(1.) Leave granted.
(2.) The salient question that arises in this appeal is, whether, an accused/convict who has completed his "life imprisonment for a fixed term" such as twenty years of actual sentence without remission, as in the instant case, is entitled to be released from prison on completion of such a sentence. In other words, on completion of the fixed term of sentence as aforesaid, should the accused/convict seek remission of his sentence of "life imprisonment" by making an application to the competent authority for seeking "reduction of his sentence".
(3.) By the impugned order dtd. 25/11/2024, the learned single Judge of the Delhi High Court in W.P. (Crl.) No.1682 of 2023 rejected the petition filed under Article 226 of the Constitution of India seeking release of the appellant on furlough for a period of three weeks considering the apprehension expressed by the complainant i.e. mother of the deceased victim and respondent No.3 herein.
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