REGENT COMPUTRONICS PVT. LTD.

RAMA MURTHY Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. PRABHAKAR PANDURANG SANZGIRI [CONSIDERED]
D BHUVAN MOHAN PATNAIK VS. STATE OF ANDHRA PRADESH [CONSIDERED]
SURESH CHANDRA VS. STATE OF GUJARAT [CONSIDERED]
KRISHAN LAL VS. STATE OF DELHI [CONSIDERED]
MOHAMMAD GIASUDDIN VS. STATE OF ANDHRA PRADESH [CONSIDERED]
BABU SINGH VS. STATE OF UTTAR PRADESH [CONSIDERED]
SUNIL BATRA CHARLES GURMUKH SOBRAJ VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [CONSIDERED]
CHARLES SOBRAJ VS. SUPUT CENTRAL JAIL TIHAR NEW DELHI [CONSIDERED]
SUN II BATRA II VS. DELHI ADMINISTRATION [CONSIDERED]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [CONSIDERED]
PREM SHANKAR SHUKLA VS. DELHI ADMINISTRATION [CONSIDERED]
KISHORE SINGH RAVINDER DEV VS. STATE OF RAJASTHAN [CONSIDERED]
KADRA PEHADIYA VS. STATE OF BIHAR [CONSIDERED]
FRANCIS CORALIE MULLIN VS. ADMINISTRATOR UNION TERRITORY OF DELHI [CONSIDERED]
VEENA SETHI VS. STATE OF BIHAR [CONSIDERED]
SANT BIR VS. STATE OF BIHAR [CONSIDERED]
DEENA ALIAS DEEN DAYAL LAL CHAND MISRA HAZAMOHIDEEN AMAR SINGH VS. UNION OF INDIA [CONSIDERED]
SHEELA BARSE VS. UNION OF INDIA [CONSIDERED]
SUPREME COURT LEGAL AID COMMITTEE REPRESENTING UNDERTRIAL PRISONERS VS. UNION OF INDIA [CONSIDERED]
SHAHEEN WELFARE ASSOCIATION VS. UNION OF INDIA [CONSIDERED]
R D UPADHYAY VS. STATE OF ANDHRA PRADESH [CONSIDERED]
COMMON CAUSE" A REGISTERED SOCIETY VS. UNION OF INDIA [CONSIDERED]

JUDGEMENT

(1.) This writ petition has its origin in a letter dated 12-4-1984 by a prisoner of Central Jail, Bangalore (one Rama Murthy) to the Hon'ble Chief Justice of this Court making grievance about some jail matters. The letter was ordered to be treated as a writ petition and Court proceedings followed which are being wound up by delivering this judgment.

(2.) The epistolatory power had been invoked earlier also in a similar matter when Sunil Batra had written a letter to an Hon'ble Judge of this Court from Tihar Jail, Delhi. The judgment in his cases and that of Charles Shobraj are such which can be said to be beacon lights insofar as management of jails and rights of prisoners are concerned. This Court in these judgments [(1) Charles Sobraj v. Superintendent Central Jail, Tihar, AIR 1978 SC 1514 : 1979 (1) SCR 512; (2) Sunil Batra (1) v. Delhi Administration, AIR 1978 SC 1675 : 1979 (1) SCR 392 and (3) Sunil Batra (II) v. Delhi Administration AIR 1980 SC 1579) : 1980 (2) SCR 557 ] on being approached either through formal writ petitions or by addressing letter, which was treated as a writ petition, has laid bare the constitutional dimension and rights available to a person behind stone walls and iron bars.

(3.) These are not the only decisions on the question of rights of prisoners and approach to be adopted while dealing with them as there are many other renderings of this Court which deal with some other aspects of prison justice. A brief resume of earlier decisions would be helpful to tread the path further. The resume reveals this :-

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RAMA MURTHY Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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