PREM SINGH Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The present petition filed under Section 482 Code of Criminal Procedure is for issuance of direction to Respondent No. 3, i.e., Superintendent, District Jail, Bhiwani, to initiate the case of Petitioner for his premature release and further issuance of direction to Respondent Nos. 1 and 2 to consider and decide the case of Petitioner as per premature release policy of Respondent No. 1, dated 12.4.2002, Annexure P1, prevalent at the time of conviction of Petitioner-accused.

(2.) Heard.

(3.) It has been contended by learned Counsel for the Petitioner-accused that he has already undergone more than 11 years of actual sentence and more than 14 years of total sentence, as per custody certificate, Annexure P2, issued by Respondent No. 3 and hence he has become entitled for consideration for premature release by the competent authority and however, despite request made by the Petitioner, his case is not being initiated by Respondent No. 3 for his premature release.