BITTU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner was convicted for offence punishable under Sec. 302 IPC and Sec. 25 of Arms Act, vide judgment dtd. 13/7/2010, passed by Additional Sessions Judge/I F.T.C., Roorkee, District Haridwar, in Sessions Trial Nos. 196 of 2009 and 197 of 2009, and has been sentenced to imprisonment for life.

(2.) The conviction and sentence of the petitioner has attained finality. In this writ petition, petitioner has sought a direction to the competent authority in the State Government to consider premature release of the petitioner in terms of the existing policy.

(3.) Learned counsel for the petitioner submits that petitioner has suffered actual incarceration of 15 Years and 2 Days as on 18/6/2024, and with remission period of his incarceration would be 16 Years 10 Months and 26 Days. Thus, he submits that petitioner is entitled for premature release as per the policy framed by the State Government.