SANT PARKASH,J. - (1.)The petitioner has filed the present petition under Article 226 of the Constitution of India for directing the respondents to release the petitioner prematurely in view of the Govt. Policy dtd. 12/4/2002 (Annexure P-2) and quashing of order dtd. 19/10/2021 (Annexure P-5) whereby the case of the petitioner for his premature release has been deferred.
(2.)The petitioner along with other co-accused was arrested in case FIR No. 156 dtd. 3/12/1999 under Ss. 302, 323, 324, 325 read with Sec. 34 of the Indian Penal Code, 1860 and Sec. 25 of the Arms Act registered at Police Station Nathusari Chopta. The petitioner was tried for the aforesaid offences and after completion oftrial, the petitioner was convicted and sentenced to undergo imprisonment for life by the Court of learned Additional Sessions Judge Sirsa vide order dtd. 17/5/2002.
(3.)Feeling aggrieved, the petitioner assailed the aforesaid judgment by filing appeal CRA-D-436-DB-2002 which was also dismissed vide order dtd. 1/11/2011.