FATHIMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the order dtd. 8/9/2020, by which, the respondents- Authority turns down the application submitted by her for release of her son on parole.

(2.) Heard Sri Arvind N., on behalf of Sri Mohan Kumar D., learned counsel appearing for the petitioner and Sri M.Vinod Kumar, learned High Court Government Pleader appearing for the respondents.

(3.) Sans details, facts in brief are as follows;