Punjab-Haryana High Court
Amit vs State Of Haryana And Others on 22 April, 2020
Bench: Rajan Gupta, Karamjit Singh
CRWP-3022-2020 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRWP-3022-2020
Date of Decision: 22.4.2020
Amit
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM:- HON'BLE MR. JUSTICE RAJAN GUPTA.
HON'BLE MR. JUSTICE KARAMJIT SINGH.
PRESENT: Ms. Puja Chopra, Advocate for the petitioner.
Mr. Deepak Sabharwal, Additional Advocate General, Haryana.
***
RAJAN GUPTA, J. (Oral)
Case has been heard through Video Conferencing in view of COVID-19 Pandemic.
Petitioner was convicted vide order dated 10.1.2020 for offences under Sections 302, 307, 341, 506, 148, 149 of Indian Penal Code and under Section 25 of Arms Act and sentenced to undergo rigorous imprisonment for life vide order dated 14.1.2020. Allegations against him are that he committed murder of Vijay Pal by using fire arm. On the basis of evidence produced by the prosecution, he was convicted and sentenced as above.
On 24.3.2020, certain guidelines were framed by a High Powered Committee pursuant to the directions issued by Hon'ble Supreme Court in SLP (Civil) No.1 of 2020. In view of same, petitioner was granted 1 of 2 ::: Downloaded on - 22-04-2020 20:30:26 ::: CRWP-3022-2020 -2- furlough for 21 days vide order dated 2.4.2020 passed by the Commissioner, Rohtak Division, Rohtak. Present petition has been moved to extend furlough which would be expiring on 25.4.2020 and to grant another six weeks special furlough to the petitioner as per the guidelines.
At the outset, Mr. Sabharwal has apprised us that on 20.4.2020 another meeting of the Committee was held wherein it was decided that the convicts who have been granted parole/furlough, the same would stand extended by another three weeks. In such eventuality, petitioner would be required to surrender on 16.5.2020 forenoon.
In view of statement, grievance of petitioner stands redressed. Furlough granted to the petitioner would stand extended by another period of three weeks in terms of the decision taken by the Committee. Learned counsel for the petitioner undertakes that the petitioner would surrender before the jail authorities on 16.5.2020 forenoon.
Disposed of.
A copy of this order be conveyed by the Registry directly to the Superintendent, Jail, Jhajjar by e-mail.
(RAJAN GUPTA)
JUDGE
April 22, 2020 (KARAMJIT SINGH)
gbs JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
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