ARJUN Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioner was convicted in S.C.No.50/2018 by the First Additional District and Sessions Judge, Bagalkot, for offenses under Ss. 143, 147, 148, 504, 324, 326, 302 r/w Sec. 149 of the Indian Penal Code, 1860 (IPC for short) for life imprisonment. Aggrieved by the same, the petitioner has filed an appeal in Criminal Appeal No.100002/2021 which is pending before this Court at Dharwad Bench. The bail application which had been filed in the said matter has been rejected.

(3.) The petitioner being in custody from 6/4/2018 had submitted an application on 7/12/2022 to the Jail Authorities for his release on parole by giving various reasons. The said application for parole was rejected on 15/3/2023 on the ground that a Criminal Appeal filed by the petitioner is pending as also a bail application is pending. It is aggrieved by the same that the petitioner is before this Court.