As per case facts, the Petitioner, convicted for rape and robbery and sentenced to life imprisonment, sought premature release. Despite serving over two decades and demonstrating exemplary conduct and reformation, ... his remission pleas were repeatedly rejected by the Sentence Review Board (SRB) across multiple meetings. This led to his present Writ Petition challenging the rejections. The question arose whether the SRB's persistent rejections, solely based on the crime's gravity and overlooking the Petitioner's proven reformation and long incarceration beyond policy limits, were arbitrary and irrational, subverting justice's reformative aim. Finally, the Court found the SRB's actions arbitrary and contrary to the record, concluding that the Petitioner is fully reformed and has exceeded the maximum incarceration period under the applicable Policy, thus ordering his immediate release to prevent systemic injustice.