NAGANAGOUDA SHIVALINGAPPA PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 was convicted for the offences punishable under Ss. 120(B), 302, 201, 506 R/w. Sec. 34 of IPC in SC.No.175/2015.

(2.) This petition is filed by the petitioner-accused No.1 seeking parole on the ground that his mother is suffering from uncontrolled hypertension and diabetes mellitus and it may lead to brain hemorrhage. The petitioner's grievance is that he was in judicial custody for more than three years during the trial and after conviction by this Court, he is in judicial custody till today and because of ill-health of his mother, he is required to attend his mother and take her for further treatment.

(3.) Learned HCGP appearing for the respondent-State submits that petitioner-accused No.1 was involved in more than two cases. Therefore, he cannot be released on parole under Rule 191 of the Karnataka Prison Rules, 1974 amended by the Karnataka Prison (Amendment) Rules, 2000.