KASIREDDY VENKATESWARA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking to produce his father before this Court i.e., a convict prisoner and set him at liberty by declaring the action of the respondents in not giving remission in favour of his father in accordance with the remission policy applicable as on the date of his conviction issued by way of G.O.Ms.No.283, Home (PRISONS.C) Department, dtd. 30/10/2010, as illegal and arbitrary.

(2.) Heard Sri Varun Byreddy, learned counsel for the petitioner, and learned Government Pleader for Home appearing for the respondents, and perused the record.

(3.) The petitioner is a native of Pullagummi village, Veldurthy Mandal, Kurnool District. His father was convicted in the following cases: