VENKATARAJ Vs. STATE OF KARNATAKA DEPARTMENT OF HOME

JUDGEMENT

(1.) The petitioner (CTP No.4573) has been convicted for the offences punishable under Ss. 302, 396, 457, 380, 201 of IPC, and sentenced to undergo life imprisonment.

(2.) The petitioner is seeking a directive to release the petitioner on parole citing that his father is aged 83 years old, who is diagnosed with acute exacerbation of COPD, CML (cancer at last stage) from 13/9/2024, and he has been advised hospital stay, and requires a caretaker to help with his needs, and the presence petitioner is required to provide the necessary treatment to his father. The petitioner is in custody for more than four years and eight months.

(3.) Given these circumstances, the petitioner has established a prima facie case for release the petitioner on parole. Accordingly, I pass the following: