NEETHA G. ANAND 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 consider his request for grant of general parole for a period of 90 days to her husband, who is a life convict - CTP No.11699 in terms of the Prison Manual.

(2.) Heard, learned counsel appearing for the petitioner and learned Additional Government Advocate appearing for respondents.

(3.) The brief facts are as follows: