- (1.) This is application for granting exemption from filing certified copies of Annexures of reported/unreported judgments relied on in counterreply/ affidavit (rejoinder). However, no annexure has been annexed with this application. The application is misconceived and is accordingly dismissed. However, counter-reply (rejoinder) annexed with the application is taken on record, subject to all just exceptions. Main Case: Kamal Kant Tiwari -- a life convict has filed the instant petition under Section 482 of the Code of Criminal Procedure seeking release on parole till petitioner's case of his pre-mature release is decided by the respondents i.e. State of Punjab and its authorities.
(2.) I have heard learned counsel for the parties and perused the case file. As per preliminary submission no.4 in reply filed on behalf of respondents, pre-mature release case of the petitioner has since been rejected vide order dated 29.07.2011 i.e. during pendency of the instant petition. In view of the aforesaid, the instant petition is disposed of as having been rendered infructuous. Petition is disposed off.;