- (1.) Both the writ applications involving similar question of facts and law were taken up for hearing together and are being disposed of by this common judgment.
(2.) The Petitioner Muktar Ahmed was convicted and sentenced for life under Sections 449/34 and 302/34 of the Indian Penal Code by a judgment dated 30.1.81 in Sessions Trial No. 1(8) of 1980. The appeal preferred against the said conviction and sentence has been dismissed by this Court.
(3.) Admittedly, the petitioner filed an application for his release in terms of Section 433A of the Code of Criminal Procedure read with Rule 591 of the West Bengal Jail Code. The State Government considered the said prayer only on the basis of the alleged report of the Police. The said application for premature release was rejected on 19.5.95. However it now stands admitted that the petitioner has now undergone imprisonment for more than 20 years including remission.;