V SHAFEEQUE AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this writ petition (PIL) the petitioner had been convicted and was undergoing sentence of life imprisonment. The petitioner has since been released from the prison after completing his sentence.

(2.) THE petitioner has prayed that he and his co-prisoners, who fall within the following categories, should be directed to be released by means of an appropriate writ :

(3.) FROM the nature of the prayers made, it is clear, the petitioner has prayed that the male prisoners sentenced to imprisonment for life should be released after completion of 10 years of sentence, and if they are female prisoners, they should be released after completion of 8 years of sentence. His further prayer is that the female prisoners sentenced to imprisonment for life who are aged 65 years and above and who have undergone 8 years of sentence should be released. The petitioner has prayed that convicted prisoners who are blind or suffering from deadly diseases should be released after they have undergone 5 years of imprisonment, if they have been recommended to be released.