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Judgment
3 paragraphs · 106 wordsGurvinder Singh Gill, J
As per para 3 of the short reply filed by way of affidavit of Mr. Jagjit Singh, Inspector General of Prisons, Haryana O/o the Director General of Prisons, Haryana, the case of the petitioner has been processed so as to be considered for his premature release and is likely to be taken up for final decision in the next meeting of the State Level Committee.
In view of the aforestated position, the instant petition is disposed of with a direction to the authorities concerned to take a final decision in the matter pertaining to premature release of the petitioner at the earliest.