KUNJ BIHARI SINGH Vs. STATE OF M. P.

JUDGEMENT

(1.) THIS is a petition from Jail by a prisoner who has been sentenced to four years' R. I. under Sec. 325 I. P. C. The petitioner has served out the sentence of more than two years upto 15 -12 -1983. His prayer is for being considered for release on probation under Regulation 359 of the Jail Manual.

(2.) IT is not disputed on behalf of the State that the petitioner served out more than half his sentence as a result of which his case is required to be considered by the Advisory Board for release on Probation under Regulation 359.

(3.) IN view of this statement made by the learned Govt. Advocate, no further direction to the State Government is necessary. It is expected that the necessary steps would be taken to consider petitioner's case for release on probation under Regulation 359 by Advisory Board, as early as possible. Petition disposed of.