MANISH DIXIT Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties, perused the writ petition and its enclosures and reply to the same filed by the respondents.

(2.) The petitioner was convicted by the learned Sessions Judge, Jaipur City, Jaipur vide judgment dt. 18-9-1995 for the offence under Sections 302, 397 and 364 IPC and sentenced him to undergo life imprisonment. The petitioner challenged that judgment of the learned Sessions Judge in this Court vide DB Criminal Appeal No. 501/1998 and that was dismissed. The matter was taken to the Hon'ble Supreme Court in S.L.P. and there the petitioner also failed.

(3.) In this petition under Article 226 of the Constitution of India, the petitioner is praying for direction to the non-petitioners to release him on emergency parole for 15 days. The prayer for release is made on the ground that marriage of his brother Vikas is scheduled on 21-6-2003.