KAMALJI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition is for premature release on the ground that the petitioner was of the age of 19-1/2 years at the time of the alleged commission of the offence on 25.11.1979. The main reliance for the prayer is on the case Hava Singh v. State of Haryana, 1987(2) Recent Criminal Reports 411 (SC) : 1987(III) SVLR (Cr.) 85, wherein it was observed :-

(2.) HAVA Singh's case (supra) was referred in case Subhash Chand v. State of Haryana and others, 1988(1) SVLR (Cr.) 23, and it was specifically held as under :-