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Judgment
Particulars of imprisonment,Year,Month,Day
During period of undergoing trial,00,05,26
Imprisonment           fromto
     30.07.1999
27.09.2016",17,07,23
Period of remission,09,10,10
Total imprisonment,27,06,03
On due consideration of the aforesaid, we are of the view that the learned Writ Court has rightly considered the case of the respondent and issued",,,
necessary directions to the appellants.,,,
Learned Govt. Advocate has drawn our attention to the decision of the Division Bench dated 26/09/2017 passed in WA No.754/2017 and submitted,,,
that only after completion of 20 years of actual period of jail sentence and 27 years period of jail sentence including remission, his case can be",,,
considered for releasing.,,,
Considering the aforesaid facts and circumstanced and the period which the respondent has completed (around 28 years), we are not inclined to",,,
interfere with the impugned order.,,,
Writ appeal filed by the appellants/State is no merit, which is accordingly dismissed.",,,