THOMAS GURIAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Atreya, learned counsel appearing for the petitioner and also heard Ms. M. Barman, learned Government Advocate, appearing for the State respondents.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner seeks consideration of his case for remission and premature release on the basis of the proposal dtd. 30/4/2025 prepared by the Superintendent, District Jail, Mangaldai.

(3.) The brief facts of the case are that the petitioner, who has completed 19 years, 6 months and 1 day of actual imprisonment as on 28/4/2025 and has earned remission of 1830 days, has thereby undergone a sentence period of 25 years, 11 months and 29 days up to 28/4/2025. Claiming eligibility for remission and consequential premature release in terms of the procedure laid down in the Office Memorandum dtd. 6/10/2015 issued by the Government of Assam in the Home Department under Ss. 432, 433 and 433-A of the Cr.P.C., the petitioner submitted a prayer through the Superintendent of the District Jail seeking consideration of his case for premature release.