GAUTAM KALIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) The petitioner has filed the present petition under Article 226 of the Constitution of India for directing the respondents to release the petitioner prematurely on usual terms and conditions in view of the Govt. Policy dtd. 8/7/1991 (Annexure P-l) and quashing of order dtd. 6/1/2020 (Annexure P-2) whereby the case of the petitioner for his premature release has been declined.

(3.) The petitioner along with other co-accused was arrested in case FIR No. 56 dtd. 5/4/1999 under Ss. 302, 324, 323, 148 and 149 of the Indian Penal Code, 1860 and Sec. 25 of the Arms Act registered at Police Station Model Town, Hoshiarpur. The petitioner was tried for the aforesaid offences and after completion of trial, thepetitioner was convicted and sentenced to undergo imprisonment for life by the Court of learned Additional Sessions Judge (Adhoc), Hoshiarpur vide order dtd. 16/12/2002. Feeling aggrieved, the petitioner assailed the aforesaid judgment by filing appeal CRA-D-64-DB-2003 which was also dismissed vide order dtd. 14/5/2013.