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The convict of Jessica Lal Murder Case, Manu Sharma was sentenced to life imprisonment in 1999. He has received the approval of Delhi’s Lieutenant Governor for his release based on the recommendations of the Sentence Review Board (SRB). Lawyer Amit Sahni gave the confirmation of the same while speaking at the news agency and held that Delhi Lieutenant Governor Anil Baijal has approved the release of Siddharth Vashishth aka Manu Sharma from Tihar Jail. He asserted that the High Court has asked the SRB to take into consideration the release of Manu Sharma and hence, the same was approved on May 11 in the meeting of SRB. The Social Welfare Department of Delhi has also recommended for premature release of the convict. To which, Advocate Amit Sahni claimed that the Special Commissioner of Delhi Police (Crime branch) has not opposed or went into contradiction for such a premature release of the convict in the meeting.
Manu Sharma, aka Siddharth Vashishth, is a 45-year-old convict, ordered to serve for life imprisonment with regards to the case lodged under Section 302 pertaining to murder, Section 201 for causing disappearance of evidence of the offenses or giving fake or false information to screen recorder and Section 120B relating to the criminal conspiracy of the Indian Penal Code. With regards to the plea for his release, it was held that the convict had already undergone imprisonment in actual of 16 years, 11 months, and 24 days and with remission he had covered 23 years 4 months and 22 days. He has also taken parole for 12 times and furlough for 24 times. Preity Sharma, the convict’s wife had also approached the National Human Rights Commission (NHRC) through her counsel contending about the blatant violation of human rights. She alleged that her husband has been detained illegally for more than the period of incarceration, i.e. 20 years along with remission as prescribed by the existing policy of the state.
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