CHINTU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner in the present case is seeking a direction to the respondent nos. 1 to 4 to consider the premature release of the father of the petitioner who, according to him, has completed 14 years of actual custody and 20 years with remission in terms of the remission policy of the government on the date of his conviction. According to the petitioner, his father is entitled to be considered for his premature release.

(2.) The short facts of the case are as under:-

(3.) The father of the petitioner preferred Criminal Appeal No. 86 of 1998 before this Court which was eventually allowed and he was acquitted from the charges levelled against him. The judgment of this Court was, however, challenged by the informant before the Hon'ble Supreme Court in Criminal Appeal No. 553-554 of 2001. The said Criminal Appeal before the Hon'ble Supreme Court was allowed. The father of the informant was directed to surrender to serve the remaining sentence.