FARZANA AFREEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a mandamus for release of her husband on parole for a period of 90 days as she is suffering from several ailments.

(2.) The husband of the petitioner gets embroiled in a crime for offence punishable under Sec. 302 r/w 149 of the IPC . He gets convicted for life in S.C.No.650 of 2005. In all, the convict as on today, has been in jail for 17 years.

(3.) Heard Sri Sirajuddin Ahmed, learned counsel appearing for petitioner and Sri B.V.Krishna, learned Additional Government Advocate appearing for respondents.