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Judgment
5 paragraphs · 86 wordsAnoop Chitkara, J
Learned State counsel file the custody certificate in the Court, the same is taken on record and submits that the petitioner has already been released on parole up to 04.04.2023.
Given above, the present petition stands disposed of having been rendered infructuous.
Petitioner is permitted to file a fresh application for pre-mature release after surrender and in case such application is filed, the same would be decided within 02 months by the concerned authorities.
Liberty is reserved to come to this Court again.