Ghanshyam Lodhi vs State of M.P. and Others

R.S. Jha Judge

Heard Shri D. D. Bhargava, learned Counsel for the petitioner, on the question of admission and interim relief. The learned Counsel for the petitioner submits that the petition be disposed of with a direction that in case the petitioner files an application requesting for grant of parole form, his prayer may be considered by the concerned authority.

In view of the limited prayer made by the learned Counsel for the petitioner, the petition filed by the petitioner is disposed of with an observation that in case the petitioner files an application praying for issuance of parole form, his application may be considered and appropriate action thereon may be taken in accordance with law.

The learned Counsel for the petitioner does not press the other reliefs prayed for by the petitioner.

It is made clear that this Court has not expressed any opinion on the merits of the case and therefore the authority would be at liberty to examine the matter by taking into consideration all facts and facets and thereafter take a decision on the application by passing a reasoned order.

With the aforesaid observation the petition filed by the petitioner stands disposed of. C.C as per rules.