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The top court heard a petition filed by one Shiv K Tripathi alleging that there was no guideline for the MHA to put the plea of mercy before the president of India in a fixed period of time.
On Wednesday, the Supreme Court sought a detailed response from the Union Ministry of Home Affairs (MHA) on a petition seeking timely disposal of the plea of mercy in death row cases in four weeks' time.
A Supreme Court bench, headed by India's chief justice (CJI) SA Bobde, sought a comprehensive response from the MHA on the matter within four weeks.
The Supreme Court wanted to know whether the Union Ministry of Home Affairs (MHA) had a timeline to put the plea for mercy before the president, for which Solicitor General Tushar Mehta sought time to come back with a reply.
The apex court heard a petition filed by one Shiv K Tripathi alleging that there was no guideline for the Union Ministry of Home Affairs (MHA) to put the appeal of mercy before the president of India in a fixed span of time.
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