BANDI UDHAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner as well as the learned Government Advocate representing the respondents/State.

(2.) Perused the record.

(3.) The petitioner has prayed for a direction requiring the respondents to release him from the jail custody complying with the order issued by the State Government dated 10-8-1998, as he satisfied the requisite condition which entitled to the remission of the sentence and his unconditional release.