Nawab Singh, J. - (1.) Counsel heard.
(2.) NOTICE of motion. Mr. Satyavir Singh Yadav, Deputy Advocate General, Haryana, accepts notice on behalf of Respondents - State. Rajender son of Ram Diya is undergoing imprisonment for a period of ten years in case registered against him vide First Information Report No. 168 dated September 26th, 2005 under Sections 307, 333, 353, 399, and 402 of Indian Penal Code in Police Station Kharkhoda, District Sonepat and is confined in District Jail, Karnal.
(3.) BY this petition, Petitioner has urged that his case for temporary release for agricultural operation is pending with the Commissioner, Rohtak since October 13th, 2010 and the same has not been decided as on date.;