- (1.) We have heard Dr. A.P. Singh, learned counsel appearing for the Akshay Kumar Singh-the convict.
(2.) In this writ petition filed under Article 32 of the Constitution of India, the petitioner challenges the order of rejection of his mercy petition by His Excellency the President of India, inter alia, on various grounds that the settled principles of consideration of mercy petition have not been followed.
(3.) The petitioner has earlier sent the mercy petition on 31.01.2020 and the same was incomplete. In this regard, the petitioner's counsel had also sent a letter on 01.02.2020. The petitioner had again sent mercy petition on 18.03.2020 and the same came to be rejected by His Excellency the President of India on 19.03.2020.;