LAWS(KAR)-2024-3-47

ABDUL BASHEER Vs. INSPECTOR GENERAL OF POLICE

Decided On March 19, 2024
ABDUL BASHEER Appellant
V/S
INSPECTOR GENERAL OF POLICE Respondents

JUDGEMENT

(1.) The petitioners who are inmates in several prisons of the State have come together in the subject petition seeking a direction by issuance of a writ in the nature of mandamus to transfer the petitioners from different jails to Bangalore Central Prison accepting their representation dtd. 21/3/2023.

(2.) Heard Sri Mohammed Tahir, learned counsel appearing for the petitioners, Sri K.Shashikiran Shetty, learned Advocate General appearing for respondent Nos.1 and 2 and Sri P. Prasanna Kumar, Special Public Prosecutor appearing for respondent No.3.

(3.) The facts, in brief, germane are as follows:-