Dalip Singh, J. - (1.) This writ petition has been filed on behalf of prisoner viz., Asha @ Ashanand son of Shri Miyanmal by caste Sindhi resident of Surajpole, Police Station Kaithunipole District Kota (at present confined in Open Jail, Kota) through his wife - Smt. Nirmala for release of the petitioner - Asha @ Ashanand on permanent parole.
(2.) Facts, in brief as stated in the petition are that the prisoner-petitioner - Asha @ Ashanand was convicted for commission of the offence under Sections 302 and 302/34 I.P.C. and was sentenced initially to death, which sentence was converted into life imprisonment on appeal by the High Court while maintaining the conviction.
(3.) As per the reply and the documents, Annexure-R/1 being the nominal roll of the petitioner-Asha @ Ashanand from Jail Superintendent, Kota it reveals that as on 8th July, 2010 the prisoner had, in fact, completed 20-years-8-months- &-21-days, including period of remission.;