MANJULA GERA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of a writ in the nature of mandamus, directing respondent No.2 to release her father, who is convict (CTP No.1593) on parole for a period of 90 days.

(2.) Heard Sri Sirajuddin Ahmed, learned counsel for the petitioner and Sri C.S.Pradeep, learned Additional Advocate General along with Sri.Manjunath K., learned High Court Government Pleader for the respondents ' State.

(3.) The father of the petitioner gets convicted for offence under Sec. 302 of the IPC in S.C.No.124/2002, punishable with life imprisonment, in terms of the order of sentence dtd. 19/3/2003. The convict as on today, has undergone 22 years imprisonment. Subsequent events transpire that all the other accused along with the convict (CTP No.1593) ' petitioner's father, are released either by the Apex Court or the Committee considering their cases for premature release.