MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Manjit Singh along with others was tried by the Court of Addl. Sessions Judge, Amritsar, in a case registered under Sections 302/149/307/324 of the Indian Penal Code. He was held guilty vide judgment dated September 22, 1979, copy whereof is Annexure P/1 and was awarded the following sentences :

(2.) IT is alleged that after 22.9.1979, the Punjab Government has granted various remissions to the convicts which are confined in jail or the convicts who were ordered to be released on bail and as such, he is also entitled to the remissions, granted under the said circulars. It is further alleged that the jail authorities have arbitrarily denied the petitioner the benefit of remissions granted right from 22.9.1979 till 18.7.1994. The petitioner has filed this petition under Article 226/227 of the Constitution of India, claiming that he is entitled to those remissions which were granted by the Punjab Government during the period he remained on bail i.e. from 26.3.1981 to 18.7.1994.

(3.) I have heard the learned counsel for the parties and have perused the record very carefully