SHYAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned HCGP for respondents-State and perused the material on record.

(2.) Petitioner has prayed for release of his father-Mr.Shyam @ Rajareddy on parole for 90 days, to look after his wife as she is suffering from terminal illness.

(3.) Petitioner has produced medical certificates in support of his contention which discloses that the Medical officer, PHC- Anugondanahalli, Hosakote Tq., Bangalore Rural Dist. has certified that Smt. Rajeshwari wife of the petitioner herein is suffering from Abnormal menstrual bleeding and with severe white discharge since 2 to 3 years and hence she is advised to undergo investigations and treatment for her terminal illness at any major hospital.