Madhya Pradesh High Court
Ramveer vs The State Of Madhya Pradesh on 3 October, 2018
1
THE HIGH COURT OF MADHYA PRADESH
W.P. No. 23439/2018
(Ramveer and Anr. Vs. State of M.P. & ors.)
Gwalior, Dated 3/10/2018
Shri A.K. Jain, Advocate for the petitioners.
Shri Vivek Jain, Govt. Advocate for the
respondent/State.
Present petition under Article 226 of the Constitution of India seeks following reliefs:-
(1) A direction may kindly be given to the respondents to decide the case of the petitioners and grant the benefit of circular Annexure P/1 as granted to the co-accused Panchan; (2) Further direction may kindly be given to the respondents to complete the all formalities which are necessary in the petitioners case and petitioners may kindly be released on 15th August 2018 with compensation, on the basis of that his custody over 14 years i.e. 17 years Rs. Five Lacs;
(3) Alternatively it is prayed that a direction may kindly be given to the respondents to decide the representation within stipulated period and take appropriate step in releasing the petitioner; (4) Any other relief which this Hon'ble Court deem fit in the facts and circumstances of the case may kindly be granted to the petitioner.
Learned counsel for the petitioner submits that by order dated 10/1/12 issued by the State by invoking provisions of chapter XXXII-E of CrPC, guidelines have been laid down for remission of sentences of convicts who have been punished for life sentence. It is submitted by referring to clause 1 (v)(5) that the petitioner has completed actual incarceration of about 18 years and therefore, is entitled to remission of his sentence 2 THE HIGH COURT OF MADHYA PRADESH W.P. No. 23439/2018 (Ramveer and Anr. Vs. State of M.P. & ors.) and consequential release.
It is not disputed by learned counsel for the petitioner that petitioner is suffering two life sentences awarded in two different cases by the trial Court. One of the life sentences has been affirmed up to the Apex Court while in regard to the other appeal before this court is pending adjudication vide Cr.A. No. 82/06 in which appellant has been released by extending benefit of suspension of sentence.
After hearing learned counsel for the rival parties, this court to adjudicate the cause raised herein on the anvil of prerequisites for remission laid down by the State vide Annexure P/1 which for ready reference and convenience are reproduced below:-
1- ¼v½ vkthou dkjkokl dh ltk ls nf.Mr cafn;ksa dh ltk esa NwV ¼1½ vkthou dkjkokl ls n.Mkf"V ,sls cafn;ks dks tks vkthou dkjkokl dh ,d ltk ds lkFk vU; fdlh Hkh vof/k dh ltk ls nf.Mr ugha gks rFkk ftUgksaus fopkj.kk/khu dkykof/k dks lfEefyr djrs gq, 14 o"kZ dk n.Mkns'k Hkqxr fy;k gks rFkk ifjgkj dks lfEefyr djrs gq, n.Mfn'k ds 20 o"kZ iw.kZa dj ysus ij eqDr fd, tk,xkA ¼2½ vkthou dkjkokl ls n.Mkf"V ,sls cafn;ksa dks tks vkthou dkjkokl dh ltk ds vfrfjDr 05 o"kZ rd dh ltk ls nf.Mr gks rFkk ftUgksaus fopkj.k/khu dkykof/k dks lfEefyr djrs gq, 15 o"kZ dk n.Mkns'k Hkqxr fy;k gks rFkk ifjgkj dk lfEefyr djrs gq, n.Mkns'k ds 21 o"kZ iw.kZ dj ysus ij eqDr fd;k tk,xkA ¼3½ vkthou dkjkokl ls n.Mkfn"V ,sls cafn;ksa dks tks vkthou dkjkokl dh ltk ds 3 THE HIGH COURT OF MADHYA PRADESH W.P. No. 23439/2018 (Ramveer and Anr. Vs. State of M.P. & ors.) vfrfjDr 19 o"kZ dh ltk nf.Mr gks rFkk ftugksaus fopkjk.kk/khu dkykof/k dks lfEefyr djsrs gq, 16 o"kZ dk n.Mkns'k Hkqxr fy;k gks rFkk ifjgkj dks lfEefyr djrs gq, n.Mkns'k ds 22 o"kZ iw.kZ dj ysus ij eqDr fd;k tk,xk A ¼4½ vkthou dkjkokl ls n.Mkfn"V ,sls