Punjab-Haryana High Court
Vakil Raj @ Raja vs State Of Haryana And Others on 25 April, 2023
Author: Anoop Chitkara
Bench: Anoop Chitkara
Neutral Citation No:=2023:PHHC:061326
282 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP-7224-2021
Date of Decision:25.04.2023
VAKIL RAJ @ RAJA ....Petitioner
Versus
STATE OF HARYANA AND OTHERS ....Respondents
CORAM:HON'BLE MR. JUSTICE ANOOP CHITKARA
Present: Ms. Ramandeep Kaur Suhag, legal aid counsel
for the petitioner.
Mr. Manish Bansal, DAG, Haryana.
****
ANOOP CHITKARA, J.
1. Seeking pre-mature release, petitioner who is confined in jail from the last 17 years has come before this Court u/s 482 Cr.P.C.
2. Counsel for the petitioner submits that petitioner has completed around 25 years of custody and he is being treated indifferently. She further submits that he is not being treated equal before the law which is violative of Article 14 of the Constitu- tion of India and as per policy, he is entitled to pre-mature release.
3. State counsel submits that his case for pre-mature release has already been recommended and is pending before the High Power Committee for considera- tion. Given the stand of the State, purpose would achieve in case the High Power Committee takes a final call on the matter within 3 months from today.
4. Given above, the present petition is disposed of with observation that High Power Committee shall take up the case on top priority and take decision thereon within 3 months. Order so passed be also communicated to petitioner. All pending applications, if any, stand disposed.
5. Legal Aid Counsel shall be entitled to her fee as per rules. This Court appreciate the efforts of legal aid counsel.
(ANOOP CHITKARA)
JUDGE
25.04.2023
shruti
Whether speaking/reasoned Yes/no
Whether reportable? Yes/no
Neutral Citation No:=2023:PHHC:061326
1 of 1
::: Downloaded on - 29-04-2023 22:21:05 :::