KISHOR LAXMAN LONARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. By consent, heard both the sides for fnal disposal.

(2.) Present proceeding is fled by the prisoner for relief of direction against the respondents to give him beneft of scheme of the Government of commutation of life sentence and the scheme prepared of premature release of life convict.

(3.) The submissions made by both the sides and correspondence made with Sessions Court Jalgaon shows that the Government had requested Sessions Court which had convicted the petitioner for life sentence for giving opinion in respect of the beneft of scheme of premature release. The learned Ad-hoc District Judge -2 & and Assistant Sessions Judge, Jalgaon made communication as under :-