MAHALAKSHMI 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 to respondent No.2 to release her son - convict (CTP No.4193) - Naveen @ RX on general parole for a period of 90 days in terms of the Prison Manual.

(2.) Heard Sri Sirajuddin Ahmed, learned counsel for the petitioner and Sri K.P.Yoganna, learned Additional Government Advocate for the respondents - State.

(3.) A crime comes to be registered against the son of the petitioner in crime No.26/2016 for offences punishable under Ss. 143, 147, 148, 302 r/w. 149 of the IPC. The police after investigation file a charge sheet and the case is registered as Spl.C.No.302/2016. The son of the petitioner gets convicted for the offences in terms of the judgment of the Court of Sessions dtd. 7/3/2022. The petitioner, the mother of the convict is before this Court in the subject petition on the score that she is suffering from Spondylitis and other ailments. She desires that her son to be with her as she had already admitted to the hospital for 23 days and is bed ridden on the advise of the doctor.