DALIP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN this petition, prayer is for giving a direction to the respondents to set the petitioner at liberty forthwith as he has completed the sentence awarded to him.

(2.) VIDE order dated September 15, 1986, in case arising out of F.I.R. No. 397 of 1986 under Section 304, I.P.C. the learned Sessions Judge. Kurukshetra convicted the petitioner and sentenced to undergo imprisonment for ten "cars. Later, in appeal. the Hon'ble Supreme Court. vide order dated April 28, 1993, reduced the sentence of the petitioner from 10 years to 5 years. It has come on record that as on 22.3.1996, the petitioner has undergone 4 years and 10 months' actual sentence. His plea to include the period of parole of 5 months and 25 days was rejected. This is how the petitioner has come to this Court.

(3.) ADMITTEDLY , as on today, the petitioner has undergone more than 5 years of sentence. Otherwise too, as held by this Court in Criminal Misc. No. 9242 -M of 1995, the respondents were required to add period of parole to the period of sentence undergone by the petitioners while computing the actual period of sentence undergone by them.