JAGDISH @ JAGGI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner through jail. On a request made by the Court, Shri Amit Jhanji, Advocate has very graciously accepted to act as Amicus Curiae for the petitioner and to argue his case. The gesture shown by Shri Amit Jhanji, Advocate is highly appreciable.

(2.) The present revision petition has been filed by the petitioner challenging the judgment dated March 31, 1993 passed by the learned Chief Judicial Magistrate, Gurgaon and the judgment dated June 15, 1995 passed by the learned Sessions Judge, Gurgaon. The learned Chief Judicial Magistrate vide order dated March 31, 1993 had convicted the petitioner for the commission of an offence under Sec. 8/9 of Haryana Good Conduct Prisoner's (Temporary Release) Act, 1988 on the ground that while he was serving life imprisonment at District Jail, Gurgaon, he was released on parole with the direction to surrender in District Jail, Gurgaon upto Nov. 9, 1992 for his failure to surrender as aforesaid, the petitioner was sentenced to undergo three months rigorous imprisonment and to pay a fine of Rs. 200.00. The appeal filed by the petitioner through jail was dismissed by the learned Sessions Judge being barred by the limitation. Accordingly, the present revision petition has been filed now before this Court challenging the aforesaid judgments.

(3.) I have heard Shri Amit Jhanji, the learned Counsel appearing as Amicus Curiae for the petitioner and Shri Rajbir Sehrawat, the learned Deputy Advocate General Haryana for the respondent and with their assistance have also gone through the record.