KAUSHIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking to release on grant of parole for it having been turned down by an endorsement dtd. 15/3/2024.

(2.) Heard the learned counsel Sri.K.Ravishankar, appearing for the petitioner and the learned Additional Government Advocate Sri.K.P.Yoganna, appearing for the respondents.

(3.) The petitioner gets embroiled in a crime and is convicted of an offence in S.C.No.451/2012 by an order of the Court of Session on 18/7/2017 for offences punishable under Ss. 302, 392 and 201 of the IPC. The petitioner till date has served 13 years and eight months including remission in prison and has been left out on general parole on two occasions.