- (1.) The present petition emanates from a representation received from Aman son of Harpal, life convict in District Jail Neemka, District Faridabad addressed to Hon'ble the Chief Justice. In the representation, the petitioner-convict submits that he is undergoing life imprisonment and has completed the requisite sentence in November, 2014. As per the policy framed by the State of Haryana, his documents relating to 'Naksha' was sent by the jail authorities in the month of March 2015, however, no information was received by the petitioner-convict in respect of his Naksha till date. On notice of motion having been issued, learned counsel for the State has filed reply on behalf of respondent-State of Haryana, by way of affidavit of Jagjit Singh, Inspector General of Prisons, O/o the Director General of Prisons, Haryana, Sector-14, Panckula. The same is taken on record.
(2.) Learned counsel for the State, while referring to the reply, states that the petitioner is entitled to be released prematurely in view of the policy dated 16.03.1999, which was prevalent at the time of his conviction. Relevant para Nos. 2 and 3 of the reply read as under:- 2. That the premature release case of the petitioner falls under para 2(a) of the policy dated 16.03.1999, which was prevalent at the time of his conviction. As per this para, petitioner is required to undergo 14 years of actual sentence including undertrial period and 20 years of total sentence including remissions after deduction of parole period. Petitioner has completed his requisite sentence as per policy and his case is to be considered by the State Level Committee for his premature release. 3. That as per para 2 (a) of the premature release policy dated 16.03.1999, the case of the petitioner for premature release has been prepared for placing before the State Level Committee for its consideration. The meeting of the State Level Committee is likely to be held shortly as per the convenience of the Chief Minister being Chairman of the State Level Committee.
(3.) He has further submitted that the meeting of the State Level Committee is going to be convened shortly as per the convenience of the Chief Minister, being Chairman of the said Committee. I have heard learned counsel for the parties. Considering the stand taken by respondent-State of Haryana and without commenting upon the claim of the petitioner, present petition is disposed of with a direction to the respondent- authorities to convene a State Level Committee and consider and decide the case of the petitioner for premature release within two months from today, in accordance with the policy dated 16.03.1999.;