SUO MOTU PROCEEDINGS INITIATED Vs. STATE OF KERALA

JUDGEMENT

(1.) This suo motu writ petition is initiated on the basis of the representations from Raveendran, Convict No.70 and K.P.Venugopalan, Convict No.74, Open Prison, Cheemeni forwarded by District Judge, Kasaragod.

(2.) The Honourable Full Bench of this court by judgment dated 11th January, 2019 in W.P.(C)No.14628 of 2011 and connected cases dealt with the premature release of prisoners in exercise of powers conferred under Article 161 of the Constitution of India by limiting their sentence to the period of imprisonment already undergone by them. The concluding portion of the said judgment reads as under:

(3.) On this day, when the matter came up for further hearing, on instructions learned Senior Government Pleader, submitted that Raveendran, S/o Kannan, Convict No.70 has been released vide G.O. (MS)No.126/2019/Home. dated 20.8.2019. The said Government Order reads as under: GOVERNMENT OF KERALA Abstract