Supreme Court - Daily Orders
Jayampu Allaah @ Venkateswarlu @ ... vs The State Of Andhra Pradesh on 5 July, 2023
Bench: B.V. Nagarathna, Prashant Kumar Mishra
ITEM NO.39 COURT NO.16 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 38732/2022
(Arising out of impugned final judgment and order dated 02-12-2005
in CRLA No. 1294/2003 passed by the High Court of A.P. at
Hyderabad)
JAYAMPU ALLAAH @ VENKATESWARLU @ RAMANAIAH @ POLAYYA Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.195692/2022-CONDONATION OF DELAY
IN FILING )
Date : 05-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mr. Sanjay R. Hegde, Sr. Adv.
Mr. Sudarshan Rajan, Adv.
Mr. K. B. Sounder Rajan, AOR
Mr. Mahesh Kumar, Adv.
Mrs. Pushpa Rajan, Adv.
Mr. Ramesh Rawat, Adv.
Mr. Rohit Bhardwaj, Adv.
Mr. Hitain Bajaj, Adv.
For Respondent(s) Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham, Adv.
Mr. Kv Girish Chowdary, Adv.
Mr. T Vijaya Bhaskar Reddy, Adv.
Ms. Rajeswari Mukherjee, Adv.
Ms. Niti Richhariya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned senior counsel appearing for the petitioner and learned counsel for the respondent/State. Signature Not Verified Digitally signed by
It is stated at the Bar that the petitioner is in Neetu Sachdeva Date: 2023.07.06 17:04:48 IST Reason: custody for the last two decades and, therefore, petitioner’s contd..
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case could be considered under the remission policy applicable to the case of the petitioner.
Learned counsel for the respondent/State submitted that if some time is granted, the same would be considered. In the circumstances, the respondent/State is directed to consider the case of the petitioner herein under the remission policy applicable to the case of the petitioner in accordance with the judgment of this Court in the case of State of Haryana & Ors. V/s. Jagdish reported in (2010) 4 SCC 216. The said consideration shall be made within a period of three months from today and a copy of the order be placed before this Court after serving a copy to the other side. List on 20.11.2023.
(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)