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Delhi High Court - Orders

Jeevak Nagpal @ Veevek Nagpal @ Shanky vs The State on 2 May, 2023

Author: Mukta Gupta

Bench: Mukta Gupta

                           $~1 & 2 (Special DB)
                           *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                           +    CRL.A. 166/2021
                                JEEVAK NAGPAL @ VEEVEK NAGPAL @ SHANKY
                                                                                   .....Appellant
                                             Represented by: Mr.     Bharat    Dubey,        Ms.
                                                             Shubhlaxmi Dubey, Ms. Tanya
                                                             Kapoor, Mr. Rahul Gupta, Advs.
                                                  versus
                                THE STATE                                       .... Respondent
                                             Represented by: Mr. Prithu Garg, APP for State
                                                             with Insp. Ravinder Singh, PS
                                                             Prashant Vihar.
                                                             Mr. Prashant Diwan, Ms. Kushika
                                                             Chachhra, Advs. for complainant.
                                                             Mr. Rajesh Mahajan, F/o deceased.

                           +     DEATH SENTENCE REF. 1/2020
                                 STATE                                        ..... Petitioner
                                         Represented by: Mr. Prithu Garg, APP for State
                                                         with SI Insp. Ravinder Singh, PS
                                                         Prashant Vihar.
                                                         Mr. Prashant Diwan, Ms. Kushika
                                                         Chachhra, Advs. for complainant.

                                                versus
                                 JEEVAK     NAGPAL ALIAS          VEEVEK      NAGPAL ALIAS
                                 SHANKY                                           ..... Respondent
                                             Represented by:    Mr.    Bharat     Dubey,      Ms.
                                                                Shubhlaxmi Dubey, Ms. Tanya
                                                                Kapoor, Mr. Rahul Gupta, Advs.
                                 CORAM:
                                 HON'BLE MS. JUSTICE MUKTA GUPTA
                                 HON'BLE MR. JUSTICE ANISH DAYAL
                                                   ORDER

% 02.05.2023

1. We have heard learned counsels for the parties on the order of Signature Not Verified Digitally Signed By:ANIL KUMAR BHATT Signing Date:02.05.2023 16:50:47 sentencing.

2. Keeping in view the decision of the Hon'ble Supreme Court in Vikas Chaudhary Vs. State of Delhi (2023) SCC Online SC 472, the Superintendent Tihar Jail is directed to send the report regarding the conduct of Jeevak Nagpal while in custody. Superintendent Tihar Jail will also get the appellant's psychiatric and psychological evaluation done within a week and send a report to this Court.

3. State will also submit a report with regard to age, family background, educational background, income and criminal antecedents of the appellant.

4. The reports should be positively filed before the next date.

5. List on 12th May, 2023.

6. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

ANISH DAYAL, J.

MAY 02, 2023 'ga' Signature Not Verified Digitally Signed By:ANIL KUMAR BHATT Signing Date:02.05.2023 16:50:47