CHANDRA KANT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Kamal Nayan Choubey, learned Senior Counsel along with Shri Bhairaw Nand Sharma, learned counsel for the petitioner and Shri Prabhu Narayan Sharma, Assistant Counsel to Advocate General for the State of Bihar.

(2.) This is a petition more in the nature of the correction of record by way of a certiorari than by way of a Habeas Corpus petition for release.

(3.) The petitioner is the son of the convicted detenu Tribhuwan Sharma who has prayed that the Remission Board (Respondent No. 3) has been incessantly repeating the same reason again and again for rejection of the request for award of remission to the detenu on grounds that have already been rejected by the High Court vide judgment dated 20 th of June, 2017 in Cr.W.J.C. No. 748 of 2017.