DEVENDER Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The Petitioner, who is a life convict and is undergoing sentence in Central Jail, Hisar, has filed this petition for setting aside the order dated 28.4.2010 (Annexure P-2), passed by the District Magistrate, Bharatpur, Rajasthan (Respondent No. 2), whereby release of the Petitioner on parole was not recommended; with a further prayer to direct the Respondents to grant four weeks parole to the Petitioner.

(2.) In compliance with the order dated 11.11.2010, passed by this Court, Shri Balbir Singh Malik, Commissioner, Hisar Division, Hisar, has come present and he has explained the circumstances, under which the order dated 7.1.2010 (Annexure P-1) was passed. He has further stated that in terms of the said order dated 7.1.2010, the Petitioner has also been released on parole on November 03, 2010, and he has to surrender after the expiry of four weeks. Learned Counsel for the Petitioner states that in terms of the release order, the Petitioner will surrender after the expiry of the period of four weeks of his release on parole. In view of these facts, this petition has become infructuous.

(3.) Dismissed as having become infructuous.