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Ram Swarup @ Kalyan Singh vs Union Of India Ministry Of Home Affairs ... on 16 November, 2018

Bench: S.A. Bobde, L. Nageswara Rao

                                        IN THE SUPREME COURT OF INDIA

                                        CRIMINAL ORIGINAL JURISDICTION

                                      WRIT PETITION (CRL.) NO.56 OF 2017



                         RAM SWARUP @ KALYAN SINGH                       ....PETITIONER

                                                     VERSUS

                         UNION OF INDIA & ANR.                            ...RESPONDENTS



                                                    O R D E R

The petitioner has admittedly served a sentence for more than 24 years and has applied for premature release from the prison.

Having heard learned counsel appearing for the parties and upon perusal of the record, we direct that Respondent No.2 – State of Uttar Pradesh shall consider the prayer of the petitioner in accordance with law and take a decision within a period of six months from today. With the aforesaid direction, the writ petition is disposed of.

....................J [S. A. BOBDE] ....................J [L. NAGESWARA RAO] NEW DELHI;

NOVEMBER 16, 2018.

Digitally signed by
SANJAY KUMAR
Date: 2018.11.19
16:59:17 IST
Reason:
ITEM NO.33                 COURT NO.4                   SECTION X

               S U P R E M E C O U R T O F        I N D I A
                       RECORD OF PROCEEDINGS

Writ Petition(s)(Criminal)     No(s).   56/2017

RAM SWARUP @ KALYAN SINGH                                Petitioner(s)

                                   VERSUS
UNION OF INDIA & ANR.                                   Respondent(s)

Date : 16-11-2018 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Mr. Hari Om yadhuvanshi, Adv. (A.C.) For Respondent(s) Mr. Pinky Anand, ASG Mr. P.K. Dey, Adv.

Mr. Rishabh Jain, Adv.

Mr. Sachin Sharma, Adv.

Mr. Hemant Arya, Adv.

Mr. B. V. Balaram Das, AOR Mr. Anurag Kishore, Adv. Mr. Amit Singh, Adv.

Mr. Garvesh Kabra, AOR Mr. Adarsh Upadhyay, AOR UPON hearing the counsel the Court made the following O R D E R The writ petition is disposed of in terms of the signed order.

Pending interlocutory applications, if any, stand disposed of.

(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)