Ajit Singh vs State of Haryana and Others

Ram Chand Gupta, J.—The present petition has been filed by Petitioner Ajit Singh u/s 482 Code of Criminal Procedure seeking direction to the Respondents to decide his premature release case.

On asking of the Court, Mr. Amandeep Singh, AAG, Haryana accepts notice on behalf of the State.

Learned Counsel for the Petitioner is directed to supply a complete copy of the paper book to the learned State counsel.

It has been contended by learned Counsel for the Petitioner that the Petitioner has already undergone more than 10 years of actual sentence and more than 14 years total sentence including remissions minus parole and that he has become entitled to be released prematurely as per the Government Policy prevalent on the date of conviction of the Petitioner. Further contends that he has already submitted an application dated 12.9.2010 in this regard to the Superintendent, District Jail, Gurgaon and however, no action has been taken so far.

Hence, in view of these facts, this petition is disposed of with a direction to the Respondents to consider and decide the premature release case of the Petitioner as per the policy prevalent on the date of conviction of the Petitioner in view of the ratio of law laid down by Hon''ble Supreme Court in State of Haryana and Others Vs. Jagdish and Harpal, within two months from the date of receipt of the certified copy of this order.