GAUTAM SHANKAR CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS Writ Petition has been filed by the convict Gautam Shankar Chavan who has been convicted for having committed offence punishable under Section 302 of the Indian Penal Code by the learned Addl. Sessions Judge, Pune, in Sessions Case No. 158 of 1981 vide his judgment and order dated 3.7.1982. It is the case of the petitioner that he has under-gone a total period of 21 years and 8 months imprisonment till the filing of the petition i.e. upto 26.7.1995, which includes total remission earned by him. The petitioner, therefore, prays that he should be released after completion of the sentence of 22 years, including all remissions.

(2.) IN the affidavit-in-reply filed by the State, it is stated that the case of the petitioner falls under category 1(d) of the Guidelines issued by the State for premature release of prisoners sentenced to life imprisonment or to death penalty commutted to life imprisonment after 18th December 1978. Guidelines 1(d) reads as follows :-

(3.) IN the result, the petition fails and the rule is discharged.