AMARSHI RAMJI RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner is undergoing life imprisonment in Yerawada Open Prison, Pune. The petitioner is seeking premature release.

(3.) It is an admitted fact that the petitioner has undergone 14 years of actual imprisonment. His case for premature release has been categorized by the Government and he has been placed in category 2(c) of the 2010 Guidelines and category 1(d) of the 1992 Guidelines. Category 1(e) of the Guidelines states that prisoner would be released from prison after completing 28 years of imprisonment including remission provided he has completed 14 years of actual imprisonment.