RAVINDER RANA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, whose premature release from prison has been recommended by the Sentence Review Board and approved by the Hon'ble Lt. Governor, is awaiting release because the said approval needs concurrence of Union of India (respondent no. 1) as the conviction was on prosecution by the CBI.

(2.) Learned CGSC for respondent no. 1 appearing on advance intimation accepts notice.

(3.) After some discussion, as requested by both sides, this petition is disposed of directing the respondent no. 1 to treat this petition as representation of the petitioner for consideration of concurrence and decide the same within four weeks.