Supreme Court: The Bench comprising of Kurian Joseph and S. Abdul Nazeer, JJ., while allowing an appeal directed for a premature release to the petitioner.

In the present case, the petitioner was a convict under Sections 302 and 394 IPC and had served sentence for 29 years. The age of the petitioner was over 60 years and in accordance of the Rules, a person who has crossed the age of 60 years and has served sentence for 16 years without remission is eligible to be considered for premature release.

Therefore, the Supreme Court in light of the facts and circumstances of the case, was of the view that further consideration by the State is not needed and the petitioner satisfies the eligibility criterion for the said release.

The Court directed for petitioner’s release unless he required to be detained for any other case. [Ram Sewak v. State of U.P.,2018 SCC OnLine SC 2012, Order dated 11-10-2018]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.