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Judgment
7 paragraphs · 219 wordsGurvinder Singh Gill, J
Learned State counsel has today filed reply by way of affidavit of Jagjit Singh, Inspector General of Prisons, Haryana. The same is taken on record.
Learned State counsel has submited that vide impugned order dated 29.1.2019 (Annexure P-7) passed by Additional Chief Secretary, Haryana, it had been ordered that consideration of the case for premature release of the petitioner is deferred for 1 year and 6 months and would be reconsidered after expiry of aforesaid period of 1 year and 6 months, and as such the case of the petitioner cannot be considered for premature release before 29.5.2020.
Learned State counsel has however submitted that case of the petitioner shall be processed and initiated 3 months prior to the aforesaid date.
In view of the aforesaid submission made on behalf of learned State counsel, the learned counsel for the petitioner has submitted that he may be permitted to withdraw this petition provided his case is initiated 3 months prior to the aforesaid expiry of deferred period of 1 year and 6 months.
In view of the aforesaid submission, the petition is dismissed as withdrawn.
The State authorities are however directed to process and initiate case of the petitioner for his premature release positively in First week of March 2020.