AJAY ANGELO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS application has been filed on behalf of life convicts, namely, Ajay Angelo, Prithvi Bhuiyan, Srawan Bhuiyan, Yugal Singh and Triveni Bhuiyan under Articles 226 and 227 of the Constitution of India for issuance of appropriate writ directing the State authority to consider the case of the petitioners for premature release in terms of provisions as contained in Section 432 of the Code of Criminal Procedure or Article 161 of the Constitution of India as also in terms of letter no. 3676 dated 18.8.2003 issued by the Government of Jharkhand.

(3.) A counter affidavit has been filed on behalf of the State wherein it has been stated that petitioner no. 1 Ajay Angelo, Petitioner no. 2 Prithvi Bhuiyan, petitioner no. 3 Srawan Bhuiyan though have remained in custody for more than 14 years, but still they have not completed 20 years in custody including the period of remissions as still they are short of slightly more than six months in completing 20 years in custody including the period of remission and so far petitioner no. 4 Yugal Singh and petitioner no. 5 Tribeni Bhuiyan are concerned they have not completed 20 years in custody including the period of remission.