PARVESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of order dated 22.9.2016 (Annexure P-3) whereby the case of the petitioner for his premature release has been rejected.

(2.) The petitioner stands convicted vide judgment dated 25.4.2005 passed by learned Additional Sessions Judge, Jhajjar for having committed offences punishable under Sections 302/149, 148 IPC and Section 25 of Arms Act whereby he was sentenced to undergo imprisonment as follows :-

(3.) The appellant preferred an appeal in this Court challenging his conviction by way of filing criminal appeal i.e. CRA-D-397-DB of 2005 which stands dismissed vide judgment dated 20.4.2009.