RAKESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner assails order dtd. 29/7/2021 (Annexure P-5) vide which respondent - State of Haryana while considering the case of the petitioner for his premature release has ordered that the case be deferred for three years and that the same would be re-considered after three years subject to his good conduct during the said deferred period.

(2.) The petitioner was tried by the Court of Sessions, Rewari in respect of FIR No. 151 dtd. 2/8/2021, Police Station Khol, District Rewari, under Ss. 302, 307, 394, 216-A, 213/120-B of Indian Penal Code and was held guilty alongwith two other accused vide judgment dtd. 27/7/2006 (Annexure P-1) passed by learned Sessions Judge, Rewari. The sentence imposed upon the petitioner vide order dtd. 29/7/2006 is reproduced herein under :-

(3.) The case of the petitioner was considered for premature release in accordance with policy dtd. 12/4/2002 (Annexure P-2) but his case was deferred vide impugned order dtd. 29/7/2021. The relevant extract from Para 2 of the impugned order dtd. 29/7/2021 (Annexure P-5) is reproduced herein under :-