RAJESH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Prayer in this petition is for issuance of writ of Habeas Corpus for premature release of the petitioner as per the Haryana Government Policy (Annexure P-2).

(2.) Counsel for the petitioner submits that the petitioner was convicted in FIR No. 272 dated 21.04.1997, P.S. Sadar Jind, under section 148, 302, 307, 448, 449, 323, 324, 325/149 of IPC and Arms Act and vide order dated 13.10.2003, the petitioner was sentenced to undergo life imprisonment and the appeal filed by him was dismissed.

(3.) Counsel for the petitioner further submits that as per the policy dated 12.04.2002, the petitioner is entitled to be prematurely released as he has completed the requisite sentence as per the policy.