SURINDER KUMAR GROVER Vs. STATE

JUDGEMENT

(1.) This petition under Articles 226, 14 and 21 of the Constitution of India and also Section 482 of the Criminal Procedure Code was submitted to this Court from Jail. The petition is undergoing imprisonment for life after conviction for an offence under Section 302 Indian Penal Code, but his appeal is pending in this High Court. He was treated as a better class i.e. B Class Prisoner, but he has been deprived of these better class facilities for a period of three months as a result of an order passed by the District and Sessions Judge, Delhi, on November 20, 1981. It is against that order that the present petition has been moved.

(2.) We gave a show cause notice to the State and after considering the reply affidavits and other material brought before us, we issued Rule D.B. and proceed to bear the learned Standing Counsel.

(3.) The question we have to decide is whether the petitioner can be deprived of the facilities in the manner adopted in the present case, and we have even to see whether the order is contrary to law.