R.P.VYAS, J. - (1.) The instant petition has been filed by petitioner-Sanatan Goswamy, praying that the respondents may be directed to Immediately release the petitioner prematurely under the provisions of the Rajasthan Prisons (Shortening of Sentences) Rules, 1958 (hereinafter referred to as the Rules, 1958'). It has further been prayed that the respondents may be directed to convene the meeting of the Advisory Board and place the case of the petitioner before the said Board. It has also been prayed that any other order, which is deemed fit in the facts and circumstances of the present case, may be passed in favour of the petitioner to immediately release him prematurely.
(2.) The facts giving rise to this petition are that on 15th July, 1985, the petitioner was involved in a criminal case for the offence under Section 326/34, IPC, and he was sentenced to ten years' rigorous imprisonment by the District and Sessions Judge, Jaipur.
(3.) Aggrieved by the said judgment of the learned District and Sessions Judge, the petitioner preferred a S.B. Criminal Appeal before this Court. The said appeal of the petitioner was dismissed by this Court and the order of conviction and sentence passed by the learned sessions Judge was upheld.;