Supreme Court - Daily Orders
Timal Prasad vs The State Of Chhattisgarh on 29 November, 2021
Bench: Ajay Rastogi, Abhay S. Oka
1
ITEM NO.18 Court 14 (Video Conferencing) SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 25438/2021
(Arising out of impugned final judgment and order dated 30-03-2017
in CRA No. 686/2008 passed by the High Court Of Chhatisgarh At
Bilaspur)
TIMAL PRASAD PETITIONER(S)
VERSUS
THE STATE OF CHHATTISGARH RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.149288/2021-CONDONATION OF DELAY
IN FILING and IA No.149289/2021-EXEMPTION FROM FILING O.T. )
Date : 29-11-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Vijay Kumar, AOR
Ms. Vidushi Garg Adv.
Ms. Vithika Garg Adv.
Mr. Zubair Ahmed Adv.
Mr. Ratneshwar Das Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the petitioner submits that the petitioner is convicted under Section 302 of the IPC and sentenced for life imprisonment and he has undergone almost thirteen years of actual Signature Not Verified Digitally signed by JAGDISH KUMAR Date: 2021.12.01 sentence. At least his request for remission/permanent parole be 17:52:06 IST Reason:
considered after he undergoes the full sentence in terms of the State Rules.2
We have heard the learned counsel for the petitioner on merits, find no reason to interfere in the judgment impugned, at the same time we would like to observe that after the petitioner undergoes the life sentence in terms of the State Rules, he may be at liberty to file an application through the Jail Superintendent for remission/permanent parole, if so advised. If such an application is filed before the Competent Authority, it is expected to decide the same expeditiously in accordance with law but in no case less than three months from the date of filing of such application.
With these observations, the Special Leave Petition is disposed of.
Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)