Madhya Pradesh High Court
Golu Raikwar vs The State Of Madhya Pradesh on 31 October, 2018
1 WP-22649-2018
The High Court Of Madhya Pradesh
WP-22649-2018
(GOLU RAIKWAR Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 31-10-2018 Ms.Anchan Pandey, Advocate for petitioner.
Shri Pradeep Singh, Government Advocate for State. The grievance of the petitioner is that the application for parole as specified under Rule 5 of Madhya Pradesh Prisoners Leaves Rules, 1989 has not been supplied to the petitioner, therefore, he could not have submitted the application in a prescribed format. It is prayed that the Jail Authorities may be directed to supply the copy of the application for grant of leave and on receiving the said application, the competent authority may be directed to consider & decide the same in accordance with law.
Prayer seems to be reasonable, therefore, it is allowed. In view of the foregoing discussion, this petition stands disposed of with an observation that the application as prescribed under Rule 5 of the said Rules be supplied to the petitioner within a period of two weeks from today from the date of production of certified copy of this order and thereafter the same shall be forwarded to the competent authority, who shall consider and decide the same within a period of one month therefrom in accordance with law.
With the aforesaid observations, this petition stands disposed of.
(J.K. MAHESHWARI) JUDGE amit Digitally signed by AMIT JAIN Date: 01/11/2018 15:03:23