SURINDER KUMAR SEHGAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS were arrested on 20.5.1937. They were held guilty for the offence punishable under Sections 302/ 34 IPC and were sentenced to undergo imprisonment for life. They seek a direction for extending better class facilities to them in view of para 576-A, of the Punjab Jail Manual. Petitioners claim that they were paying income tax and belong to high class family and are accustomed to a superior standard of living.

(2.) THE petition has been contested. It has been alleged by the State that the petitioners do not satisfy the conditions prescribed by the State Government vide the instructions issued dated 25.5.1983. The petitioners are neither Graduate nor Gazetted Officer or on any civil post or Indian army. Plea was raised that para 576-A of the Punjab Jail Manual has since been superseded.

(3.) THE above decision may kindly be brought to the notice of all Superintendents of Jails for their guidance". 4. Learned counsel for the petitioners contended that the said instructions will not override the provisions of Punjab Jail Manual. The contention of the petitioners' learned counsel cannot be ignored because para 576-A of the Punjab Jail Manual reads :-