IRFAN ALI Vs. GOVERNMENT OF TELANGANA AND ORS.

JUDGEMENT

(1.) THE petitioner herein sought for a writ of mandamus for declaring the action of the respondents in not considering the Application submitted by him for extension of parole period and keeping it pending in File No. 175 of 2006, as bad in law. The petitioner was a convict bearing No. 3266 intern with the Central Prison, Charlapally, Ranga Reddy District. He was a former government servant of the Revenue Department. He was sentenced to undergo life imprisonment, upon conviction in Crime No. 622 of 1992 of Saifabad Police Station. Accordingly, he has been undergoing imprisonment from 24.01.2003, the date on which the Sessions Court convicted him of the offences. His wife is also stated to be not keeping well and she has been undergoing treatment in various hospitals in the city.

(2.) LEARNED Assistant Government Pleader for Home could secure instructions over telephone both from the Superintendent, Central Prison, Charlapally as well as the State Government in Home Department. The Superintendent, Central Prison, Charlapally has, it appears, vouched for the good conduct and behavior of the petitioner during his confinement period. The State Government has also left instructions with the learned Assistant Government Pleader that all reasonable requests of the detenus are regularly considered by the State Government and orders for releasing them on parole subject to usual and standard conditions are passed. It is pointed out by the learned Assistant Government Pleader that even in the case of the petitioner, orders of parole are already granted and he is required to surrender latest by 14.07.2014. Therefore, the learned Assistant Government Pleader would submit that there is no error committed by the State Government in this regard, but however, he would suggest that the Court may, if satisfied, consider extending the parole by a reasonable period of time.

(3.) WITH this, the Writ Petition stands disposed of. No costs. Consequently, the miscellaneous applications, if any shall also stand disposed of.