Madhya Pradesh High Court
Rambabu @ Rahul Sharma vs Home Department on 13 July, 2018
1 WP-8692-2018
The High Court Of Madhya Pradesh
WP-8692-2018
(RAMBABU @ RAHUL SHARMA Vs HOME DEPARTMENT)
Indore, Dated : 13-07-2018
Smt. Sonali Gupta, learned counsel for the petitioners.
Ms. Nidhi Bohara, learned Deputy Govt. Advocate for the
Respondents/State.
Heard on the question of admission.
ORDER
THE petitioners have approached this Court seeking direction to the Respondents to consider their case for grant of parole.
The Respondents have filed the return by submitting that the Jail Authority has concluded the formalities as per provisions of Section 31- A of the M. P. Bandi Chhuti (Sanshodhan) Adhiniyam, 1985 and the case of the petitioners are pending before the District Magistrate, Dewas who is competent authority to take final decision.
Since the process of grant of parole has been initiated in case of the petitioners, therefore, the petition is rendered infructuous. However, the District Magistrate, Dewas is directed to take final decision in accordance with law within a period of 30 days from production of certified copy of this order.
Cc as per rules.
(VIVEK RUSIA) JUDGE AKS Digitally signed by Anl Kumar Sharma Date: 2018.07.16 13:30:32 +05'30'