KASHMIR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) This is a jail petition by the petitioner for declaring the order passed by the respondent No.1 rejecting the case of the convict for premature release and for the directions to respondents to reconsider his case for premature release.

(2.) At the time of hearing, a preliminary question arose in the matter as to which authority is competent to finally dispose of a case for premature release of a convict.

(3.) I have heard learned the learned Deputy Advocate General on the said question at length.