MAGHAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been moved under Section 482 of the Code of Criminal Procedure read with Articles 226/227 of the Constitution of India praying for premature release of the petitioner who is a lifer since 30-3-1982 and is undergoing sentence in District Jail, Sangrur. His original date of arrest was 8-1-1991. The main plea of the petitioner had been that he had undergone RI for a period of more than ten years and besides this he has earned remission of 6 years 9 months and 25 days as on 29-8-1991. He has also alleged that he is a married person and has living wife and that he owns agricultural land and he wants to look after the aforesaid agricultural laud.

(2.) THE written reply filed on behalf of the State of Punjab in its para No. 2 there is the usual plea that verification carried out at the local/District level reveals that there was apprehension of breach of peace.