- (1.) Heard learned counsel for the parties.
(2.) The petitioners before this Court in above writ petitions are seeking for their premature release on the ground that they have been confined in jail to serve life imprisonment for considerably long period.
(3.) Learned counsels for the petitioners have contended that without assigning proper reasons Government in limine rejected representation of two petitioners for their premature release which needs proper consideration. Even representation/application of petitioner, Jaivir Singh for premature release is pending before the Government and has not been considered and disposed of as yet. It is also matter of personal liberty of a person sentenced for life who is undergoing imprisonment whereas in some States the life imprisonment is even for 14 years or 16 years likewise, where policy decision has been taken or proper reasons has been given by the State Government for not releasing them premature.;