JAI KISHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of aforementioned three petitions as they have arisen out of the same FIR and involve common questions of facts and law therein. For the convenience of the Court, the facts are being taken from CRWP-7180-2021 titled as Jai Kishan @ Bhola Vs. State of Punjab andothers.

(2.) The instant petition has been preferred under Article 226 of the Constitution of India praying for issuance of direction to the respondents to initiate and consider the case for premature release of the petitioner in FIR No. 140 dtd. 28/11/2005 under Ss. 302/307/34 of IPC and 25 and 27 of Arms Act, Police Station Julkan, District Patiala whereby the petitioner was convicted and sentenced to undergo life imprisonment vide order dtd. 20/2/2010 passed by the Sessions Judge, Patiala out of which the petitioner has already undergone more than 9 years and 5 months of actual sentence.

(3.) The Criminal Appeal bearing No. CRA-290-DB-2010 filed by the petitioner against the judgment/order of conviction and sentence has been dismissed by this Court vide its judgment dtd. 6/8/2015. The petitioner is confined in Open Air Agricultural Jail at Nabha.