- (1.) Instant habeas corpus petition has been filed by accused petitioner seeking permission to immediately release him from the Jail who is in the illegal custody of the respondents, as presently lodged in Open Air Camp Sanagner, Jaipur.
(2.) Brief facts giving rise to the instant habeas corpus petition are that the petitioner was convicted for the offence u/S.147, 148 & 302 IPC by the ld. Sessions Judge, Sawai Madhopur in Sessions Case No.69/2004 vide judgment dt.21.10.2005 and was sentenced as under:-
(3.) For offence u/S. 147 IPC, one year RI. For offence u/S. 148 IPC, two years RI For offence u/S.302 IPC, life imprisonment and to pay a fine of Rs.5,000/- and in default, to suffer three months additional simple imprisonment.;