KHUSHAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) KULWANT Singh who is confined in Central Jail Patiala was convicted under section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life in the year 1976 by Sessions Judge, Sangrur. This criminal writ Petition has been filed for his unconditional release forthwith contending that his case for premature release was wrongly rejected and the said order of State Government deserves to be quashed.

(2.) IN the return filed on behalf of the respondents, it is admitted that Kulwant Singh had undergone 10 years 7 months and 24 days actual sentence and had earned remissions for 9 years one month and 19 days upto 11th February, 1987. Since thereafter Kulwant Singh has been continuously confined in Jail and it is nobody's case if he ever was released. Thus clearly Kulwant Singh has already undergone sentence of more than 21 years including remissions.

(3.) FOR the foregoing reasons, I allow this petition and direct respondent No. 1 State of Punjab to release convict Kulwant Singh from the jail forthwith.