BIKKAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BIKKAR Singh who is undergoing life imprisonment after his conviction on November 7, 1981, by means of this petition under Section 482 Cr.P.C. seeks three weeks furlough.

(2.) THE petitioner pleads that after his conviction, he had undergone six years of imprisonment when he was allowed bail by the Hon'ble Supreme Court of India on December 7, 1984. He was again confined to Jail w.e.f. October 24, 1990. That he has become eligible for furlough as he has earned three annual good conduct remissions and had not committed any jail offence.

(3.) SECTIONS 4 and 6 of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 may be quoted