BAWA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) DETENU petitioner Bawa Singh has filed Criminal Misc. No. 10414-M of 1990 for quashing of the two jail punishments awarded to him by the jail authorities on 21st March, 1988 and 6th March, 1990.

(2.) IT has been stated in reply that warning was administered on 21st March, 1988 for talking loudly to Jail Superintendent and that two days remission was cut on 6th April, 1990 for the petitioner reporting back to jail custody on the next day after 5th April, 1990 when he was expected to return.

(3.) FOR the reasons given above, Criminal Misc. filed by the petitioner is allowed, and both the jail punishments awarded to the petitioner On 21st March, 1988 and 6th April, 1990 are quashed. Order accordingly.