PRADEEP KUMAR SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Mr. Saroj Kumar Sharma, learned AC to AAG-3.

(2.) Petitioner in the present case is seeking a writ in the nature of mandamus directing the respondents to quash the order dtd. 3/4/2020 in so far as it relates to the petitioner (Annexure '6' to the writ application) whereby the State Sentence Remission Board (hereinafter referred to as 'The Board') has rejected the request of the petitioner for his premature release on the ground that in terms of the policy decision of the Government as contained in Notification No. 3106 dtd. 10/12/2002, paragraph (iv)(kha) the case of the petitioner is not fit to be considered for premature release. The relevant part of the decision is under challenge.

(3.) It appears from the record that the petitioner has been convicted vide judgment dtd. 25/5/2006 for the offences under Sec. 364A and 379/34 of the Indian Penal Code. He has been sentenced to undergo rigorous imprisonment for life with fine.