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Patiala House Court dismisses the plea of Nibhaya’s case infamously known as 2012 Delhi Gang-Rape case rape and murder row convict Vinay Sharma’s plea for higher level treatment. The Additional Judge Dharmendar Rana was satisfied with the reports submitted by the Tihar Prison Authorities. The report concluded that Vinay was responding well to the treatment and therapy provided and there wasn’t any behavioural change during the sessions. On Thursday, the counsel for the convict submitted that his client was suffering from various mental disorders such as insanity, hallucinations and schizophrenia.
Thus, requested the court for a better medication for Vinay. The counsel also submitted that his client couldn’t recognise his own mother during the last jail visit. The court noted the video footage submitted by the jail authorities of him conversing to his counsel is evident that the medication given by the Tihar jail is certainly most likely to be working on Vinay. In the opposition, the prosecution submitted that the authorities conducted regular mental evaluation as per the guidelines of Rule 845 and 846 under Delhi Prison Rules, 2018 and also found that the authorities are taking adequate care to the convict.
On hearing the arguments made by the applicant counsel the prosecution contented that they are ‘deliberately’ delaying the course with false reasons and justifications. And the report claimed that Vinay’s health was stable and satisfactory and the medical examiners didn’t find any sort of psychological distress. The court ordered Vinay and other 3 death row convict to be executed in the 3rd of March at 6AM. Prior to this on February 17th Vinay’s appeal to mercy petition was dismissed by the hon’ble SC. Previously, death warrants had been issued for their execution to be carried out on January 22 and February 1 respectively. Neither could be carried out in wake of different pleas pending before the courts. As of today, no court is seized of any other matter in this regard.
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