REGENT COMPUTRONICS PVT. LTD.

ESWARAN Appellant

V/S

STATE Respondents

Referred Judgements :-

SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
MARU RAM BHIMWA RAM SHANKER KRISHNA RAGHUBIR SINGH RAMPUJA SINGH NIRBHAI SINGH BALKRISHAN GUPTA VENY SINGH BABULAL GAUTAM OM PRAKASH NAGEBHUSHANAM PATNAIK RAGHUNATH SINGH JAGIR SINGH VS. UNION OF INDIA [REFERRED TO]
J MOHAPATRA AND CO VS. STATE OF ORISSA [REFERRED TO]
INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA VS. L K RATNA [REFERRED TO]
CHARAN LAL SAHU RAKESH SHROUTI RAJKUMAR KESWANI NASRIN BI VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. YASHWANT TRIMBAK [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. SUBRAMANIAM SWAMY [REFERRED TO]
BADRINATH VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
M P SPECIAL POLICE ESTABLISHMENT VS. STATE OF M P [REFERRED TO]
EPURU SUDHAKAR VS. GOVT OF A P [REFERRED TO]
STATE OF HARYANA VS. RAJ KUMAR [REFERRED TO]
A.G. PERARIVALAN VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF TAMIL NADU VS. GOVERNOR OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) All the above cases relate to premature release of convict prisoners.

(2.) When a Division Bench of this Court, in Eswaran v. State, W.P. No.31478 of 2024, etc. batch vide order dtd. 20/8/2025, took up the above cases for hearing, the plea raised by the petitioners was that their case for premature release had been considered by the State Cabinet and thereafter, the papers relating thereto were sent to the Governor, who had acted in his discretion and rejected the same, which is unsustainable in the eyes of the law.

(3.) While considering the above plea, the aforesaid Division Bench noticed an apparent dichotomy in the views taken by two Division Benches of this Court in Veera Bharathi v. State, W.P. No.14908 of 2024 decided on 17/10/2024 and Murugan @ Thirumalai Murugan v. State, W.P.(MD).No.13468 of 2024 decided on 6/11/2024.

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ESWARAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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