Janardan vs State Of Haryana
2022 Latest Caselaw 6898 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
210
                                           CRWP-1792-2019
                                           Date of decision : 14.07.2022

Janardan                                                      Petitioner

                                V/S

State of Haryana                                            Respondent

CORAM :      HON'BLE MS. JUSTICE RITU BAHRI
             HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present:     Mr. H.S. Saggu, Advocate
             for the petitioner.

             Mr. Ankur Mittal, Addl. A.G. Haryana with
             Mr. Saurabh Mago, A.A.G, Haryana.

                                ****

ASHOK KUMAR VERMA, J.

During jail inspection by the then Administrative Judge,

Ambala Sessions Division, the petitioner-Janardan s/o Dharampal along

with some other convicts had submitted applications to the then

Administrative Judge seeking their premature release which were

ordered to be put up on judicial side.

Vide judgment dated 24.02.1996 passed by learned

Additional Sessions Judge, Jagadhri, the petitioner was convicted in

case FIR No.245 dated 10.08.1991 registered under Sections 395, 396,

397 and 460 of the Indian Penal Code, 1860 at Police Station Jagadhri

and sentenced to undergo rigorous imprisonment for life and today fine

of Rs.1200/- and in case of default of payment of fine to further

undergo rigorous imprisonment for 01 year.

Vide order dated 09.12.2019, learned State counsel was

directed to apprise this Court as regards the current status of the

sentence undergone by the petitioner.

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Reply by way of affidavit dated 16.02.2022 of Amit

Kumar, Superintendent of Prison, District Prison, Karnal on behalf of

the respondent-State has been filed by learned State Counsel in the

Court today which is taken on record. Para 5 of the reply is reproduced

as under:-

"5. That, the convict/petitioner was detained in case FIR No.07 dated 06.01.2005 U/s 8/9 of Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 Police Station Baldev Nagar, Ambala after released on 31.10.2017 on prematurely in case FIR No.245 dated 10.08.1991 U/s 395/396/397 IPC P.S. Jagadhri. Hence, the petitioner/convict was finally released from District Prison, Karnal on 01.02.2018 after expiry of two (02) years Simple Imprisonment sentence in FIR No.07 dated 06.01.2005 U/s 8/9 of Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 Police Station Baldev Nagar, Ambala. Presently the petitioner/convict is not confined in District Jail, Karnal."

In view of above, no further directions are required to be

given in the present case and the same is disposed of accordingly.

             (RITU BAHRI)                 (ASHOK KUMAR VERMA)
                JUDGE                           JUDGE

14.07.2022
kothiyal
             Whether speaking/reasoned:               Yes/No
             Whether Reportable:                      Yes/No




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