SUDHIR Vs. STATE

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 30.10.2019 whereby his application for release on furlough for a period of 3 weeks got rejected, in the alternative, Petitioner seeks release on emergency parole for a period of 3 weeks.

(3.) The petitioner has been convicted for an offence under Section 302 IPC and sentenced to undergo life imprisonment. Petitioner has already undergone 12 years 8 months and 17 days of incarceration as on 09.05.2020 and earned remission of two years 11 months and 23 days.