(1.) Heard Smt. Raksha Keerthana K., learned counsel for the petitioner and Sri M. Vinod Kumar, learned Additional Government Advocate for respondents 1 to 6.
(2.) The petitioner who is undergoing imprisonment, is before this Court under Article 226 of the Constitution of India, praying for a writ of mandamus to direct the respondents 5 and 6 to consider the representation (Annexure-J) dtd. 7/3/2022, and release the petitioner on general parole for two months since petitioner's wife is suffering from Chronic illness.
(3.) Learned counsel for the petitioner would submit that petitioner is convicted in three criminal cases in S.C.Nos.246, 67 and 59/2000. The petitioner is undergoing imprisonment for the offence committed in all the above stated cases. The petitioner is in custody since 2/3/1999. Learned counsel would submit that the petitioner was on parole, on earlier four occasions. Subsequently the petitioner, who is undergoing imprisonment, had submitted representation as at Annexure-J dtd. 7/3/2022 requesting the authorities to release on general parole,. The same is pending consideration before the 5th and 6th respondents. Therefore, petitioner prays for a direction to the respondent's to consider the same and release the petitioner on parole.