FOUZUYA BEGUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/wife of the convict (CTP - 17470) - Afsar Khan is before this Court seeking release of her husband on grant of general parole for a period of 90 days.

(2.) Heard Sri. Sirajuddin Ahmed, learned counsel appearing for the petitioner, Sri. K.P. Yoganna, learned AGA appearing for the respondents and have perused the material on record.

(3.) The petitioner's husband gets embroiled in a crime for offences punishable under Ss. 302, 201 read with Sec. 34 of the IPC gets convicted on the said offence in S.C.No.215/2009.