Page 114 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

2. New Module Campaigns
The Legal Services Institutions conducted New Module Legal Services Campaign on various NALSA Schemes
in coordination with District Administration and other Government Departments by setting up stalls of various
departments and enlightened the public about the benefits covered under various Schemes. Rendered
assistance of Panel Lawyers and PLVs to the persons to apply under various Government Schemes for their
entitlements and coordinated with departments concerned to provide such benefits to the persons.

3. Campaign on Premature Release of Prisoners.
As directed by the Hon’ble Supreme Court of India in SLP(Crl.) No. 529/2021 and Suo Moto Writ Petition No
(Crl.) No. 4/2021 conducted special campaign in prisons and enlightened the prisoners about the guidelines
mentioned in the Judgement i.e, remission, bail, set off, infraction, plea bargainng etc. The Hon’ble High
Court of AP issued directions deputing 2 to 3 Magistrates in every district/Taluk for holding Court Sitting in Jail
Premises on every working Saturdays to dispose of cases in which the accused are willing to confess their guilt.

The Legal Services Institutions organised special awareness campaign in prisons for implementation of “Haq
Hamara Bhi To Hai @ 75” – a Campaign for providing basic legal assistance to the persons confined

in prisons and Child Care Institutions from 31-10-2022 to 13-11-2022. During the Campaign Number of
prisoners are benefited and the details are given below:
Name of the Number Number Number Number Number Number How Number Number How How How Any
district of of of of con- of life of many of of UTPs many many Bail many other
Prison- Prison- Convicts victs con- Prisoners Prisoners Appeals eligible Prison- applica- Prison- relev-
ers ers granted identi- victs identified released withd- for ers are tions filed ers ant
comple- comple- bail who fied for referred / eligible by rawn release eligib- through relea- infor-
ted 50% ted have pre- for re- for remission by the by the le for Panel sed on mation
of the 8 years under- mature mission remission basing releas- recom- Bail Lawyers Bail
release basing
menda-
sentence of gone after on cri- & send on the ed tion of / Private basing
in case sente- more com- teria proposal Guide- Prison- UTRC Counsel on the
of term nce in than 10 pletion to lines ers on for Guide-
Convic- case years of of 14 Govern- remis- eligible lines CT/
tion, of life impri- years of ment for sion convicted UTP
eligible convicts sonment impris- release Prisoner /
for Plea eligible onment U/S 432 UTP
bargain- for Cr.P.C.
ing Infrac-
tion
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11) (12) (13) (14)
Anantapuram NIL 16 NIL NIL NIL NIL NIL NIL NIL NIL NIL NIL NIL
Chittoor 21 6 NIL NIL NIL NIL NIL NIL NIL 48 41 17 NIL
East Godavari 14 NIL NIL 25 NIL NIL NIL NIL 257 8 132 172 NIL
Guntur NIL NIL NIL NIL NIL NIL NIL NIL NIL NIL NIL NIL NIL
Kadapa 16 16 NIL NIL NIL NIL NIL NIL 16 67 32 178 NIL
Krishna NIL NIL NIL NIL NIL NIL NIL NIL 14 NIL NIL 14 NIL
Kurnool NIL NIL NIL NIL NIL NIL NIL NIL NIL NIL NIL NIL NIL
Nellore 9 NIL NIL NIL NIL NIL NIL NIL 36 NIL NIL NIL NIL
Prakasam 3 NIL NIL NIL NIL NIL NIL NIL NIL 9 NIL NIL NIL
Srikakulam NIL NIL NIL NIL NIL NIL NIL NIL NIL NIL 80 27 NIL
Visakhapatnam 11 6 NIL NIL NIL 2 NIL NIL 137 101 274 109 NIL
Vizianagaram NIL NIL NIL NIL NIL NIL NIL NIL 24 20 20 4 NIL
West Godavari NIL NIL NIL NIL NIL NIL NIL NIL NIL NIL NIL NIL NIL
Total 74 44 NIL 25 NIL 2 NIL NIL 484 253 579 521 NIL

114 Annual Report - High Court of Andhra Pradesh