ANIL KUMAR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Two separate replies i.e. one by the Deputy Superintendent, District Jail, Yamuna Nagar and the another by Deputy Superintendent of Police, Jagadhari, District Yamuna Nagar have been filed in Court today and the same are taken on record. Copies have been supplied to the counsel for the petitioner.

(2.) With the consent of the counsel for the parties, the main petition is taken up for final disposal today itself.

(3.) Petitioner stands convicted vide judgment dated 9.11.1993 passed by the learned Additional Sessions Judge, Yamuna Nagar at Jagadhari and has been sentenced to undergo RI for a period of 5 years and to pay fine of Rs. 2500/- in case FIR No.126 dated 31.3.1991, under Sections 498-A/306 IPC, registered at Police Station Jagadhari.