MD. ALLAUDDIN ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Mr. Prabhu Narayan Sharma, learned AC to AG for the State in both the writ applications.

(2.) With the consent of the learned counsel for the parties, these two writ applications have been taken up together for consideration.

(3.) In Cr.W.J.C. No. 861 of 2021, there are three petitioners who are seeking quashing of the decision of Bihar State Remission Board (hereinafter referred to as the 'Board') taken on 5/3/2020 whereby and whereunder the Board has rejected the proposal for the pre-mature release of the petitioners.