MAHADEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed seeking for direction to the second respondent to release the husband of the petitioner Shri Shivappa @ Shivanand Fakirappa Madar (CTP No.2929) on emergency/regular parole for a period of four weeks.

(2.) The reason for parole is that the marriage of the daughter of the petitioner is scheduled on 2/12/2021.

(3.) Learned HCGP contends that the | petitioner was granted parole leave on 9/7/2021 for a period of 30 days commencing from 10/7/2021 and ending on 8/8/2021. He submitted that since the Rules mandate that parole can be granted only if there is a gap of six months, the prayer of the petitioner cannot be granted.