PARVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the State has filed short reply by way of affidavit of Shri Daya Nand, Superintendent, District Jail, Rohtak along with Annexures R-1 and R-2. The same are taken on record.

(2.) Heard learned counsel for the parties.

(3.) The petitioner is undergoing life imprisonment after his conviction by the learned Additional Sessions Judge, Rohtak on 28.05.2015 for the offences punishable under Sections 302 etc. of the Indian Penal Code; besides, Sec. 25 of the Arms Act. CRA No. D-1129-DB of 2015 titled Parveen Vs. State of Haryana is pending in this Court. According to the petitioner, he has undergone more than five years and eleven months of total actual imprisonment, out of which, 4= years is as an under-trial prisoner and about 1= years after conviction.