Madhya Pradesh High Court
Raj Kishore Purohit vs The State Of Madhya Pradesh on 13 August, 2012
W.P. No. 12978/2012
(Raj Kishore Purohit Vs. State of MP and others)
13.08.2012
Heard Shri Praksh Upadhyaya, learned counsel for
the petitioner and Shri Amit Sharma, learned P.L. for the
State on advance copy, on the question of admission and
interim relief.
The petitioner has filed this petition being aggrieved
by the fact that the respondents/authorities without
implementing the directions issued by this court in W.P. No. 11855/2011 dated 12.08.2011 or taking any decision on the representation of the petitioner objecting to premature release of the respondent no. 8, are proceeding to take a decision to release the respondent no. 8 on completion of 14 years of actual imprisonment contrary to the decisions of the Supreme Court rendered in the cases of Swamy Shraddananda Vs. State of Karnataka, (2008) 13 SCC 767 and Life Convict Laxman Naskar Vs. State of West Bengal and another, AIR 2000 SC 2762.
The learned Panel Lawyer appearing for the State on advance copy submits that the authorities of the State have the highest respect and regard for the order passed by this court and they shall comply with the same before taking any decision in respect of the release of the respondent no.
8. Accordingly, the petition filed by the petitioner is disposed of with a direction to the respondents/ authorities to implement the order passed by this court in W.P. No. 11855/2011 dated 12.08.2011 before taking any decision toward premature release of the respondent no. 8 thereby deciding the representation of the petitioner prior to any such decision.
To enable the authorities to do so, a copy of the order passed today be supplied to them by the petitioner.
With the aforesaid directions, the petition filed by the petitioner stands disposed of.
C.C. today.
(R.S. Jha) Judge msp