BALJIT Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This is a petition filed under Article 226 of the Constitution of India seeking directions in the nature of writ of mandamus to release the petitioner-Baljit prematurely.

(2.) Heard.

(3.) Affidavit dated 13.12.2018 of Dr. S.S. Prasad, Additional Chief Secretary to Government, Haryana, Jails Department, on behalf of respondent No.1 filed in Court today is taken on record.