MOHAMMED PEER Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of a writ in the nature of mandamus to the respondents to consider the representation of the petitioner dtd. 9/3/2023 for his release on general parole.

(2.) Heard Sri Pradeep Patil, learned counsel appearing for the petitioner and Sri B.V.Krishna, learned Additional Government Advocate appearing for the respondents.

(3.) Brief facts that leads the petitioner to this Court in the subject petition, as borne out from the pleadings, are as follows: The petitioner is a convict for the offences punishable under Ss. 302, 324, 341, 427 r/w Sec. 34 of the IPC and is in prison since 2016, 7 years now.