AMAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of the afore-titled connected petitions filed by the petitioner seeking his premature release.

(2.) CRWP-1562-2019 is filed by the petitioner seeking quashing of order dtd. 3/4/2017 vide which the case of petitioner for premature release was wrongly rejected on the ground that the same falls under para 2 (a) (xii and xiv) of the policy dtd. 12/4/2002 formulated by State of Haryana.

(3.) CRWP-1538-2024 is filed by the petitioner seeking setting aside of order dtd. 29/11/2023 whereby the case of premature release of the petitioner was deferred for period of another 2 years by the competent authority.