cafn;ks dks] tk vkthou dkjkokl dh ltk ds vfrfjDr 10 o"kZ ls vf/kd dh ltk nf.Mr gks rFkk ftuksaus ofpkj.k/khu dkykof/k dks lfEefyr djrs gq, 17 o"kZ dk n.Mkns'k Hkqxr fy;k gks rFkk ifjgkj dks lfEefyr djrs gq, n.Mkns'k ds 23 o"kZ iw.kZ dj ysus ij eqDr fd;k tk,xkA ¼5½ vkthou dkjkokl ls n.Mkfn"V ,sls cafn;ksa dks tks vkthou dkjkokl dh ltk ds vfrfjDr ,d ;k vf/kd vkthou dkjkokl dh ltk ls nf.Mr gks rFkk ftUgksaus fopkj.kk/khu dkykof/k dks lfEefyr djrs gq, 20 o"kZ dk n.Mkns'k Hkqxr fy;k gks rFkk ifjgkj dks lfEefyr djrs gq, n.Mkns'k ds 26 o"kZ iw.kZ dj ysus ij eqDr fd;k tk,xkA ijUrqd%& ¼1½ ,sls lHkh canh] ftUgksaus tsy dsd vUnj jgrs gq, ,d ;k ,d ls vf/kd vijk/k dkfjr fd;k gks] mlesa mUgs dqy ;ksx 05 o"kZ rd dh ltk ls nf.Mr fd;k x;k gS] ,sls canh 17 o"kZ dk n.Mkns'k fopkj.kk/khu dkykof/k dks lfEefyr djrs gq, Hkqxr fy;k gks rFkk ifjgkj dks lfEefyr djrs gq, n.Mkns'k ds 23 o"kZ iw.kZ dj ysus ij eqDr fy;k tk,xkA ¼2½ ,sls lHkh canh ftUgksaus tsy ds vUnj jgrs gq, ,d ;k ,d ls vf/kd vijk/k dkfjr fd;k gks mlesa mUgsa dqy ;ksx 05 o"kZ ls vf/kd dh ltk ls nf.Mr fd;k x;k gSa] ,sls canh 18 o"kZ dh n.Mkns'k fopkj.kk/khu dkykof/k dks lfEefyr djrs gq, Hkqxr fy;k gks rFkk ifjgkj dks lfEefyr djrs gq, n.Mkns'k ds 24 o"kZ iw.kZ dj ysus ij eqDr fy;k tk,xkA ¼3½ ,sls lHkh canh] ftUgksus tsy ds vUnj jgrs gq, ,slk vijk/k fd;k gks] ftlesa mUgsa vkthou dkjkokl dh ltk ls nf.Mr fd;k x;k gks] rks ,sls canh dks 25 o"kZ dk n.Mkns'k fopkj.kk/khu dkykof/k dks lfEefyr djrs gq, Hkqxr ysus ij ifjgkj dks lfEefyr djrs gq, n.Mkns'k ds 31 o"kZ iw.kZ dj ysus ij eqDr fd;k tk,xkA 4 THE HIGH COURT OF MADHYA PRADESH W.P. No. 23439/2018 (Ramveer and Anr. Vs. State of M.P. & ors.) Bare perusal of the clause 1 (v) (5) reveals that the convict who is suffering more than one life sentence shall be eligible for remission only after he suffers 20 years of actual sentence and 26 years of gross sentence including remissions.
Learned counsel for the petitioner does not dispute that the petitioner has not suffered actual incarceration of 20 years.
Learned counsel for the petitioner has raised ground of parity by citing case of Kashmir Singh who has since been released before completing 20 years of actual sentence vide release certificate dated 26/1/14 despite suffered more than one life sentence.
This court has to assess the legality and validity of the cause raised in this petition on the touchstone of the criteria laid down by the State in the order dated 10/1/12 vide P/1 and can not grant liberty based on the principal of parity by following the case in which the State appears to have deviated from it's laid down policy vide P/1. The rule of law 5 THE HIGH COURT OF MADHYA PRADESH W.P. No. 23439/2018 (Ramveer and Anr. Vs. State of M.P. & ors.) does not recognize negative parity and therefore even if the State has wrongly/prematurely granted remission to the said Kashmir Singh, no benefit accrues to the petitioner.
Learned counsel for the petitioner at this juncture prays for direction for deciding the representation Annexure P/2 dated 30/6/18 seeking remission.
Once this court has held that in the attending factual matrix, petitioner is not eligible for remission, the prayer for issuance of a direction for deciding representation seeking a relief which is divergent in nature to the laid down procedure in order dated 10/1/12 Annexure P/1 is untenable and, therefore, the same is rejected and this petition stands dismissed sans cost.
(Sheel Nagu) Judge ojha Digitally signed by YOGENDRA OJHA Date: 2018.10.04 15:05:56 -07'00'