(1.) The petitioner Ranjit Singh, life convict, has approached this Court seeking issuance of direction/mandamus for releasing him prematurely on the basis of policy dtd. 8/7/1991 (Annexure P-12) of Government of Punjab, upon completion of 10 years of actual sentence and 14 years of total sentence.
(2.) The undisputed facts are that the petitioner stands convicted for having committed offences under Sec. 364 IPC and 302 IPC in a case arising out of FIR No. 47 dtd. 19/3/1997 under Ss. 364, 302 read with Sec. 34 IPC, lodged at Police Station Kotwali, District Sangrur. He alongwith coaccused Bahadur Singh was sentenced vide judgment dtd. 7/1/2002 passed by learned Sessions Judge, Sangrur (Annexure P-1) as under :-
(3.) There was no specific order as regards concurrent running of sentences in respect of both the offences.
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