January 21, 2019:
On Monday, the Delhi High Court disposed of the petition filed by Jessica Lal murder case convict Manu Sharma for premature release.
The HC asked the Sentence Review Board (SRB) to consider the plea in the next meeting which will take place in March.
Sharma had moved court seeking premature release from prison citing a similar relief that was granted to former Youth Congress leader Sushil Kumar Sharma in a murder case last month.
Delhi HC had on Dec 21, ordered a premature release of Sushil Sharma after he served over 23 yrs in prison for the murder of his wife Naina Sahni in 1995.
While giving the order, the HC quashed the recommendations of the Sentence Review Board which had rejected his petition to be set free after over two decades of incarceration.
Manu Sharma had in his petition filed through advocate Amit Sahni, sought setting aside of the October 4, 2018 SRB recommendation, rejecting his petition, as well as the Dec 7, 2018 order of the Delhi Govt, upholding the board's view.
The convict has contended that the reports received from several authorities, including the prison, police and social welfare department of the Delhi Govt, have recommended his premature release from prison.
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