GURA SINGH @ SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) C.N.W. status of detenu-petitioner Gura Singh in Criminal Writ Petition No. 1322 of 1998 was withdrawn by the Superintendent of Central Jail, Bhatinda by way of punishment awarded to him for sleeping; while on duty from 3.00 a.m. to 6.00 a.m. on 27.1.1985. Impugned order is sought to be quashed on the ground having been issued in clear violation and complete disregard of the principles of natural justice and on account of its judicial appraisal having not been obtained.

(2.) In reply it was asserted that the impugned order was based on confession of the petitioner and its judicial appraisal was not required to be obtained.

(3.) I have heard Shri V.K. Jindal, Advocate for the petitioner, Shri M.P. Gupta, Advocate, for the respondents and have carefully gone through the record.