RAM SARAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Ram Saran petitioner was convicted under S.302, Penal Code, and sentenced to death by Additional Sessions Judge, Karnal on January 29, 1971. He had undergone 16 years, 1 month and 28 days sentence, including 5 years, 8 months and 27 days remissions as on July 21, 1982, when he was released on bail.

(2.) The petitioner filed Criminal Writ Petition in the Supreme Court seeking direction to the State authorities to consider his case for premature release and the same was disposed of vide order dated December 10, 1980 in accordance with the decision in Maru Ram v. Union of India, AIR 1980 SC 2147: (1980 Cri LJ 1440), The order passed by the Supreme Court (P.2) reads :

(3.) The State authorities called for the premature release case of the petitioner for consideration in July, 1981 and declined his premature release on the ground that he was bound to undergo 14 years substantive sentence. The petitioner has assailed this decision of the State authorities in the present writ and has sought direction that his premature release case be considered in terms of the policy decision of the Government dated November 28, 1977 (P.3).