BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN this petition under Section 482 of the Code of Criminal Procedure, read with Articles 226/227 of the Constitution of India, the detenu-petitioner has prayed for quashing of the Jail, punishments, dated February 11, 1985, March 23, 1985 and November 11, 1989 awarded to him for the jail offences alleged to have been committed by him.

(2.) IT is stated in the petition that the detenu did not commit any jail offence and no jail Punishments was ever awarded to him during the entire period of sentence except those referred to in the petition. It is further stated by the petitioner that his conduct and behaviour inside as well as outside the jail when he had enjoyed temporary release on parole and furlough on a number of occasions remained satisfactory.

(3.) THE written statement unfortunately is not happily worded and seems to have been filed with little care. In para 2 of the written statement, it is stated as under :-