Nawab Singh, J. - (1.) NAND Kishore alias Bharat Singh - Petitioner was convicted under Section 302 read with Section 34 of the Indian Penal Code by Sessions Judge, Faridkot vide judgment dated April 24th, 2000 in case bearing First Information Report No. 14 dated February 10th, 1999, Police Station - Sadar, Kotkapura, District Faridkot and sentenced to undergo imprisonment for life. He is confined in Central Jail, Ludhiana.
(2.) THE Petitioner's case for premature release was dismissed by the State Government by order dated November 23rd, 2010 (Annexure R/3) in view of the report dated October 1st, 2010 (Annexure R/1) submitted by District Magistrate, Auriya (Uttar Pradesh). Petitioner belongs to District Auriya (Uttar Pradesh). District Magistrate, Auriya did not recommend the case of the Petitioner for premature release on the basis of report dated October 1st, 2010 (Annexure R/2) of Superintendent of Police, Auriya that the Petitioner was an accused in case bearing FIR No. 195 of 1998 under Section 396 IPC, Police Station Erva Katra, so it is expected that he may commit an offence in the area. However, in the said case, the Petitioner was acquitted.
(3.) BY filing the present petition, the Petitioner has urged that the ground on which his case was rejected is not cogent.;