MD AZIMUDDIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed seeking quashing of the order dtd. 27/8/2021 passed by the Bihar State Sentence Remission Board (hereinafter referred to as the 'Board') rejecting the premature release application of the petitioner on the ground of adverse report of the Sub-Divisional Probation Officer, the Superintendent of Police, Supaul and the Presiding Officer of the learned trial court. Brief facts of the case

(2.) The petitioner in the present case having been convicted for the offence punishable under Sec. 302 of the Indian Penal Code (in short 'IPC') and was sentenced to death by the learned Additional Sessions Judge-cum-Fast Track Court No.1, Supaul by judgment dtd. 18/11/2006 passed in Session Trial No.165 of 1996 arising out of Raghopur P.S. Case No.101 of 1995.

(3.) It is stated that sentence awarded to the petitioner was commuted/converted into a life imprisonment by Hon'ble High Court at Patna in Cr. Appeal (DB) No.1225 of 2006. A copy of the judgment of the Hon'ble High Court has been placed on the record as Annexure- '1". Submissions on behalf of the Petitioner