SAT PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Sat Pal has filed the present petition under Section 482, Cr.P.C., read with Article 226 of the Constitution of India, seeking his premature release, against the respondent.

(2.) Some facts can be noticed in the following manner.

(3.) The petitioner is seeking premature release by relying upon sub-para 10 of para 72 of the judgment in Maru Ram v. Union of India and others, 1980 AIR(SC) 2147, the relevant portion of which relied upon by the Counsel for the petitioner, reads as under :-