RAGHUVIR Vs. STATE

JUDGEMENT

(1.) The petitioner Mr. Raghuvir Sharma, presently suffering incarceration at the Colvale jail has addressed a letter dtd. 28/1/2022 to this Court requesting that suitable orders be made in terms of Sec. 428 of the Criminal Procedure Code to set off the period of incarceration suffered by the petitioner as an under-trial from out of the substantive sentence of rigorous imprisonment for a term of 14 years.

(2.) The aforesaid letter was forwarded by the Superintendent of Central Jail, Colvale, Goa, vide covering letter dtd. 3/2/2022.

(3.) We thought it appropriate to treat the aforesaid letter as a Writ Petition and requested Mr. Pavithran A.V., learned Advocate, to appear on behalf of the petitioner in this matter. The Registry to appropriately number this petition, if not already numbered.