SHIVU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri Chakravarthy T.S., learned counsel has filed vakalath on behalf of the appellant.

(2.) Learned counsel for the appellant has filed an application under Sec. 70(2) of Code of Criminal Procedure. Imprisonment Certificate issued by the Superintendent, Central Prison, Ballari is also produced along with the said application, which reveals that the prisoner has completed the substance sentence of 10 years on 30/2/2021 including under trial period from 1/2/2012 to 3/12/2012 and remission earned 695 days as per the prison rules under the remission rule and was continued in prison for serving sentence imposed in default of payment of fine. The prisoner has paid Rs.31,000.00 in the Court in Q. Receipt No.30/2020-2021 on 16/3/2021 and order received on 17/3/2021. The convict prisoner has been released from the prison on 17/3/2021 on expiry of sentence in S.C.No.47/2012.

(3.) In view of the certificate, the application is allowed. Accused shall be released forthwith.