SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE matter here concerns the pre-mature release of a convict serving a sentence of life imprisonment.

(2.) THE petitioner Surjit Singh after his arrest on May 15, 1973 was sentenced to imprisonment for life on April 30, 1974, and has been in custody ever since. He has thus served an actual sentence of over 14 years besides eanring remissions which, according to the petitioner were of over 9 years.

(3.) ACCORDING to the petitioner, his case for pre-mature release was in the first instance referred to the State Government in 1980, but was declined on the ground that the local police apprehended breach of peace on his release from jail and since then it has been rejected five times between 1982 and 1986 on the same ground, the last such rejection being in the year 1986.