RATHNAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court seeking a direction by issuance of a writ in the nature of mandamus to consider the representations submitted by both the petitioners on 25/3/2023 for release of the detenue on parole for a period of 15 days. The representations are submitted to both respondents 2 and 3 - the Deputy Inspector General of Prisons and the Chief Superintendent of Police, Central Prison.

(2.) Heard Sri. Ragavendra Gowda K., learned counsel for petitioners and Sri Vinod Kumar M., learned Additional Government Advocate for the respondents.

(3.) Brief facts that lead the petitioners to this Court, in the subject petition, as borne out from the pleadings are as follows: The 1st petitioner is the mother of the detenue one Anand, who now is in the prison on getting convicted for the offences punishable under Ss. 302, 201 r/w. Sec. 34 of the IPC. He was sentenced to life imprisonment. On an appeal filed before this Court, the life imprisonment is said to have been modified to that of imprisonment for 10 years. The detenue is in judicial custody for the last 6 years.