SAGIR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner has assailed findings of the Sentence Review Board (SRB) which met on 30/8/2024 and 18/9/2024, whereby his plea for premature release was rejected. The petitioner has also prayed for mandamus for his pre-mature release forthwith.

(2.) I have heard the learned counsel for petitioner as well as learned Addl. Standing Counsel on behalf of respondents.

(3.) Broadly speaking, the petitioner is undergoing life imprisonment in case FIR No. 360/2003 of PS Gandhi Nagar for offences under Sec. 302/366/376/377/511 IPC for kidnapping, rape and murder of 8 year "™ old girl. The petitioner has undergone imprisonment for more than 20 years eight months as on date without remission; and for a period of more than 24 years with remission. Case of the petitioner for pre-mature release was considered by the SRB in terms with the policy of 2004.