PARVESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of his premature release and for quashing of impugned order dtd. 13/10/2021 passed by Additional Chief Secretary to Government of Haryana, Jails Department, in a case arising out of FIR No.309, dtd. 17/7/2002, Police Station Jhajjar, Haryana, under Ss. 302, 307, 148, 149, 216, 120-B, 468, 473 IPC and Sec. 25 of Arms Act.

(2.) The petitioner has been behind bars since the last more than 17 years (actual sentence) and has completed more than 20 years by including remissions. The case of the petitioner for his premature release was deferred by the authorities concerned vide order dtd. 13/10/2021 to be reconsidered after three years subject to good conduct of the petitioner.

(3.) Having heard the learned counsel for the petitioner and also the State counsel and while also noticing the long custody of the petitioner, the instant matter is disposed of with a direction to the authorities concerned to consider the matter afresh and to take a final decision by 13/10/2023 in accordance with law and while also having regard to the contention of the petitioner that a co-accused who is identically situated has already been ordered to be released prematurely.