ARUN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioner is a convict (CTP No.8177) lodged in Central Prison and is a permanent resident of Swami Vivekananda Circle, Gummanakolli Village, Mullu Soge Post, Kushal Nagar Hobli, Somawarapete, Kodagu District and currently on parole. The petitioner was held guilty and convicted for the offence punishable under Ss. 302, 324, 341, 427 read with Sec. 34 of Indian Penal Code. That in terms of the order of the Hon'ble Supreme Court in Suo Motu Writ Petition (C) No.1/2020 (In Re: Contagion of COVID 19 virus in prisons vs. Nil) dtd. 23/3/2020, the petitioner was granted parole along with others.

(3.) Learned counsel for the petitioner would submit that prior to conviction, he was in judicial custody for a total period of eight months and 15 days and from the date of conviction, the petitioner has been serving his sentence. He would submit that in the light of the period served by the petitioner, the petitioner is entitled for a total period of parole of 240 days. That apart, learned counsel for the petitioner would submit that he is basing his case on Annexure-H whereby in respect of persons similarly situated as the petitioner, the State Government has been pleased to extend parole up to 13/8/2021 pursuant to the directions of the Hon'ble Supreme Court.