(1.) Heard Dr. Sanjay Kumar Singh, learned counsel for the petitioner and Mr. Prabhu Narayan Sharma, learned Assisting Counsel to the Advocate General, Bihar.
(2.) The petitioner is a life convict. He has filed the present application under Article 226 of the Constitution of India for a direction to consider his release from the prison by granting him remission of sentence in accordance with law.
(3.) The contention of the petitioner is that he has already served 14 years of his imprisonment following his conviction. Hence, with remission of sentence in terms of Ss. 432 and 433A of the Code of Criminal Procedure, he is entitled to be released from custody. The case of the petitioner is similar to other co-convicts, who have been released pursuant to remission of sentence by the respondents. The petitioner has filed an application before the respondents for release from prison, but no action has been taken till date on his application.