Palok Basu, J. - (1.) Smt. Seema Mittal, alleging herself to be the wife of Dr. Ravindra Prakash Mittal, both of whom are petitioners, here, have prayed for a writ in the nature of certiorari quashing the orders dated 13.1.1993 and 29.3.1993 as also Government order issued earlier laying down certain guidelines for release of convicts and also for a writ in the nature of mandamus calling upon the respondents to release on parole the convict-petitioner Dr. Ravindra Prakash Mittal from District Jail Rampur.
(2.) The facts are that the petitioner No. 2 Dr. Ravindra Prakash Mittal was tried and convicted under Section-3021201 Indian Penal Code and sentenced to imprisonment for life on the major section, in a Sessions Trial and the appeal by him was allowed by this court on 11.10.1977 and the conviction and sentence awarded were set aside. That on a further appeal by the State to Hon'ble Supreme Court, this court's judgment was set aside and the trial court's judgment/order was restored vide judgment of the Hon'ble Supreme Court dated 28.4.1992 (See AIR 1992, SC 2045).
(3.) It is said that petitioner No. 1 and the petitioner No. 2 were married to each other after the appeal was allowed and now from out of the said wedlock two children aged about 12 and 10 years have been born and that in the meantime, the petitioner No. 1 lived peacefully as a good house wife bringing up the children while the petitioner No. 2 (convict) established a lucrative practise as a doctor. It is said that brothers of the petitioner No. 2 are living separately with no concern with either of the two petitioners. There is none in the family of the two petitioners except two minor children.;