VISHAKHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayer:

(2.) Heard Sri. Pradeep C. Patil, learned counsel for petitioner, Sri Mallanagoud H., learned Central Government Counsel for respondent No.1 and Sri Rahul Cariappa, learned Additional Government Advocate for the respondents Nos 2 to 4.

(3.) The petitioner is the convict in CTP-8463, who is now in prison for the last 14 years and 9 months, for having been convicted for the offences under Ss. 302 r/w 34 of the IPC and Sec. 25 of the Arms Act. Owing to the satisfactory conduct of the petitioner - convict in the prison, his name is recommended for premature release, which is pending consideration before the Life Convicts Premature Release Committee.