BIJENDER Vs. STATE OF HARYANA & ORS.

JUDGEMENT

(1.) This petition by Bijender petitioner, who is undergoing the sentence of imprisonment in District Jail, Karnal, is for releasing him after counting all the remissions given to him.

(2.) In the reply submitted by the respondents they have explained the position and have also mentioned the remissions to which the petitioner was entitled and which have already been granted to him. According to the learned counsel for the petitioner, though the position has been explained in the reply, there is no mention regarding non-counting of remission of days as per para graph 639 (2) of the Punjab Jail Manual (as applicable to the State of Haryana). When confronted with the fact that the convict becomes entitled to the remission of 60 days under para graph 639(2) of the Manual after completion of his detention in the jail continuously for a period of three years, she has withdrawn that plea. Having been satisfied with the remissions already granted, she does not want to proceed with the present petition and the same is accordingly dismissed as withdrawn. Show cause notices were issued to the Superintendent District Jail, Karnal and Superintendent District Jail Rohtak, for taking contempt proceedings against them on account of their non-compliance of orders passed by this Court. They are present in the Court and they have tendered their unconditional apology for not complying with the orders of the Court. They have also undertaken to be very careful regarding compliance of the orders to be passed by this Court and for performing their statutory duties. They have filed their replies and affidavits. In view of the unconditional apology so tendered and the undertaking given by them, they are discharged of the notice.