YUSUF SULAIMAN KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India seeking parole for a period of 15 days starting from 6/7/2023 to the petitioner who is undergoing sentenced to undergo rigorous imprisonment for life under Ss. 302, 307 of IPC and under Sec. 25(1A) of Arms Act concerned in S.C.No.26/2022 c/w S.C.No.662/2002 c/w 278/2003 and he is under trial in CC No.204/2014, CC No.1619/2020 in C.r.No.90/2020 under Ss. 143, 147, 148, 302 and 25 of Arms Act, C.R.No.50/2021 under Sec. 3(i), 3(ii), 3(2), 3(4) of M COCA 1999, under Ss. 386, 387, 120B of IPC and CC No.55902/2019 under Ss. 353, 332, 427 of IPC and CC No.3433/2022 In Cr No.159/2022 under Ss. 224, 353, 212 read with Sec. 34 of IPC at Annexure-A and the cases are pending consideration before the concerned Court.

(2.) Learned counsel for the petitioner would contend that the petitioner is in custody for the past 21 years and he seeks parole to attend the wedding of his nephew, who is none other than his biological son, who was accorded custody to the petitioner's sister since the petitioner was in imprisonment. The said fact is evident at para No.4 of the petition which reads as under:

(3.) Perusal of para No.4 would evidence that the petitioner is the father of one Mohammed Mahin Khan and his marriage was scheduled on 6/7/2023 and Valima is scheduled to be held on 8/7/2023 i.e., Saturday and the petitioner being the father would be required to perform certain religious ceremonies associated with the marriage.