Jessica Lal Murder Case: Lieutenant Governor allows release of convict Manu Sharma after SRB recommendation

Manu Sharma, who was convicted & sentenced to life imprisonment in the 1999 Jessica Lal Murder Case, has received the approval of Delhi's Lieutenant Governor for his release after a recommendation of the Sentence Review Board (SRB) for the same.
On Tuesday, Lawyer Amit Sahni, while speaking the news agency, confirmed the development & said that Delhi Lieutenant Governor Anil Baijal has approved the name of Siddharth Vashishth also known as Manu Sharma for release from Tihar Jail.

He said that Manu Sharma's name was approved in an SRB meeting held on May 11. Earlier, the High Court of Delhi had also asked the Board to consider his name for the release.

Vashishth, 45-years-old, is serving a life term in connection with a case registered under Section 302 (murder), 201 (causing disappearance of evidence of the offence, or giving false information to screen offender) & 120B (criminal conspiracy) of the Indian Penal Code (IPC).

According to his plea for release, the convict has undergone imprisonment for 16 years, 11 months & 24 days in actual, & 23 years 4 months & 22 days with remission. He has availed parole 12 times & furlough 24 times.

Advocate Amit Sahni said that the Special Commissioner of Delhi Police (Crime) hasn't opposed the premature release of the convict in the meeting.

The Social Welfare Department, Delhi has recommended the premature release of the convict.

Manu's wife -- Preity Sharma -- through her counsel had earlier approached the National Human Rights Commission (NHRC) alleging gross violation of human rights alleging that her husband has been illegally detained for more than the prescribed period of incarceration (20 years with remission) as per the prevalent policy of the state.

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