Punjab-Haryana High Court
Izaz vs State Of Haryana And Others on 30 September, 2010
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Crl.M.No.M-29014 of 2010 (O&M)
Date of Decision:September 30, 2010
Izaz
.....Petitioner
v.
State of Haryana and others
.....Respondents
CORAM: HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr.Surender Deswal, Advocate
for the petitioner
......
RAM CHAND GUPTA, J.(Oral)
The present petition filed under Section 482 Cr.P.C. is for issuance of direction to the respondents to decide the pending application dated 12.5.2010 for premature release case of the petitioner as per law laid down by Hon'ble Apex Court in State of Haryana and others v. Jagdish and Harpal AIR 2010 SC 1690 (decided on 22.3.2010).
Heard.
In view of these facts and as per request, the present petition is disposed of with direction to the respondents to consider and decide the premature release case of petitioner as per law laid down by Hon'ble Apex Court in Jagdish Singh's case (supra) within one month from the date of receipt of certified copy of this order.
30.9.2010 (Ram Chand Gupta) meenu Judge