KANCHI Vs. XXXXXXXX

JUDGEMENT

(1.) Both the petitioners are convicts and are languishing in jail since June 20, 2001, that is more than 22 years.

(2.) They have been in continuous imprisonment in the Baruipur Central Correctional Home. Intermittently, the petitioners were granted parole. Their conduct during parole was without any complaint from the Authorities. The petitioners have sought remission. One of the co-accused of the petitioners, one Tarun Mondal was released by the Supreme Court with the rider that he cannot enter the jurisdictional police station area.

(3.) The petitioners' requests for remission, however, were repeatedly refused.