RAMSINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) BY means of this petition, the petitioner has approched this Court. The grievance of the petitioner is that an application for his release on probation under the provisions of M.P. Prisoner's. Release on Probation Act, 1954 has not been considered and the sufficient delay has taken place. With the consent of the learned counsel for the parties, I think that it would be appropriate to dispose of the petition finally instead of keeping this petition pending before this Court.

(2.) PETITIONER Ramsingh was sentenced to life imprisonment u/s. 302 IPC and under other sections term of the sentence was different. The conviction was recorded on 18th January, 1989. Learned counsel for the petitioner submitted that the petitioner has served the jail imprisonment by now for a period of 11 years and six months inclusive of remission and under the law, the petitioner is entitled for being released on probation. According to her, application of the petitioner is pending before the Probation Board since 7.12.1992 and long time has elapsed but the application is not decided either way. The grievance of the petitioner is justified. Such matters should not be allowed to remain pending for a long duration as unnecessarily a person is diverted to the Court for nothing and valuable time of the Court is wasted. The authorities are supposed to be careful and vigilant and they are also under obligation to see that proper relief is given to the concerned.