FAZLUR REHMAN SUFI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These four writ petitions have been filed by the petitioners Fazlur Rahman Sufi @ Shamim, Asfaq, Habib Ahmad Khan, Abre Rehmat Ansari, all of whom have been convicted for various offences including that under the TADA Act and have been awarded life sentence and are incarcerated at the Central Jail, Jaipur.

(2.) It is not in dispute that each of the petitioners have been incarcerated in prison for a period in excess of 26 years. For the sake of ready reference it may be mentioned here that the petitioners have already availed first parole by virtue of the following orders:-

(3.) After the petitioners had availed first/second paroles, as above, representatives/relatives of the petitioners submitted representations to the Government of India, Ministry of Home Affairs for grant of subsequent parole to the convict petitioners, which have been dismissed as below:-