VENNAPUSA RAGHUNATH REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Appeal has been filed by the petitioner, who is the son of a convict prisoner namely Vennapusa Gangadhar Reddy who is serving life sentence and currently lodged in Kadapa Central Prison.

(2.) Case of the petitioner is that the application of the father of the petitioner for grant of parole has been allowed subject to the condition that another convict in the same offence, who is currently on parole, returns. This has been done with a view to avoid any law and order situation in terms of Rule 27 of the Suspension of Sentence on Parole Rules, 2024 (for short, "the Rules") in G.O.Ms.No.04, HOME (Paroles and HRC) Department, dtd. 6/1/2025.

(3.) Learned counsel for the petitioner would submit that the petitioner's father had earlier been released on parole.