RAM DEO Vs. STATE OF U P

JUDGEMENT

(1.) The petitioners made the following prayers :

(2.) The aforesaid writ petition was filed on 17.2.2003 when the aforesaid two Government Orders were already struck down by Division Bench of this Court in the matter of Mirza Mohammad Husayn vs. State of U.P., 2002 (44) ACC 81 (SC) (All). Therefore, the Government Orders, which were struck down by Division Bench of this Court were no more available at the time of making this writ petition. Hence, the only relevant part of consideration is whether the petitioners will be arrested or not. Factually, they were convicted and their orders of conviction were upheld by the appellate court. The Government Orders, which were struck down by the High Court, were general in nature, applicable in respect of all the persons, who are in jail having 60 years age for the male prisoners and 50 years age for the female prisoners. The Division Bench held that for the purpose of pardoning individual cases are to be considered by the Government in view of Article 161 of the Constitution of India. Another Division Bench followed the ratio as reported in 2004 (49) ACC 2641, Bachehey Lal vs. State of U.P., Lucknow and others.

(3.) Article 161 of the Constitution of India speaks that the Government has power to grant pardon etc. and suspend to commute sentences in certain cases. We are also of the view such power is to be exercised on the basis of individual cases and following process laid down in the Code of Criminal Procedure. It is also significant to note that the appropriate Government may or may not accept the pardon. Therefore, at this juncture, the High Court cannot calculate the period of imprisonment and hold by itself that on the individual cases of the petitioners, they will be sent for further imprisonment or they will be pardoned. It is for the essential function of the Government nor for the writ court. Striking down by the general order passed by the Government does not mean considering the individual cases, has been usurped. Therefore, remedy is open for the petitioners to approach before the appropriate Government for consideration of their individual case.