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Judgment
Suresh Kait, J.
Crl. M.A. 1885/2012 (exemption)
Exemption is allowed subject to just exceptions.
Criminal M.A. stands disposed of.
Crl. M.C. 535/2012 1
Vide the instant petition, the petitioner has prayed to modify the order dated 09.10.2009 and waive / reduce the fine amount of Rs. 1,20,000/-.
Vide order dated 14.02.2012, Jail Authorities were directed to send the Nominal Roll of the petitioner. Pursuance thereto same is placed on record.
As per Nominal Roll dated 06.03.2012, petitioner has already undergone 05 years 06 months and 20 days as on 10.03.2012 and has earned remission of 05 months and 10 days out of the maximum sentence of 07 yeaRs.
I further note that as on date, the unexpired portion of sentence is around 01 year. Therefore, at this stage, I am of the opinion that instant petition is pre-matured.
Accordingly, Crl. M.C. 535/2012 is dismissed with liberty to file fresh petition two months before the completion of total sentence, if so advised at that time.
No further order is required.