Delhi High Court: A Division Bench comprising of Vipin Sanghi and I.S. Mehta, JJ., dismissed a writ of habeas corpus wherein the petitioner sought directions to the respondents to release him from, what he claimed, illegal detention at Tihar jail.
The petitioner was a convict in the Sardar Beant Singh (CM of Punjab) Murder case. The Punjab and Haryana High Court had sentenced him to suffer life imprisonment. Earlier, the petitioner, while lodged in Budhail jail in Chandigarh, had dug a tunnel and absconded. He was subsequently arrested in Delhi in another case. As he was a hardened criminal and a high-risk convict, learned Chief Metropolitan Magistrate directed the authorities of Tihar jail to keep the petitioner in high-risk cell where he had been lodged since. Learned counsel for the petitioner submitted that he was undergoing sentence as awarded by Punjab and Haryana High Court so he should be transferred to that State.
The High Court found no merit in the petition. The Court observed that no constitutional or statutory provision was brought to notice which mandates that as a life convict, the petitioner had a right to be imprisoned in a particular prison, in a particular state. No convict can claim that he should be placed in a prison situated at a place of his choice. It is the responsibility of the State to ensure that convict is kept in a safe and secure environment so as to ensure that neither he suffers from any risks or dangers, nor he is in a position to pose any risk or dangers or escape from custody. For such and other reasons, as discussed by the High Court, the petition was dismissed as sans merit. [Jagtar Singh Hawara v. State (NCT of Delhi),2018 SCC OnLine Del 10158, dated 23-07-2018]