SATBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) SATBIR Singh who is undergoing life imprisonment under the orders of Additional Sessions Judge, Bhiwani dated November 9, 1987 has come to this Court in this petition under Section 482 Cr.P.C. for quashing of the jail punishments dated June 27, 1988 Annexure P.3, February 22, 1990 Annexure P -6 and April 7, 1990 Annexure P -11.

(2.) ACCORDING to the averments made in the petition, petitioner has been maintaining good conduct in the jail and as earned remissions. He has also availed temporary release on paroles and furloughs from time to time.

(3.) ON June 25, 1988 a false report was made against him by Assistant Superintendent Jail to the effect that when Bharpur Singh visited the factory he found the petitioner to be sitting idle in the Dari Section and when Bharpur Singh asked him to work, he got annoyed and in connivance with another convict Ashok Kumar abused and caused grievous injuries to Bharpur Singh. He was produced before the Jail Superintendent who did not carry out proper inquiry and held him guilty and awarded punishment of separate confinement for two weeks. Copy of this order is Annexure P -3.