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T. Narayana vs The State Of Andhra Pradesh (Now State Of ... on 16 July, 2021

Bench: A.M. Khanwilkar, Sanjiv Khanna

                                                    1

     ITEM NO.23                   Court 4 (Video Conferencing)           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). 11022/2021

     (Arising out of impugned final judgment and order dated 13-07-2006
     in CRLA No. 787/2003 passed by the High Court Of A.p. At Hyderabad)

     T. NARAYANA                                                       Petitioner(s)

                                                   VERSUS

     THE STATE OF ANDHRA PRADESH (NOW STATE OF TELANGANA)Respondent(s)

     (FOR ADMISSION and I.R. and IA No.75227/2021-CONDONATION OF DELAY
     IN FILING )

     Date : 16-07-2021 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE MR. JUSTICE SANJIV KHANNA


     For Petitioner(s)
                                       Mr. T. Mahipal, AOR (SCLSC)

     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

This petition is filed through Supreme Court Legal Services Committee.

There is a delay of 4941 days. Even if the delay is to be ignored on merits, we find no tangible reason to deviate from the concurrent finding of facts.

The conviction recorded against the petitioner is, therefore, Signature Not Verified unexceptionable. The Special Leave Petition is dismissed on the Digitally signed by DEEPAK SINGH Date: 2021.07.17 13:56:38 IST Reason: ground of delay as well as on merits.

As per the confinement certificate, the petitioner is in custody since 19.04.2003 in connection with stated offence. If so, the State of Telangana must immediately process his proposal for premature release, if the petitioner fulfills the eligibility requirement therefor. If that has not been done, the State must immediately initiate such proposal and take a final decision thereon within three months from today and communicate the same to the petitioner within the same time.

We make it clear that the proposal be considered on its own merits and in accordance with law. We are not expressing any opinion either way in that regard.

Copy of this order be forwarded to the Secretary, Home Department, State of Telengana through email for information and necessary action.

Pending applications, if any, stand disposed of.

(DEEPAK SINGH)                                                (ANITA RANI AHUJA)
COURT MASTER (SH)                                           ASSISTANT REGISTRAR