SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By means of this Crl. Misc. No. 28784-M of 2001 and Crl. Misc. No. 36647-M of 2000, shall be disposed of as the same question of law and fact is involved in them.

(2.) Mohinder Singh and others (73 in number) who are convicts under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and are undergoing sentence in Central Jail, Ludhiana, have prayed for a direction to the State of Punjab to allow them remissions, which are granted to every other convict by the Governor of Punjab under Article 161 of the Constitution of India.

(3.) It is alleged that the petitioners were convicted and sentenced to undergo either ten years rigorous imprisonment or more by various Courts in the State of Punjab. They are serving the sentence. They are entitled to remissions granted by the Governor of Punjab under Article 161 of the Constitution of India.