HARNEK SINGH Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The present petition has been filed by Petitioner Harnek Singh under Section 482 Code of Criminal Procedure read with Article 226 of the Constitution of India for quashing of order dated 20.8.2010 (Annexure P-2) and for directing the Respondents to grant him premature release.

(2.) Reply on behalf of Respondent-State has already been filed.

(3.) I have heard learned Counsel for the parties and have gone through the whole record carefully.