VARASU SIDHARTH REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) THE present Writ Petition came to be filed questioning the action of the respondents in not considering the application of the petitioner for extension of parole from 18.05.2016 to 16.07.2016.

(2.) THE petitioner, who is sentenced to suffer imprisonment for life by the Sessions Court filed an application seeking extension of parole. The petitioner herein was initially granted parole for one month as per G.O.Rt. No. 44, Home (Legal) Department, dated 07.01.2016 i.e. from 27.02.2016 to 28.03.2016 and pursuant to the said order, the petitioner was released on parole on 27.02.2016. The said parole was extended for a period of 50 days vide G.O.Rt. No. 462, Home (Legal) Department, dated 28.03.2016 and G.O.Rt. No. 563, dated 28.04.2016. Subsequently, the petitioner made a representation dated 06.05.2016 seeking further extension of parole for 60 days from 18.05.2016 to 16.07.2016.

(3.) THE record discloses that the application made by the petitioner was considered and his parole was being extended by one month from 17.05.2016 to 17.06.2016. The action of the Government in not considering his request for extension of parole by 60 days is subject matter of challenge in the present writ petition.