K.S.JHAVERI,J. - (1.) Heard. By way of this appeal, the appellant has assailed the judgment and order of the learned Single Judge whereby learned Single Judge has declined to grant parole.
(2.) However, out of conviction for 10 years, he has already undergone more than 9 years.
(3.) Taking into consideration all permissible remission etc., it seems that he has completed his sentence although finally if appeal is dismissed. Hence, he is required to be released.;