HOME SECRETARY (PRISON) & ORS. Vs. H. NILOFER NISHA
LAWS(SC)-2020-1-69
SUPREME COURT OF INDIA
Decided on
January 23,2020
Home Secretary (Prison) And Ors.
Appellant
VERSUS
H. Nilofer Nisha
Respondents
JUDGEMENT
DEEPAK GUPTA,J. -
(1.) Delay condoned.
(2.) Leave granted.
(3.) The main issue which arises for decision is as follows:"Whether a writ of habeas corpus would lie, for securing release of a person who is undergoing a sentence of imprisonment imposed by court of competent jurisdiction praying that he be released in terms of some Government orders / Rules providing for premature release of prisoners?" ;
(2.) Leave granted.
(3.) The main issue which arises for decision is as follows:
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