AJIT SINGH Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The present petition has been filed by Petitioner Ajit Singh under Section 482 Code of Criminal Procedure seeking direction to the Respondents to decide his premature release case.

(2.) On asking of the Court, Mr. Amandeep Singh, AAG, Haryana accepts notice on behalf of the State.

(3.) Learned Counsel for the Petitioner is directed to supply a complete copy of the paper book to the learned State counsel.