SURINDER GROVER Vs. STATE

JUDGEMENT

(1.) This writ petition has been filed with a prayer that the respondent be directed to convene a meeting of the Sentence Reviewing Board as per guidelines issued on 5th March, 2004 and 16th July, 2004 issued by the Government of National Capital Territory of Delhi for releasing the life convicts after 14 years of term in jail.

(2.) It is contended by Counsel for the Petitioner that the Petitioner's case has been considered on a number of occasions but has been deferred. He complaints that the Board is not meeting as frequently as has been directed by the order of the Lt.Governor dated 16th July, 2004 He prays that a direction be issued to convene the meeting of the Board and review the case of the Petitioner in accordance with law.

(3.) Counsel for the State on the other hand contends that the Order dated 16th July, 2004, is only a guideline and is not binding since the meeting is convened as and when required. The case of the Petitioner came up before the Board on 1st June, 2005, and the decision thereon has been deferred.