DALIP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS common judgment will govern two petitions filed under Section 482 of the Code of Criminal Procedure read with Articles 226/227 of the Constitution of India, for quashing the impugned orders passed by the State Government declining the pre-mature release case of the petitioners.

(2.) PETITIONERS were arrested in June, 1981 and a case registered against them with respect to offences punishable under Sections 302/326/324/148 and 149, Indian Penal Code. They were tried and convicted by the Court of Sessions and sentenced to imprisonment for life and a fine of Rs. 1000/- each. There were other substantive sentences, which were to run concurrently. Their appeals were dismissed by this Court on 12th May, 1982.

(3.) NOTICE of these petitions had been issued to the respondents. The same had been contested primarily on the grounds that it is for the State Government to pass the appropriate orders. As per respondents, case of the petitioners had been considered. The State Level Committee rejected the claim. The respondents assert that the premature release case of the petitioners falls in paragraph 2(a) of the instructions dated 4th February, 1993. I have heard the parties counsel and have seen the relevant record.