S.MONISHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Additional Government Advocate.

(2.) The petitioner is the daughter of one Shyam alias Raju Reddy alias Raju alias Prabhakar Reddy. It is submitted that the petitioner is on the verge of getting married and that parole is sought for the convict who is said to be the father of the petitioner. It is submitted that the earlier writ petition No.8165/2020 was filed but the same was not accompanied by the Wedding Invitation. The same was withdrawn and now the instant petition is filed.

(3.) The learned counsel for the petitioner would submit that the petitioner had in fact been released on parole by this Court 05-02-2020 to attend to his mother who was terminally ill with Tuberculosis. The copy of the order passed in writ petition No.528/2019 is produced as Annexure-C. The learned counsel for the petitioner makes reference to Annexure-A, the report of the Jail authorities more particularly, the Chief Superintendent of Prisons, Belagavi wherein the conduct of the prisoner is noted to be ' satisfactory in this regard. The learned counsel for the petitioner submits that the petitioner may be released on similar conditions as imposed by this Court writ petition No.528/2019. That apart, the petitioner also places reliance on the Certificate issued by the Primary Health Centre wherein the condition of the mother is said to be serious.