ANKATI VENKATA NARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed by the son of Mr. Ankati Gopala Rao @ Gopala Krishna Murthy, who is undergoing imprisonment in Central Prison, Rajamahendravaram, from 03.04.1996 due to his conviction by the Additional Sessions Judge, Guntur, under Section 302 read with 34 I.P.C., in Sessions Case No.506 of 1992 and affirmed by this Court in Criminal Appeal No.422 of 1996.

(2.) Questioning the refusal in not giving special remission to his father in accordance with G.O.Ms.No.6, Home (Paroles) Department dated 09.01.2019 at par with similarly situated convicted persons, the petitioner had approached this Court by filing a writ petition which was registered as W.P.No.12192 of 2019. The said writ petition was disposed of by an order dated 28.09.2019 directing as follows:

(3.) In order to understand the import of the aforesaid direction, necessarily, relevant facts will have to be taken note of and that brings us to G.O.Ms.No.6, Home (Paroles) Department, dated 09.01.2019.