(1.) THIS petition under Article 226 of the Constitution of India, filed as a Public Interest Litigation (PIL) and relying on a newspaper report of the Supreme Court vide order dated 5th September, 2014 having directed the Judicial Officers to identify prisoners who have completed half of the maximum period of imprisonment provided for offences they are charged with and to pass appropriate orders in jail itself of release of the undertrial prisoners and further relying on Section 433(b) of the Code of Criminal Procedure, 1973 read with Article 161 of the Constitution of India giving power to the appropriate Government to commute life sentence, to 14 years, seeks a direction to the respondents i.e. Government of National Capital Territory of Delhi (GNCTD) and Director General (Prison), Prison Headquarter Tihar, New Delhi, to release all life convicts languishing in Tihar Jail who have completed 14 years incarceration or to release them on bail.
(2.) THE petition came up before us first on 15th October, 2014 when being prima facie of the opinion of the same being misconceived, we heard the petitioner appearing in person and reserved judgment. The petitioner, in addition to his pleadings, relied on Sikander Mohd. Sahfi Vs. State of NCT of Delhi , 2012 2 JCC 1006 and on Order dated 19th July, 2004 of the Home (General) Department of the GNCTD of constitution of the National Capital Territory of Delhi Sentence Reviewing Board (SRB) to review the sentence awarded to prisoners undergoing life sentence.
(3.) WE are of the view that no such general direction as sought in the petition can be given. If any of the life convicts considers himself entitled to be released on bail or otherwise, he / she would be entitled to take appropriate steps with respect to his / her individual case and his / her such applications shall be considered in accordance with law by the concerned Court / Body. No direction for release of all life convicts, without consideration of their entitlement thereto based on their respective orders of conviction, can be given.