- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The respondent was tried for murder of six persons and convicted and sentenced to death vide order dated 21.07.2004 of the trial Court. However, on appeal his conviction and sentence was set aside by the High Court in view of his insanity vide judgment dated 19.09.2007. It was directed that he should be released if as per medical opinion, it was safe to release him. Otherwise, he be given treatment as indoor patient. On 18.08.2014, his father moved the High Court praying that since his condition had improved his custody may be given to his father. On 02.09.2014, this application was allowed.;