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2003 Haryana Teacher Recruitment Scam
A bench of Justice Manmohan and Justice Sangita Dhingra Sehgal heard Chautala's plea against the decision of the government dated April 3 vide which his representation of premature release in light of the Centre's Special Remission Notification was turned down.
Delhi government was not considering his plea for premature release due to its hostile attitude and had moved the high court which had then directed the government to decide the same in four weeks claimed by Chautala.
While the Delhi government contended that since he is convicted under the Prevention of Corruption Act, benefit of special remission notification cannot be extended to him, Sahni argued that Chautala was convicted for 7 years under Section 13(2) of the PC Act and for 10 years under Sections 120B r/w 418/467/471 IPC r/w 13(2) of the PC Act and his unexpired portion of sentence is about 2 years and 1 month (out of total 10 years of incarceration) under the IPC and can be considered for premature release.
Chautala, along with his sons, was sentenced to 10-year jail term by a Special CBI court in the year 2013 after they were found guilty in the scam.
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