KEWAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present application was given by the applicant to Hon'ble Administrative Judge of Sessions Division, Hisar at the time of jail inspection, which was ordered to be treated as criminal misc. petition for remission. Reply has been filed on behalf of the State in which it has been stated that explicit instructions have been issued by the Government that no remission shall be granted to convicts who have been convicted for offences under Narcotic Drugs and Psychotropic Substances Act, 1985 in view of the bar created under Section 32 -A of Narcotic Drugs and Psychotropic Substances Act, 1985. It has also been stated that this issue was already decided by this Court in Criminal Writ Petition No. 1159 of 2008 titled as Gurmukh Singh Vs. State of Haryana and subsequently in Criminal Writ Petition No. 15 of 2012 titled as Budh Singh Vs. State of Haryana and others. Hence, the case of present petitioner was considered and rejected in the light of these instructions and as per the decisions of this Court mentioned above.

(2.) HENCE , in view of the reply filed on behalf of the State, no further order is required to be passed in this petition. Disposed of accordingly.