(1.) THE applicant Premlal pyasi was convicted under section 302 Indian Penal Code and has been suffering life imprisonment. He has completed with remissions, 14 years of sentence and therefore applied for his premature release. It appears that the Govt. had taken up his matter but could not make any final order in that behalf. THE applicant had therefore, moved this Court for appropriate direction. By order dated 20.10.83 passed in Misc. Petition No. 1979/83 this Court gave an opportunity to the Government to decide his case and three months time was given for that purpose. As nothing was done thereafter the applicant has again moved this Court for issuance of a writ of habeas corpus or in the alternative to release him on bail pending consideration of his case by the Government. Notice on this application was issued. THE State Government took time to file return, but no return bas yet been filed. Shri Kathal. Dy. Govt. Advocate appearing for the respondent-State prayed for some time to make some statement regarding the matter. In view of the fact that earlier this Court had granted three months time to decide petitioners case, we are not inclined to show any further indulgence to the State Government in this behalf.
(2.) AS the applicants matter has not yet been released the applicant on bait pending consideration of the matter of his premature release by the Government. We accordingly direct release of the applicant on bail on his furnishing security bond in the sum of Rs.1O,000.00 with one surety in the like amount to the satisfaction of the Chief Judicial Magistrate Satna pending consideration of his application by the Government for premature release. Certified copy be given on payment. Application allowed.