- (1.) We have heard Shri Sudhir Mehrotra, learned Special Counsel for the High Court, Shri Akhilesh Singh, learned Government Advocate, Shri Vimlendu Tripathi, learned Additional Government Advocate and Shri Patanjali Mishra, learned Amicus Curiae appointed by this Court. Shri R.N. Pandey, Additional LR, Shri Tej Pratap Tiwari, Secretary, U.P. State Legal Services Authority (UP-SLSA), Shri Vireshwar Singh, Special Secretary, Home, Shri M.L. Prakash, ADG (Prison), Dr. R.M. Srivastava, Joint Director Personnel and Shri Ambrish Gaur, Senior Jail Superintendent, Central Jail, Naini, Allahabad are present.
(2.) A common affidavit of compliance on behalf of the Home Department/IG Prison, Government of UP has been filed pursuant to the order dated 26.3.2014. Directions for convicts in jail for more than 14 years whose cases were to be considered for premature release.
(3.) We would like to record our appreciation of the fact that in respect of the directions on the aforesaid matter in the order dated 26.3.2014, the Home Secretary, Government of Uttar Pradesh has issued 3 Government Orders dated 7.4.2014 addressed to the IG (Prison), all the District Magistrates, all Senior Superintendents of Police/Superintendents of Police, all District Probation Officers, U.P. and all the Superintendents of Jails.;