Punjab-Haryana High Court
Jagar Singh And Another vs State Of Haryana And Others on 26 March, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc.No.M-25590 of 2009 (O&M)
Date of decision:26-3-2010
Jagar Singh and another ......... Petitioners
Vs
State of Haryana and others .........Respondents
CORAM:- HON'BLE MR. JUSTICE HARBANS LAL
Present: Shri S.S.Rana, Advocate, for the petitioners
Shri Amit Goyal, Assistant Advocate General, Haryana
HARBANS LAL, J.
This petition is disposed of with a direction to the respondents to consider the premature release case of the petitioners in view of the order dated 17.4.2006 (Annexure P-1) passed by the Hon'ble Supreme Court within three months from the date of receipt of the certified copy of this order.
Since the main petition has been disposed of, all pending Criminal Miscellaneous,if any, also stand disposed of.
(HARBANS LAL) JUDGE March 26, 2010 RSK NOTE: Whether to be referred to the Reporter or not? Yes/No