CourtKutchehry.com
Supreme CourtDivision Bench

Rohit Miya @ Rohid vs State Of Assam

Supreme Court Of India · Decided on 25 January 2019 · Citation: (2019) 01 SC CK 0335

HON’BLE JUDGES
L. Nageswara Rao, J · M.R. Shah, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (Criminal) No. 330 Of 2018
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 135 words

The petitioner was convicted under Section 302 IPC and sentenced to life imprisonment. The appeal filed by him was dismissed on 4 April 2012 and the mercy petition filed by the petitioner was rejected by the State on 12 April 2013.

This writ petition is filed for a direction to the State to consider his pre-mature release taking into account the fact that he is 81 years old. He is also suffering from serious ailments apart from having undergone 13 years of imprisonment.

It is also submitted that the petitioner was acquitted in the other criminal cases. In view of the above, the petitioner is directed to submit a representation to the respondent within a period of two weeks which shall be considered within a period of four weeks thereafter.

Writ Petition disposed off accordingly.