C.I.BABU Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, who is the father of convict prisoner No. 17002 detained in Central Prison, Bangalore seeks issue of writ of mandamus to the respondent-Union Government of India directing it to send back Ext.P1 representation to the Hon'ble President of India with suitable recommendations.

(2.) Petitioner's son was accused No. 7 in SC No. 647 of 2001 in the court of the City Fast Track Sessions Judge, Bangalore (FTC II) and by judgment dated 16.06.2006, he was convicted and sentenced for offence punishable under Section 489A IPC. It is said that he has already completed 15 years in jail without any break.

(3.) The petitioner sent Ext.P1 mercy petition dated 26.10.2015 to the Hon'ble President of India praying for commutation of sentence of imprisonment for life invoking either of the provisions under Section 55 of IPC, Section 433 Cr.P.C and Article 72(1)(b) of the Constitution of India.