INDERJIT SINGH @ LADA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present Criminal Writ Petition under Articles 226/227 of the Constitution of India is for the issuance of directions to the respondents to release the petitioner prematurely as per the Policy dtd. 8/7/1991 (Annexure P-1) issued by the Government of Punjab with a further prayer for the issuance of a writ in the nature of mandamus directing the respondents to release the petitioner on interim parole during the pendency of this petition.

(2.) The brief facts of the case are that the petitioner was involved in FIR No.150 dtd. 1/9/2007 under Ss. 302/307/506/148/149 IPC and Sec. 27 of Arms Act, P.S. Ajnala, District Amritsar. He was tried convicted and sentenced to undergo rigorous imprisonment for life by the Court of Addl. Sessions Judge, Amritsar vide judgment dtd. 14/1/2012.

(3.) As the petitioner assumed that he had undergone 10 years of actual imprisonment which included the period of parole and 14 years of total actual sentence with remissions for offences falling under Clause 'C' of Para 1(1) of the Government Policy dtd. 8/7/1991, he applied for premature release but his case was not processed by the Jail authorities. A legal notice was sent to respondent Nos.3 and 4 for considering the case of the petitioner for the grant of premature release. However, no action has been taken till date.