R.P. Nagrath, J. - (1.) BY this common order, CRM -M -4448 of 2012, CRM -M -4449 of 2012 and CRM -M -4492 of 2012 being identical are being disposed of.
(2.) THESE petitions have been filed under Section 482 Cr.P.C. seeking quashing of impugned order dated 30.12.2011 (Annexure P -1) passed by Secretary to Government of Haryana, Jails Department and further to direct the respondents to consider the case of petitioners as per para 2(b) of pre -mature release policy dated 12.04.2002 (Annexure P -2) after adding remissions granted from time to time and to release them. The petitioners were convicted under Sections 148 and 302 read with Section 149 of Indian Penal Code (IPC) for committing murder of two persons. Balwant Singh -petitioner in CRM -M -4492 of 2012 was also convicted under Section 27 of the Arms Act. They were awarded life imprisonment for offence under Section 302 read with Section 149 IPC and fine apart from the award of compensation to be disbursed to the aggrieved family. The appeals preferred before this Court in CRA -D -738 -DB of 2002 and CRA -D -885 -DB of 2002 were also dismissed by this Court on 15.05.2008.
(3.) THE facts of the case are extracted from CRM -M -4448 of 2012. The matter for pre -mature release of petitioners was considered by the State Authorities but the same was declined vide order dated 30.12.2011 (Annexure P -1), observing that the case of petitioners falls under Clause 2(a) of the Policy dated 12.04.2002 and have not undergone the requisite period of sentence. It was noted in the said order that the petitioner has undergone actual sentence of 12 years and by including the remissions 14 years.;