THALIA RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India, seeking his release on parole.

(2.) Learned counsel for the petitioner has submitted that the petitioner has undergone more than eight years of actual sentence and including remissions, petitioner had undergone about ten and half years of sentence. The jail conduct of the petitioner is satisfactory.

(3.) Learned State counsel on the other hand has opposed the petition.