REGENT COMPUTRONICS PVT. LTD.

ANITA DEVI WIFE OF KRISHNA NANDAN SHARMA Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

STATE OF HARYANA VS. BALWANT,REPORTED IN [RELIED UPON]
STATE OF U.P. & ANOTHER VS. BARATI,REPORTED IN [REFERRED TO]
GOPAL VINAYAK GODSE VS. STATE OF MAHARASHTRA [REFERRED TO]
MARU RAM BHIMWA RAM SHANKER KRISHNA RAGHUBIR SINGH RAMPUJA SINGH NIRBHAI SINGH BALKRISHAN GUPTA VENY SINGH BABULAL GAUTAM OM PRAKASH NAGEBHUSHANAM PATNAIK RAGHUNATH SINGH JAGIR SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. MAHENDER SINGH [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MIS VS. STATE [REFERRED TO]
STATE OF HARYANA VS. BHUP SINGH [REFERRED TO]
RAMRAJ ALIAS NANHOO ALIAS BIHNUN VS. STATE OF CHHATISGARH [REFERRED TO]

JUDGEMENT

(1.) Both these writ applications are taken up together as issues involved are similar.

(2.) In Cr.WJ.C. No. 1090 of 2009, the Petitioner prays for release of her husband Krishna Nandan Sharma who has put in about 21 years of imprisonment including 14 years of actual imprisonment after conviction and more than five years of remissions earned.

(3.) In Cr.W.J.C. No. 476 of 2010, the Petitioner Ramanuj Sharma has prayed for his release from imprisonment as he has already undergone more than 21 years of total imprisonment including 15 years 2 months of actual imprisonment and remissions earned to the tune of 5 years 8 months.

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ANITA DEVI Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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