LEELU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEELU Ram petitioner has been undergoing life imprisonment on being convicted by the learned Sessions Judge, Hissar, vide his order dated 16.1.81. While he was lodged in District Jail, Bhiwani, proceedings were started against him for jail offence, for keeping in his possession various articles. The Superintendent, acting on his confessional statement, imposed a cut of 7 days in the earned remission. The paper were sent for judicial appraisal to the District and Sessions Judge. He has now come to this Court for getting his jail punishment quashed. He also seeks a writ of habeas corpus, directing the respondent-authorities to release him.

(2.) AT the time of arguments, learned counsel for the petitioner confined her case to the legality of the order imposing jail punishment.

(3.) IT is contended on behalf of the petitioner that it was not a judicial appraisal of the jail punishment. The proceedings before the District and Sessions Judge are quasi judicial in nature and the petitioner should have been given an opportunity to appear and bring his case to the notice of the learned District and Sessions Judge.