WPCRL/950/2022
2022 Latest Caselaw 1619 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPCRL No. 950 of 2022
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble R.C. Khulbe, J.

Mr. Haneef Ahmed, Advocate for the petitioner.

Mr. J.S. Virk, Deputy Advocate General along with Mr. Rakesh kumar Joshi, Brief Holder for the State.

Petitioner was convicted for an offence punishable under Section 302 of IPC and was sentenced for life vide judgment dated 20.05.2010 by learned Sessions Judge, Udham Singh Nagar.

Learned counsel for the petitioner submits that total period of petitioner's incarceration is about 15 years. He further submits that petitioner is eligible to be considered for premature release, as per government policy. He further submits that petitioner's father has made an application to the District Magistrate, Udham Singh Nagar for premature release of his son on 18.04.2022, however, the District Magistrate has not taken decision on the said application so far.

Learned Deputy Advocate General assures the Court that decision on petitioner's application shall be taken, as early as possible.

Having regard to the aforesaid facts and circumstances of the case, the writ petition is disposed of with a direction to District Magistrate, Udham Singh Nagar to consider petitioner's application and take appropriate decision, as per law after collecting information from all sources including S.S.P., Udham Singh Nagar. Such decision shall be taken within four weeks from the date of production of certified copy of this order with copy of the application.

     (R.C. Khulbe, J.)    (Manoj Kumar Tiwari, J.)
          25.05.2022               25.05.2022



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