Punjab-Haryana High Court
Mahavir Singh vs State Of Punjab In Appeal (Crl.) 918-919 ... on 25 March, 2013
Author: Paramjeet Singh
Bench: Paramjeet Singh
Crl. Writ Petition No.48 of 2013 (O&M) -: 1 :-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Writ Petition No.48 of 2013 (O&M)
Date of decision: March 25, 2013.
Mahavir singh
... Petitioner(s)
v.
State of Haryana and another
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Shri HPS Aulakh, Advocate, for the petitioners.
Shri Sandeep S. Mann, Sr. Deputy Advocate General, Haryana.
Paramjeet Singh, J. (Oral):
Learned Counsel for the State has filed reply-affidavit on behalf of the respondents. The same is taken on record. Para 3 thereof, on preliminary submissions, being relevant, is reproduced hereunder:-
"That the petitioner was convicted by learned Additional Sessions Judge, Faridabad as on 05/08-05-2001 and he was released on bail as on 11-09-2001 in compliance of the orders of the Hon'ble High Court, Chandigarh. The petitioner was on bail from 11-09-2001 to 15-02-2011. Therefore, he is not entitled to get remission during the period in which he was on bail as held by the Hon'ble Apex Court in case Joginder Singh versus State of Punjab in Appeal (crl.) 918-919 of 2001. The petitioner is entitled to get the remission only during the period in which he remained in jail. The petitioner is confined in jail Crl. Writ Petition No.48 of 2013 (O&M) -: 2 :- hospital since he was re-admitted in this jail and he is not doing any labour/work. He is medically unfit for labour. The petitioner has already been granted 04 months and 20 days remission according to the remission system as per Chapter XX of Punjab Jail Manual. The petitioner has undergone total sentence of 02 years 10 months and 04 days (including under trial period and remission earned and excluding parole availed). He has not completed total sentence of 03 years R.I. However, the petitioner will be released approximately in the second week of May 2013."
In view of the categoric submission of the respondents in para 3 of the preliminary submissions that the petitioner will be released approximately in the second week of May 2013, present petition is disposed of as having become infructuous.
[ Paramjeet Singh ] March 25, 2013. Judge kadyan