BRIJ BHUSHAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) In Dev Nath Singh v State of U P(Writ Petition (Crl) No 528 of 2021), a two-Judge Bench of this Court passed the following order on 21/2/2022:

(2.) A similar order was passed by this Court on 11/3/2022 in Rajkumar v The State of Uttar Pradesh(Writ Petition (Criminal) No 36 of 2022) in the following terms:

(3.) In view of the above orders and since the State of Uttar Pradesh has filed counter affidavits in the above cases specifically clarifying the position as noted in the orders of this Court, we order and direct the respondents to consider the case of the petitioners for premature release within a period of three months in terms of the policy dtd. 1/8/2018.