KAMLESH GOUR Vs. STATE OF M P

JUDGEMENT

(1.) THE two appeals have been filed under Section 2 (1) of the Madhya pradesh Uchcha Nyayalaya (Khand Peeth Ko Appeal) Adhiniyam, 2005, against the orders passed by the learned Single Judge in W. P. No. 18247/2006 and W. P. No. 7392/2007 on 27-8-2007.

(2.) THE appellant in W. A. No. 1428/2007 was convicted under Section 302/149, IPC and sentenced to RI for life in Sessions Trial No. 203 by the additional Sessions Judge, Sehore on 1-1-2005. After completion of 2 years and two months and 20 days of imprisonment, the appellant filed an application for parole but the Collector, Sehore by order dated 21-8-2006 rejected the application. Aggrieved, the appellant filed W. P. No. 18247/2006 against the order of rejection of his application for parole, but by the impugned order dated 27-8-2007 the learned Single Judge has dismissed the writ petition after holding that the reasons assigned in the impugned order rejecting the application for parole were good reasons.

(3.) THE appellant in W. A. No. 1429/2007 was convicted under Section 302 of the IPC and sentenced to life imprisonment by the Additional Sessions judge, Shahdol on 13-3-1999. After completing more than two years of imprisonment, the appellant filed an application for parole but the application was rejected by order dated 16-11-2006. The appellant filed W. P. No. 7392 of 2007 but by the impugned order dated 27-8-2007, the learned Single Judge dismissed the writ petition after holding that there is no illegality found in the order rejecting the application for parole.