ALI HUSSAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition was preferred seeking grant of parole on account of ensuing marriage of the daughter.

(2.) This Court owing to the circumstances as prevailed, then directed that the petitioner be released on parole by passing the following order:

(3.) The learned counsel appearing for the petitioner now submits that the Home Department has extended the parole by grant of an order, which is not disputed by the learned AGA. Therefore, the petition is thus rendered infructuous and is disposed as having become infructuous. Ordered accordingly.