RAJBIR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) PETITIONER Rajbir is confined in Central Jail, Hisar as a convict undergoing life imprisonment.

(2.) ACCORDING to the Petitioner, he had protested against certain illegal acts of the jail authorities and therefore, jail authorities had become inimical towards him.

(3.) THIS petition had been filed to challenge this order dated 15.7.1998 and earlier order dated 12.3.1998. However, counsel for the Petitioner did not press the prayer as far as order dated 12.3.1998 is concerned but had argued that case/FIR No. 662 of 1998 had been registered at Police Station City Karnal under Sections 223, 224, 225/332, 353/34 IPC and Petitioner was being tried in that case. That when a criminal case had been got registered against Petitioner and he had been sent for trial, then no other punishment could be inflicted since it will amount to double jeopardy and that order excluding him from remission system, could not be made.