ABDUL SAMAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for Appellant Nos. 1 & 5 (A1 & A5) and the learned Special PP on IA No.1/2020 filed under Section 482 of Cr.PC. in Crl.A. No.277/2018, praying for release of the said appellants/accused on parole for 15 days or on adinterim bail by suspending the sentence dated 12.12.2017 in SC No.35/2015 passed by the I Additional District and Sessions Judge, Ramanagara, for the offence punishable under Sections 120(B), 506, 302 r/w 149 of IPC and Section 25(1-B) of Indian Arms Act. We have perused the said application.

(2.) In the said application, the appellant Nos. 1 & 5 (A1 & A5) have sought for their release on parole by directing the competent authority to release them on parole for 15 days in order to look after their bedridden father and to meet the medical expenses of their father and also to have conjugal relationship with their wife and also to take care of their children etc..

(3.) We have carefully perused the entire order sheet in this particular case. Earlier a detailed order has been passed by this Court on 19.12.2018 dismissing the application filed for suspension of sentence and for grant of bail on merits. Subsequently, on 24.10.2019 another order has been passed by this Court on IA No.1/2019 dismissing similar application filed under Section 482 of Cr.P.C. seeking grant of parole for 15 days. This Court has considered the grounds on which the said application was filed and also the prevailing circumstances, in order to reject the said application. Further on 19.11.2019, one more similar application was filed for grant of parole for a period of 30 days. Again the said application came to be rejected by this Court by assigning reasons. It appears, none of the said orders have been subjected to challenge. Again on similar grounds, this application has been filed.