Punjab-Haryana High Court
Rajinder Singh vs State Of Haryana And Others on 16 August, 2010
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
Crl.M.No.M-5181 of 2010 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Crl.M.No.M-5181 of 2010 (O&M)
Date of Decision: August 16, 2010
Rajinder Singh
.....Petitioner
v.
State of Haryana and others
.....Respondents
CORAM: HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr.Hitesh Verma, Advocate
for the petitioner.
.......
RAM CHAND GUPTA, J.(Oral)
The present petition has been filed under Section 482 of the Code of Criminal Procedure (hereinafter to be referred as `Cr.P.C.') to release the petitioner prematurely after issuing directions to respondent no.2 to verify the period undergone by the petitioner, who is a convict under Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as `NDPS Act'), including remissions, granted under paras 633-A, 639, 644 of Punjab Jail Manual and under Article 161 of the Constitution of India and if after subtracting the period of parole, he has undergone the sentence awarded by the Court, he be released temporarily on bail to the satisfaction of the concerned Chief Judicial Magistrate during the pendency of Special Leave Petition against the order of this Court, which is subjudice before Hon'ble Supreme Court with further prayer for issuance of direction to release the petitioner prematurely, as he has already completed thirteen years and ten months of actual sentence and with remissions more than twenty years of sentence.
Mr.V.S.Rana, Advocate, states that he is having no instructions to appear.
However, Mr.Hitesh Verma, Advocate appeared for the petitioner and requested that the present petition may be dismissed as withdrawn.
Crl.M.No.M-5181 of 2010 (O&M) -2-Hence, the present petition is dismissed as withdrawn.
16.8.2010 (Ram Chand Gupta) meenu Judge