MUKESH Vs. STATE OF M P

JUDGEMENT

(1.) Petitioner, a prisoner undergoing sentence for life imprisonment. His appeal against conviction is pending in the High Court filed this writ petition for following reliefs :

(2.) Initially this writ petition was listed for hearing before the learned Single Judge and learned Single Judge referred this matter to the Hon'ble Chief Justice with a recommendation that it be placed before a larger bench for hearing and decision of the petition, on the ground that the relief claimed in this petition involves a substantial question of law of general importance, therefore, appropriate guidelines in the light of various judgments of the Apex Court on the issue involved may be issued.

(3.) In view of the above, Hon'ble Chief Justice directed the Registry to place this matter before this Bench for hearing and decision.