REGENT COMPUTRONICS PVT. LTD.

Arelli Ashoka Bhai Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

BACHAN SINGH STATE OF PUNJAB AND MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. UNION OF INDIA [REFERRED TO]
MARU RAM BHIMWA RAM SHANKER KRISHNA RAGHUBIR SINGH RAMPUJA SINGH NIRBHAI SINGH BALKRISHAN GUPTA VENY SINGH BABULAL GAUTAM OM PRAKASH NAGEBHUSHANAM PATNAIK RAGHUNATH SINGH JAGIR SINGH VS. UNION OF INDIA [REFERRED TO]
SHRT NIWAS VS. DELHI ADMINISTRATION [REFERRED TO]
STATE OF PUNJAB VS. JOGINDERSINGH:GURMAIL SINGH:AJIT SINGH:DHIR SINGH [REFERRED TO]
ASHOK KUMAR BARIK VS. STATE OF ORISSA [REFERRED TO]
SATPAL VS. STATE OF HARYANA [REFERRED TO]
EPURU SUDHAKAR VS. GOVT OF A P [REFERRED TO]
STATE OF HARYANA VS. MAHENDER SINGH [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MIS VS. STATE [REFERRED TO]
STATE OF HARYANA VS. JAGDISH [REFERRED TO]
SANGEET VS. STATE OF HARYANA [REFERRED TO]
SHATRUGHAN CHAUHAN VS. UNION OF INDIA [REFERRED TO]
V. SRIHARAN @ MURUGAN VS. UNION OF INDIA [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. V. SRIHARAN @ MURUGAN [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. Pushpinder Kaur and Mr. P. Shashi Kiran, learned counsel appearing for the respective petitioners in this batch of writ petitions, and the learned Government Pleader for Home appearing on behalf of the respondents. 1. CHALLENGE: Kith and Kin / Close relatives of Lifers filed all these present Writ Petitions for grant of remission, comply with the orders passed by this Court in earlier writ petition, a direction to the respondents' authorities to recommend the names of lifers for grant of special remission in terms of remission policy.

(2.) INTRODUCTION:

(3.) RELEVANT PROVISIONS / ARTICLES OF THE INDIAN PENAL CODE, 1860 (IPC) THE CODE OF CRIMINAL PROCEDURE, 1973 (Cr.P.C.), AND THE CONSTITUTION OF INDIA:

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ARELLI ASHOKA BHAI Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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