MOHAMMAD AKHEEL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner has filed the above petition in the representative capacity of his relative one Manjurali, s/o Nadeem Saab, CTP No. 4129, who is currently in Belagavi Central Prison, Belagavi having been convicted for life imprisonment for offences under Sec. 302 of IPC.

(3.) A request for parole was made by the convict on the ground that his sister is suffering from tuberculosis, as also Cervical Spondylitis with Myelopathy, compression of nerve in C4 and C5 and hypertension. Hence, the convict wishes to visit his sister who is suffering from illness. Apart therefrom, the nephew of the convict is getting married on 28/5/2023 at Raichur, his brother having expired, the convict wishes to attend the wedding to bless the couple and be part of the festivities, despite which his request for parole having been rejected, the petitioner is before this Court.