RESHMA Vs. STATE OF KARNATAKA HOME DEPARTMENT

JUDGEMENT

(1.) The petitioner is before this court seeking her husband's release on parole. The husband of the petitioner is accused in Spl.Case.No.32/2010 for offences punishable under Ss. 341, 302 read with Sec. 34 of IPC.

(2.) Heard the learned counsel Sri.Sirajuddin Ahmed, appearing for the petitioner and the learned Additional Advocate General Sri.C.S.Pradeep along with the learned Additional Government Advocate Sri.K.P.Yoganna, appearing for the respondents.

(3.) The petitioner's husband gets convicted of the offence and is imprisoned for life. The wife of the petitioner has presented the subject petition seeking release of her husband on general parole on the ground that she is suffering from certain ill-health and the presence of her husband was imperative. An application made to the prison authorities have not yielded any result. Therefore, the petitioner is before this Court seeking her husband's release.