STATE OF M.P. Vs. KHUMAN SINGH
LAWS(SC)-2014-12-32
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on
December 10,2014
STATE OF M.P.
Appellant
VERSUS
KHUMAN SINGH
Respondents
Referred Judgements :-
STATE OF PUNJAB VS. KESAR SINGH [REFERRED TO]ARVIND YADAV VS. RAMESH KUMAR [REFERRED TO]
STATE OF M P VS. ABDUL KADIR [REFERRED TO]
Subrato Bachaspati VS. State of M.P. [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)This appeal has been preferred by the State of Madhya Pradesh against Order dated 5th December, 2003 passed by the High Court of Madhya Pradesh at Indore in Writ Petition No.1077 of 2003.
(3.)The question raised for our consideration is whether the High Court ought to release a person under the provisions of Madhya Pradesh Prisoner's Release on Probation Act, 1954 read with M.P. Prisoner's Release on Probation Rules, 1964 (for short "Act and the Rules"), if it is found that rejection of the prayer for said release by the competent authority was not proper.
(2.)This appeal has been preferred by the State of Madhya Pradesh against Order dated 5th December, 2003 passed by the High Court of Madhya Pradesh at Indore in Writ Petition No.1077 of 2003.
(3.)The question raised for our consideration is whether the High Court ought to release a person under the provisions of Madhya Pradesh Prisoner's Release on Probation Act, 1954 read with M.P. Prisoner's Release on Probation Rules, 1964 (for short "Act and the Rules"), if it is found that rejection of the prayer for said release by the competent authority was not proper.
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