MITHU RAM Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) At the asking of the Court, Mr. Ranbir Singh Rawat, AAG, Punjab accepts notice on behalf of respondents. During the course of the day, three copies of the paper-book shall be supplied by counsel for the petitioner to the State counsel.

(2.) Mithu Ram -- a convict under Sections 304-B and 498-A of the Indian Penal Code (in short -- IPC) has filed the instant criminal writ petition seeking benefit of remissions granted by State of Punjab till before 11.09.2001, while the appellant was on bail during pendency of his appeal against conviction and sentence.

(3.) In view of the aforesaid, the instant writ petition is allowed partly and respondents are directed to grant benefit of remissions granted by the respondents till before 11.09.2001, while the petitioner-convict was on bail during pendency of his appeal, subject to the condition that benefit of any remission order, which specifically excluded its applicability to the category of the petitioner, shall not be available to the petitioner.