House

Courts,  New  Delhi  dated  17.03.2020.  Criminal  Revision

Petition  NO.237  of  2020  filed  by  the  petitioner-Mukesh

challenging  the  said  Order  dated  17.03.2020  was  also

dismissed by the High Court on 18.03.2020.

In view of above and also considering the submissions

of the learned counsel for the petitioner, we do not find

any  ground  to  entertain  this  writ  petition  filed  under

Article 32 of the Constitution of India.

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The writ petition is accordingly dismissed.

Pending  applications,  if  any,  shall  also  stand

disposed of.

..........................J.                 (R. BANUMATHI)

..........................J.                 (ASHOK BHUSHAN)

..........................J.         (A.S. BOPANNA)

NEW DELHI, MARCH 19, 2020.