K PRABHAKARA REDDY Vs. PRL SECRETARY HOME DEPT

JUDGEMENT

(1.) .As the facts and law involved in all these writ petitions are common, we are disposing of all of them by this common order. For better understanding of the case, we are referring to the facts in W.P.Nos.7691/2000.

(2.) . W.F.No.7691/2000 has been filed under Article 226 of the Constitution of India for directing the respondents to release the convict, who is confined in Central Prison, Warangal after declaring his detention as illegal and pass such appropriate orders.

(3.) From a reading of the affidavit filed in support of the writ petition, it shows that the writ petition is filed by one Marri Mallaiah for and on behalf of his relative, Kotagiri Veeraiah, who was convicted by the Additional Sessions Judge, Warangal in S.C. No.139/1985 under Section 302 read with 148, 149 and 452 I.P.C., and 5 of E.S. Act read with Section 149 and 324 of I.P.C. and sentenced to suffer imprisonment for life. The judgment was delivered on 10-2-1988 and ever since, the convict has been undergoing his term of imprisonment in Central Prison, Warangal.