- (1.)Rule. Rule is made returnable forthwith and the petition is heard finally.
(2.)This is a Letter-Petition.
(3.)Petitioner wants earlier release upon getting setoff under Section 428 of Criminal Procedure Code. For this purpose, he relies upon the ratio as laid down in case of State of Maharashtra & another Vs. Najakat Ali Mubarak Ali, 2001 6 SCC 311