EX-SEPOY MUKAND SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) CRIMINAL Writ Petition No. 257 of 1995 and Criminal Writ PEtition No. 277 of 1995 are being disposed of by this judgment as they involve common question of law for decision regarding the pre-mature release of the petitioners in the respective writ petitions.

(2.) THE petitioner-Mukand Singh was tried by a General Court Martial for an offence under Section 302, Indian Penal Code and convicted thereunder vide order dated November 13, 1981. The following sentences were awarded to the petitioner-Mukand Singh :-

(3.) THE petitioner-Ajit Kumar has moved this petition under Article 226 of the Constitution praying that a writ of habeas corpus be issued directing the respondents to immediately release him as he has already undergone the sentence awarded to him under law.