PINTU RAMDARAS CHAUHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Applicant/Petitioner convicted under Sec. 376(f) of the Indian Penal Code, has invoked the jurisdiction of this Court under Sec. 226 of the Constitution of India, seeking release from jail on the ground of completion of more than 14 years of an actual imprisonment.

(2.) After taking into consideration the gravity of offence, the State Government by its Order dated 7 th November 2019 had rejected the request of the Applicant for his pre-mature release from jail.

(3.) During pendency of the present Petition, the Applicant filed the aforestated Interim Application for seeking his release from jail on the ground of his juvenility at the time of commission of the said crime.