Amit Sahni vs Govt. Of Nct Of Delhi & Anr
2019 Latest Caselaw 5083 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of Decision: 21st October, 2019

+      W.P.(C) 11223/2019
       AMIT SAHNI                                          ..... Petitioner
                           Through: Mr. Anshul Bajaj & Ms. Sonali
                           Tiwary, Advs. along with petitioner in person

                           versus

       GOVT. OF NCT OF DELHI & ANR            ..... Respondents
                     Through: Mr. Satyakam, ASC with Mr.Prashant
                     Kumar, L.A., Officer

       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR
                                    JUDGMENT

D.N. PATEL, CHIEF JUSTICE (ORAL)

CM APPL. 46194/2019 (Exemption) Allowed, subject to all just exceptions.

Application stands disposed of.

W.P.(C) 11223/2019

1. Counsel appearing for the petitioner submitted that suffice it would be for the disposal of this Public Interest Litigation if a direction is given to the respondents to convene periodical meetings of Sentence Review Board (SRB) in accordance with Rule 1249 of Delhi Prisons Rules, 2018 so that sentence imposed upon the convicts may be reviewed periodically. Counsel

appearing for the respondents fairly submitted that they will act in this regard in accordance with rules and regulations prescribed under the Delhi Prisons Rules, 2018.

2. In view of the aforesaid limited submissions, we direct the respondent authority to convene the meeting of the Sentence Review Board periodically under the Delhi Prisons Rules, 2018 for reviewing the sentences awarded to the convicts. However, the decision will be taken by the said Sentence Review Board (SRB) in accordance with law, rules, regulations and Government policy applicable to the facts of the each case which comes before it for reviewing of sentence imposed to the convict.

3. With these observations, this writ petition is disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J

OCTOBER 21, 2019 ns