DIDAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been moved by Didar Singh and Avtar Singh against State of Haryana and others under Section 482 of the Code of Criminal Procedure read with Articles 226/227 of the Constitution of India to quash/ set aside the impugned orders dated (a) 12.11.2008 Annexure P.3 and (b) 2.6.2008 Annexure P.4 passed by respondent No. 1-State and to direct respondent No. 1 to consider and decide their case for their pre-mature release as per policy instructions dated 4.2.1993 which was in force on the date of their conviction, i.e., 14.10.1995.

(2.) I have heard the learned counsel for the parties, besides perusing the record with due care and circumspection.

(3.) ADVERTING to the facts of the instant case, there is no gainsaying the fact that the petitioners were convicted and sentenced on 14.10.1995 in case FIR No. 151 dated 16.9.1993 under Sections 302/34 of IPC registered in the Police Station Ladwa.