RAM BAHADUR Vs. STATE OF PUNJAB ETC

JUDGEMENT

(1.) Ram Bahadur petitioner has directed this petition under Section 482 of the Code of Criminal Procedure (in short the Cr.P.C.) for issuance of an appropriate order or direction to respondents to consider his case for grant of premature release forthwith on usual terms and conditions as per Government Instructions dated 8.7.1991 as his further detention in jail is illegal, arbitrary, discriminatory and against the Government Instructions.

(2.) It is alleged by the petitioner that he was arrested by the police in a case FIR No.83 dated 1.1.1999 registered under Sections 302, 460, 397 and 342 of the IPC Police Station Goindwal Sahib and tried for the said offence and ultimately convicted and sentenced to undergo life imprisonment by learned Sessions Judge, Amritsar on 6.10.2003. Criminal Appeal No.91 DB of 2004 preferred by him was also dismissed by this Court on 31.7.2006. Special Leave Petition filed by him was also dismissed by Hon'ble the Supreme court on 26.3.2007. He has already undergone more than 13 years five months actual sentence of imprisonment and more than 21 years with remissions. His work and conduct remained good and satisfactory inside the jail ad well as outside while on n parole/furlough as he has not committed any offence in jail so far.

(3.) It is further alleged by the petitioner that as per Government Instructions dated 8.7.1991, petitioner was required to undergo twelve years actual sentence and eighteen years with remissions. After undergoing requisite period of sentence, case of the petitioner for grant of premature release was duly recommended by respondent No.3 on 10.5.2012 vide letter No.1853 and the same is pending with the authorities, although about ten months have passed but his case has not been considered by the authorities. Hence this petition.