MALOOK SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD . The petitioner has filed this petition under Section 482, Cr.P.C. directing the respondents to consider his case for premature release in accordance with para 516-B of the Punjab Jail Manual and instructions Annexure P-1 regarding premature release of the convicts.

(2.) THE petitioner was sentenced to life imprisonment on January 23, 1989 by the learned Sessions Judge, Karnal under Section 302, I.P.C. Since then he is in custody.

(3.) THE stand taken by the respondents in reply is that the case of the petitioner was considered vide Annexure P-2. It is reiterated that he is presently not entitled to the premature release. Under para 3 of the reply it is pleaded that the matter regarding application of instructions for premature release case of convicts is pending in the Hon'ble Supreme Court of India and stay was granted against the instructions prevailing at the time of conviction. According to the respondents, the instructions dated 4.2.1993, 17.6.1999 and 11.3.1999 are applicable to the petitioner for his premature release case.