SHER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MR. B.S.Baath, learned AAG, Punjab, accepts notice. The petitioner seeks a direction to the respondents for his premature release. As per the averments made in the petition, the petitioner is a life convict under Section 302 IPC etc. It is alleged that the petitioner has undergone the total sentence of 16 years 5 months and in terms of the Government policy, he is entitled for premature release. It is further averred that the petitioner's case for premature release was initiated on 5.6.2006, however, no final decision has been taken so far.

(2.) AFTER hearing learned counsel for the parties and without going in to the merits of the case, this petition is disposed of with a direction to the respondents to take a final decision with regard to the petitioner's premature release, in accordance with law, within a period of two months from the date a certified copy of this order is received.