NARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Articles 226 and 227 of the Constitution of India praying for issuance of an appropriate Writ in the nature of Habeas Corpus directing the respondents to release the detenue namely, Nirmal Singh @ Nima son of the petitioner from Central Jail, Ludhiana, as the detention of the detenue is contrary to the fundamental rights guaranteed under Article 21 of the Constitution of India and the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short 'the Act').

(2.) The detenue was arrested on 27.4.1999. After the completion of trial, the Sessions Judge, Ludhiana, vide order dated 08.05.2003 held the detenue and another accused to be guilty of various offences punishable under Sections 302/364-A/201/120-B read with Section 34 IPC and sentenced him as under:- <FRM>JUDGEMENT_1195_TLP&H0_2014_1.html</FRM>

(3.) The detenue filed Criminal Appeal No.500-DB of 2003 which was dismissed by the High Court vide judgment dated 24.03.2005, confirming the conviction and sentence awarded to the detenue by the Sessions Judge, Ludhiana. Thereafter, challenging the above said judgment of this Court, the detenue filed Special Leave Petition (Crl.) No.5035 of 2005 before the Hon'ble Supreme Court of India which was also dismissed.