PARDEEP KUMAR Vs. STATE OF HARYANA AND ANR.

JUDGEMENT

(1.) THIS is a petition for premature release of the Petitioner in accordance with Haryana Government Instructions dated 12.4.2002.

(2.) ACCORDING to the Petitioner, he had been convicted in a murder case and was sentenced to life imprisonment by the Court of Sessions Judge, Rohtak vide judgment dated 17.11.1995 that he has undergone 10 years of imprisonment and had earned 4 years remissions and, as such, in view of the Police Instructions dated 12.4.2002; he was entitled to be released prematurely.

(3.) SECTION 433A of the Code of Criminal Procedure provides as under: