(1.) BY this order I dispose of two Crl. Misc Nos. 16669-M of 1997 (Megh Singh v. State of Haryana and Anr.) and 26944-M of 1997 (Baldev Singh v. State of haryana and Anr.) as prayer made by both the petitioners is common for their premature release in view of the instructions dated 4th February, 1993.
(2.) THE case set up by the petitioners is that they are physically handicapped and the said handicap has been developed after the sentence and thus they are entitled to be released prematurely after serving six years of detention because the alleged problem of handicap is of such a nature as to render the petitioners totally incapacitated of committing any offence and they are incapable to look after themselves in the prison. The plea of the petitioners has been declined on the ground that the petitioners have not been able to make out a case under sub-para (e) on the instructions dated 4th February, 1993.
(3.) ON the contrary, the counsel appearing on behalf of the State has argued that the case of the petitioners has been rightly rejected.