BANDI PRAKASH Vs. SUPERINTENDENT CENTRAL PRISON

JUDGEMENT

(1.) The petitioner herein, Bandi Prakash, son of B. Ramaiah, convict No. 7893, lodged in Central Prison, Chenchalguda, Hyderabad, has filed the present writ petition invoking the jurisdiction of this Court under Article 226 of the Constitution of India with the following averments: That he is a life convict undergoing the sentence of life imprisonment at Chenchalguda Central Prison, Hyderabad as convict No.7893. The Additional Sessions Judge, Adilabad, convicted him for life in Sessions Case No.317 of 1987 on 21-4-1994 in connection with Crime No.79 of 1984 of Mandamarri Police Station, Adilabad District.

(2.) It is further averred by the petitioner that the Government of Andhra Pradesh issued G.O. Ms. No. 193 and released as many as 289 lifers who underwent 7 years of imprisonment and 10 years of imprisonment with remissions on the occasion of "Golden Jubilee of the Country's Independence Day i.e., on 15-8-1997".

(3.) It is the further case of the petitioner that there has been several instances of granting remission to the prisoners on important occasions such as the Birth Centenary of Mahatma Gandhi on October 2, 1969 and Birth Centenary of Tanguturi Prakasam Panthulu on August 22, 1972. Similarly on the occasion of Silver Jubilee of the Country's Independence on 15th August, 1972, etc. It is further pleaded by the petitioner that on all the above occasions prisoners serving life imprisonment who have completed 7 years of actual sentence and 10 years of total sentence including remission were released.