DHARAM PAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Delay condoned. Petitioner 1, Dharam Pal, s/o Shri Banwari; Petitioner 2, Rameshwar, s/o Shri Bihari; Petitioner 3, Ram Pal, s/o Shri Khyali Ram; Petitioner 4, Udal, s/o Shri Laltu; Petitioner 5, Ishwari, s/o Ram Sahai; Petitioner 6, Md. Hussain, s/o Shri Abdul Rahman; Petitioner 7, Ajudhi, s/o Shri Dhakan; Petitioner 8, Kewal, s/o Shri Dori; Petitioner 9, Jaijai Ram, s/o Shri Hansa and Petitioner 10, Jhaman, s/o Shri Prasadi Lal; Petitioner 11, Chhote Lal, s/o Shri Tularam and Petitioner 12, Vinod Kumar, s/o Shri Shyam Lal, all were released on orders of remission passed by the Governor of Uttar Pradesh as on 26-1-2000. Subsequently, the orders of remission passed by the Governor were set aside by the Division Bench of the High Court of Judicature of Allahabad.

(2.) The counsel for the petitioners submit that these petitioners have already completed 14 years of imprisonment as on 26-1-2000, so they may be released. In similar circumstances, we had passed orders to the effect that they shall be released from jail forthwith and shall not be arrested, if not required in any other case(s). In the result, we direct the Superintendent of Central Jail, Bareilly (U.P.) to release these petitioners forthwith who are undergoing life imprisonment, if not required in any other case(s) on verifying their identity. A copy of this order be sent to the Superintendent, Central Jail, Bareilly (U.P.).

(3.) The special leave petition as against these petitioners is disposed of accordingly. As regard's the other petitioners, the matter stands adjourned.