SURAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE convict-petitioner had moved Criminal Misc. No. 10081-M 1990 for seeking his mature release on the round that his representation/mercy petition for premature release has not been decided by the respondents. While dealing with the said petition, brother S.S. Grewal, J, vide order dated 6.11.1990, directed the respondents to decide the mercy petition of the petitioner for premature release moved by him under Article 161 of the Constitution of India within a period of four months from the date of the order. The mercy petition having not been decided by the respondents, the present petition i.e. Criminal Misc. 3397 of 1991, has been moved under Section 482 Cr.P.C. for grant of bail to the petitioner for the failure of the Government to comply with the aforesaid order of this Court dated 6.11.1990.

(2.) THE petitioner is not entitled to the concession of bail during pendency of the mercy petition for premature release under Article 161 of the Constitution of India in view of a latest judgment of the apex Court reported as The State of Punjab v. Babu Singh, 1991(3) R.C.R.(Criminal) 564 : JT 1991(2) SC 347.

(3.) WITH these observations, this petition stands disposed of accordingly. Petition disposed of.