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CASE NO.: WRIT PETITION (CRL).  195 of 2006

PETITIONER: SURENDRA

RESPONDENT: STATE OF U.P. & ANR

DATE OF JUDGMENT: 15/01/2008

BENCH: CJI K.G. BALAKRISHNAN & R.V. RAVEENDRAN

JUDGMENT: JUDGMENT O R D E R

WRIT PETITION (CRL).NO.195  OF 2006                                                  Issue Rule.                 Heard learned counsel for the parties.                 The petitioner who was sentenced to undergo life imprisonment by  Judgment dated 7.5.1984 of the Allahabad High Court was released on 26.1.2000 on  remission granted by the Governor of Uttar Pradesh by Orders dated 12.1.2000 and  25.1.2000.  Thereafter, the orders of remission passed by the Governor was set aside by  the Division Bench of the High Court of Judicature at Allahabad in its order dated  27.9.2001 and the petitioner was re-arrested.                   The petitioner has submitted that as he has already completed 14 years of  imprisonment on 26.1.2000, without remission, he may be released.  The learned counsel  for respondents confirmed the said position.  In similar circumstances, this Court had  passed orders to release such persons.   

                                               -2-                 We, therefore, direct that the petitioner be released from custody forthwith   as he has already completed 14 years of imprisonment, if not required in any other case.                 The writ petition is disposed of accordingly.