BALKAR SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. filed by the petitioner, seeking a direction to the respondents to release the petitioner from custody.

(2.) Balkar Singh petitioner was sentenced to undergo imprisonment for life, vide order dated 24.9.1998 under Section 302 IPC etc. In FIR No. 124 dated 25.6.1994. Subsequently, accused petitioner Balkar Singh was sentenced to undergo RI for one year under Section 224 IPC, vide order dated 14.12.1998 in FIR No. 30 dated 13.1.1998.

(3.) The prayer of the petitioner in the present petition is that the petitioner had already been ordered to be released on bail in the appeal filed by him against his conviction under Section 302 IPC etc., vide which he was sentenced to undergo life imprisonment. It has been submitted that the petitioner is not being released from the custody on the ground that he has not been released on bail for the offence under Section 224 IPC.