T.P.S.MANN, J. - (1.) THERE cannot be more frivolous case than the present one. The petitioner herein pleads that he was falsely implicated in a case pertaining to the murder of one Bagga Singh, which was committed on 12.6.1964 regarding which a case was registered at Police Station Dakha. It has been claimed in the petition that the petitioner was falsely implicated and on the basis of procured evidence, he was sentenced to life imprisonment which sentence has already been undergone by him. He has prayed for conducting an independent inquiry to unearth the truth so that years lost by him in jail for no fault of his can be compensated.
(2.) PERUSAL of the petition shows that the murder had taken place on 12.6.1964 and the petitioner was arrested in the said case. After having been convicted and sentenced, the petitioner has since been released after he has completed the term. For the last more than 40 years, the petitioner has not taken up any such plea as taken in the present petition. It is for the first time that he is coming to this Court with such a grouse, which is unfounded. The trial of the case, as per the petitioner himself, found him responsible for committing the murder of Bagga Singh. It has not been mentioned in the petition, if the petitioner filed any appeal against his conviction and sentence. Ordinarily such an appeal ought to have been filed, which as per the sequence of events mentioned by the petitioner reveals that it must have been dismissed and his conviction and sentence upheld by this Court. Sentence of life imprisonment does not come to an end after some fixed years. It is to last with the life of the petitioner. In case the State considered it a fit case for releasing the convict pre-maturely, such an accused/convict could be released. There is every likelihood of the petitioner having been released pre-maturely in 1970s, that means a period of about 30 years has expired since the release of the petitioner from jail. Now the petitioner has come up with such a frivolous and absurd plea which cannot be looked into. If such a plea is entertained, it would amount to rolling back everything which had occurred in the last more than 40 years.
(3.) I find no merit whatsoever in the present petition. The same is hereby dismissed. In the fitness of things, it was a case where petitioner should have been burdened to pay exemplary costs for filing a frivolous petition. However, I restrain myself from doing so. Petition dismissed.;