SAHIB SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) MR . H.S. Sandhu, learned Counsel for the petitioner placing reliance on the observations made by Hon'ble the Supreme Court in Maru Ram v. Union of India (Para 10 of the Judgment) submitted that in view of the Rules 8(vi) of Rajasthan Prisons ( Shortening of sentences) Rules, 1958 the respondents may be directed to put up the case of the petitioner before the Advisory Board for consideration Mr. K.L. Jasmatiya, learned Public Prosecutor submits that the age of the petitioner as informed by the Superintendent Jail is 70 Years.

(2.) THE respondents are directed to put up the case of the petitioner before the Advisory Board within a period of two months from today for consideration.