SHAMSHER SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner has sought pre -mature release on completion of about 19 years of imprisonment including remissions. The issue of pre -mature release including grant of remissions has been examined by the Hon'ble Supreme Court in : 2016 (1) R.C.R. (Criminal) 234 : 2015 (6) Recent Apex Judgments (R.A.J.) 426 : Crl Writ Petition No. 48 of 2012 titled as Union of India v/s. V. Sriharan @ Murugan decided on 02.12.2015.

(2.) Since, the issue has been decided recently by the Constitution Bench, we deem it appropriate to dispose of the present writ petition with direction to the respondents to consider the case of the petitioner for pre -mature release in the light of the Supreme Court's judgement in V. Sriharan @ Murugan's case (supra), in accordance with law, expeditiously.