SURINDER KUMAR Vs. INSPECTOR GENERAL OF PRISONS, PUNJAB

JUDGEMENT

(1.) SURINDER Kumar has filed this habeas corpus petition praying that a direction be issued to the respondents to grant the detenu Rajinder Kumar parole/furlough under the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (hereinafter called 'the Act')

(2.) THE detenu is undergoing life imprisonment. The return filed on behalf of the respondents indicates that the benefit of the Act is being withheld from him on account of two jail punishments awarded to him, the first on August 2, 1983 and the second on July 23,1984.

(3.) THE contention on behalf of the detenu is that the aforesaid punishments are illegal not being in conformity with the priciples of natural justice. It is further contended that these punishments are unsustainable because of the lack of judicial appraisal by the Sessions Judge.