DYAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed seeking for following relief:

(2.) The case of the petitioner is that he has been sentenced to life imprisonment in SC No.124/2011 on 27- 03. -2015 and the same has been affirmed by this Court in Crl A No.519/2015 and that he has served a total sentence of 14 years 10 months and 11 days including remission without any adverse remarks. That the petitioner has availed parole on seven occasions in the past and has adhered to the terms of the Parole.

(3.) The present petition is filed since the father of the petitioner passed away on 8/10/2023 and for release of the petitioner on parole to attend to the obsequies ceremony of his father.