JABBAR KHAJA SAUDAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is not a fit case for interference under Article 32 of the Constitution. It appears that the State Government had considered the case of the petitioner for premature release and made an order in terms of sub-section (1 of S. 432 of the Code of Criminal Procedure, 1973 and all other powers enabling it in that behalf. It has remitted only that part of the sentence of imprisonment for life which is in excess of twenty four years of total imprisonment. It cannot be said that the State Government did not apply its mind or that in the facts and circumstances of the case, its decision was arbitrary or irrational.

(2.) The writ petition is accordingly dismissed.