STATE OF M.P. Vs. KUSUM

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment of a Division Bench of the Madhya Pradesh High Court at Jabalpur quashing the Circular dated 3.8.2005 issued by the State.

(2.) BACKGROUND facts in a nutshell are as follows:

(3.) IN support of the appeal, learned counsel for the appellant submitted that the observations and views expressed in the earlier Division Bench's judgment have not been properly appreciated by the Division Bench in the instant case. It has been pointed out that the High Court had deprecated the practice of releasing the convicts whose applications had been rejected. The circular therefore was not illegal and had only encompassed what was decided in the earlier case.