- (1.) Heard.
(2.) This petition by Sukhvinder Singh-convict/prisoner, under Article 226 of the Constitution of India read with Section 482 of the Criminal Procedure Code is for issuance of a writ of Habeas Corpus holding that he is illegally deprived of his liberty without following the procedure established by law as the period spent by him on parole has been ordered to be treated as part of the actual sentence, which was not required to be considered as such in view of the instructions issued by the State of Haryana on 12.4.2002(Annexure P-4).
(3.) It has been submitted by the counsel for the petitioner that in Crl. Writ Petition No. 1834 of 2010 view of the reply submitted by the respondents, in which the total sentence has been calculated after subtracting the parole period and adding the remissions earned by him, this petition has become infructuous and it be disposed of as such. Disposed of as having rendered infructuous.;