MADHU D.M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner had been convicted for offence under Ss. 336 and 342 of IPC and Sec. 4 of POCSO Act read with Sec. 376(3) of IPC. The petitioner had filed an application for Parole for three months on the ground that the petitioner is required to carry out agricultural work so as to take care of the needs of his mother, wife and daughter who are unable to carry out agricultural work and eek out any livelihood. The petitioner's request is rejected vide endorsement dtd. 9/7/2024. In this back ground, the petitioner is before this Court.

(3.) It is seen that the petitioner has served 04 years 01 month of imprisonment, during which time, there is no adverse remark against the petitioner. It is not in dispute that there is no other male member in the family of the petitioner and that the aged mother, wife and minor daughter cannot take care of themselves.