Hon'ble Chief Justice Prakash Tatia, C.J. - (1.) HEARD learned counsel for the parties.
(2.) THIS writ petition has been preferred by the two petitioners, namely, Rutu Munda @ Ritupuran Munda and Ramautar Seth, who have been convicted in Sessions Trial No.708 of 1994 by the court of 1st Additional Judicial Commissioner, Khunti vide judgment and order dated 26th March, 1999 and 19th April, 1999 respectively and against which Criminal Appeal (DB) No. 177 of 1999 (R) has been dismissed vide judgment dated 14th July, 2006. Both the writ petitioners have completed requisite period of sentence for consideration of premature release and, therefore, their cases were referred to the competent Committee, who considered the cases of the writ petitioners and vide decisions taken in the Meeting of the Committee held on 20th May, 2011, 25th May, 2011 and 27th May, 2011 proceeded to reject their prayer.
(3.) LEARNED counsel for the petitioners submitted that the petitioner No.1 has completed sentence of 21 years 11 months and 28 days including remission, as on 10th January, 2012; whereas the petitioner No.2 has completed sentence of 22 years 3 months and 19 days including remission, as on 10th January, 2012. It is submitted that the jail authorities have clearly opined that conduct of these both petitioners was very good. However, according to the counsel for the State, Senior Superintendent of Police has raised doubt about these two writ petitioners and apprehended that they may again indulge in the criminal activities.;