HITESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Soni waives service of Rule on behalf of the respondent-State.

(2.) Heard party-in-person on behalf of the convict and learned APP Mr. Soni for the respondent-State.

(3.) It appears that the convict has inter alia raised a grievance that inspite of order of the Hon'ble Apex Court in Writ Petition (Criminal) No. 467 of 2022, dtd. 24/1/2023 directing the State to consider application of the convict for remission as per the policy of the State Government dtd. 9/7/1992, yet the same has not been considered by the State.