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Judgment
Heard learned counsel for the petitioner and learned Additional Advocate General III for the Opposite Parties.
By this M.J.C. application the petitioner has sought initiation of contempt proceedings against the opposite parties for not taking decision appropriate in the case as directed.
To cut short the matter, the petitioner has sought
premature release having served almost 20 years of physical imprisonment and 26 years of imprisonment, if remission is taken into account.
Mr. P.K. Verma, learned Additional Advocate General III has brought to the notice of this Court the recommendation of the State Sentence Remission Board, who in their proceedings dated 24.01.2017 have considered the case of the petitioner under item no. 13 and recommended his immediate release.
In view of the aforesaid, this application has become infructuous and disposed of as such.
We hope that in view of the order of the State Sentence Remission Board as noted above, signed on 27.01.2017, it is expected that by now the petitioner must have been released. If not, he shall be released forthwith, not later than 24 hours from today.