RAJKUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) In these proceedings, the specific cause for the Miscellaneous Application is that despite the previous orders of this Court, the case for remission/pre-mature release of fifty convicts has not been considered by the competent authority in the State of Uttar Pradesh.

(2.) Concerned as we are with the compliance of the order of this Court, an additional aspect which needs to be noted is that in its judgment in Rashidul Jafar @ Chota vs. State of Uttar Pradesh(Writ Petition (Crl) No 336 of 2019 decided on 6/9/2022) this Court had expressly clarified that the State is duty bound to consider applications for pre-mature release in terms of its own policy without an application being required to be filed.

(3.) The Director General of State of Uttar Pradesh shall file a personal affidavit before this Court setting out the following details: