HARINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) By this single judgment, I will dispose of Crl.W.P. No. 1081 of 2014, filed by the petitioner Harinder Singh and Crl.W.P. No. 993 of 2014, filed by the petitioner Surjit Kaur. Both the petitioners have filed identical criminal writ petitions seeking directions to the respondents to premature release them, as per the Government Instructions dated 8.7.1991 (Annexure-P-1). The petitioners have claimed that in pursuance to the common order passed by this Court in Crl. Writ Petition Nos. 1075 and 1076 of 2013 on 4.2.2014 (Annexure-P-3), whereby the order dated 19.2.2013, passed by the State Government, was set aside and the petitioners were directed to be released on interim parole/bail. Now, the petitioners have challenged the orders dated 28.5.2014 (Annexure-P-4) and orders dated 10.4.2014 (Annexure-4), passed by the State Government in pursuance to the order passed by this Court on 4.2.2014, whereby the case of the petitioners for premature release has been rejected by the Chief Minister of Punjab.

(2.) For brevity, the facts are being taken from Crl.W.P. No. 1081 of 2014. Harinder Singh and his mother Surjit Kaur (petitioners) were booked in FIR No. 27 dated 29.4.1994 under Section 302 read with Section 34 IPC at Police Station Kurali, District Roopnagar. Suffice to say that after the trial they were convicted and sentenced to undergo imprisonment for life by the learned Sessions Judge, Roopnagar, on 15.10.1997. The petitioners preferred a criminal appeal i.e. CRA No. 810-DB of 1997, before this Court, against the judgment of conviction and order of sentence dated 15.10.1997, passed by the learned Sessions Judge, Roopnagar, which was dismissed, vide order dated 15.10.2001.

(3.) Thereafter, the petitioners filed Crl.M.P. No. 7636 of 2002 for condonation of delay by filing the SLP before the Hon'ble Supreme Court, which was also dismissed on 6.9.2002. In this way, the appeals preferred by the petitioners against their conviction and sentence before the superior courts were dismissed.