YOGENDRA BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties through virtual court proceeding.

(2.) This criminal writ petition has been filed for quashing the order of the State Remission Board dtd. 28/11/2018, whereby and whereunder the State Remission Board has been pleased to reject the proposal of the petitioner for his premature release on the ground that under clause (iv) (ka) of the Notification No. 3106 dtd. 10/12/2002, the petitioner is not eligible for consideration of his premature release, and also there is no favourable report of Presiding Officer of the convicting court.

(3.) Short facts giving rise to this criminal writ petition is that petitioner and other accused persons were convicted for the offence punishable under Sec. 376 of the Indian Penal Code vide judgment dtd. 21/2/2006 and order of sentence dtd. 22/2/2006 to undergo RI for life by the learned Additional District and Sessions Judge, F.T.C. No. IV, Gopalganj.