MOINUDDIN N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri Moinuddin N through M/s S.J. Associates has filed this writ petition praying for a direction to release life convicts and prisoners who have undergone more than 14 years of imprisonment on parole. As far as this prayer is concerned, if the concerned prisoners apply for grant of parole, the State will consider the application in accordance with law as expeditiously as possible.

(2.) As regards the other grievance regarding non-compliance of Section 436A of the Code of Criminal Procedure, 1973, no specific cases have been pointed out. An issue is raised about the uploading of the orders granting bail with a view to ensure that the concerned prisoner is able to avail of the order of bail at the earliest. This issue needs to be dealt with by the Registry and therefore, the Registrar General will issue necessary directions in this behalf to all the Courts in the State.

(3.) We may add here that the facility of e-filing of the urgent matters has been made available in all the Districts and Trial Courts in the State. Therefore, in case of urgency, the prisoners can always apply for grant of bail by taking benefit of e-filing.