MAHAVIR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this Court claiming his release for the reason that he has undergone more than 21 years of sentence including 16 years of actual sentence.

(2.) The petitioner was convicted along with other accused for an offence under Sec. 302 read with Sec. 149 IPC for causing murder of two persons on 28/9/2005.

(3.) The claim of the petitioner is based upon the policy dtd. 11/8/2005 and 17/1/2006. The learned Counsel for the petitioner argued that the petitioner is entitled for remission for the reason that he has completed 20 years of sentence including remission. However, we do not find that the petitioner is covered by any of the two policies.