(1.) Heard both sides.
(2.) Rule. By consent, Rule is made returnable forthwith.
(3.) The petitioner is a life convict undergoing conviction and sentence under section 302 r/w section 149 of the Indian Penal Code for causing the death of Yasin. The petitioner has been categorised under 3(d) of the 1992 Guidelines. 3(d) states that a person will be released from imprisonment subject to undergoing 26 years imprisonment including remission. Category 3 deals with murders for other reasons and Category 3(d) is murder committed with pre-meditation and with exceptional violence or perversity.