VIJAY Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) PETITIONER - Vijay has filed the present writ petition under Article 226 of the Constitution of India for quashing of impugned order dated 20.3.2015 [Annexure P/10] whereby his prayer for grant of pre -mature release was declined. Petitioner - Vijay was tried along with Purshotam for commission of offences punishable under Sections 302, 328 and 379 IPC in case FIR No. 0171 of 29.4.1995 registered at Police Station - GRP, Faridabad, on the allegations that he had poisoned deceased - Kamal Singh by administering Aldrin to him in a cold drink bottle at Platform No. 3, Railway Station, Faridabad and accompanied him on the Punjab Mail with the sole motive of depriving him of the cash, as well as, the luggage in his possession. Petitioner was convicted and sentenced for commission of offence under Section 302 and 379 IPC on 17.3.1998. Appeal preferred by the petitioner was dismissed by this Court on 25.1.2008.

(2.) PETITIONER has taken the plea that he has already undergone the following sentence [as mentioned in the reply dated 1.7.2015 filed by the respondents]:

(3.) ON 20.3.2015, State of Haryana again passed the order [Annexure P/10] holding that the petitioner is not eligible for pre -mature release at this stage.