Akkas Ali Khan And Another vs State Of West Bengal And Others
2023 Latest Caselaw 6799 Cal

AD-12
Ct No.09
05.10.2023
TN
                            WPA No. 20532 of 2023

                          Akkas Ali Khan and another
                                     Vs.
                        State of West Bengal and others


             Mr. S.N. Mukherjee,
             Mr. Gunjan @ Kanishk Sinha,
             Mr. Niraj Gupta,
             Ms. Afroja Nusrat
                                                .... for the petitioners



             1.   Learned counsel for the petitioners submits that

                  the petitioner no.1 is already in custody for 21

                  years. The petitioner no.1 applied for remission

                  on January 06, 2023 by way of a representation

                  which has not yet been considered by the

                  respondent-authorities. The petitioner no.1 now

seeks for a consideration of such representation.

2. Accordingly, WPA No. 20532 of 2023 is disposed

of by directing the respondents to consider the

representation of the petitioner no.1 dated

January 06, 2023 for remission of the petitioner

no.1, taking into consideration the extant law

and governing Circulars/Notifictions on such

score as well as the established principles of law

as laid down in several judgments of this court

and the Hon'ble Supreme Court.

3. Such consideration shall be undertaken by the

respondent-authorities within four weeks from

the date of communication of this order to the

respondent-authorities.

4. There will be no order as to costs.

5. Urgent photostat certified copies of this order, if

applied for, be made available to the parties upon

compliance with the requisite formalities.

(Sabyasachi Bhattacharyya, J.)