BHAGWATIBAI Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition has been submitted by the wife of a prisoner who, according to this petition, is an under-trial prisoner detained in Thana Central Prison (Maharashtra State).

(2.) THIS petition has been submitted under peculiar circumstances. It appears that one Kamalsingh s/o Ramsingh (for whom this petition is submitted) and two other persons, namely, Shivgovind s/o Hargovind and Punamchand s/o Bhuralal Verma, were convicted and sentenced to one year's rigorous imprisonment each under section 366 IPC by the Additional Sessions Judge Indore Shivgovind and Punamchand were also convicted for offences under section 354 IPC and sentenced to four months rigorous imprisonment each. Both the sentences were to run concurrently.

(3.) WHEN this petition was listed for hearing, learned Advocate General who was present, accepted to assist this Court on the question as to whether this Court can do anything in the matter.