JUDGEMENT
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(1.)This petition under Article 226/227 of the Constitution of India is for quashing of order dated 19.08.2013 (P-2) passed by respondent No. 1 declining the premature release case of the petitioner on the ground that the crime committed by the petitioner, under Section 302 IPC, is heinous and inhuman, which is unconstitutional and contrary to the policy guidelines dated 04.04.2013 (P-1) issued by Government of Punjab.
(2.)The petitioner was convicted and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.5000/- under Section 302 IPC, vide order dated 10.03.2004 in F.I.R No. 65 dated 20.04.2002 under Sections 302/34 IPC, P.S. Gurdaspur. The appeal against this judgment was also dismissed, vide order dated 26.05.2010 by Division Bench of this Court.
(3.)The petitioner has suffered substantive sentence of 11 years and including remissions , he has undergone almost 18 years. Thus, he is now seeking his premature release, in view of the policy dated 04.04.2013 of the Punjab Government (P-1). The premature release case of the petitioner was rejected on the ground that the crime committed by the petitioner, under Section 302 IPC, is heinous and inhuman.
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