HASEENA TAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking grant of parole to her son, who is said to be in judicial custody for the last 10 years having been convicted for offences punishable under Ss. 302, 120(B), 506 read with 149 of the Indian Penal Code, 1860 in SC No.35/2015.

(2.) Heard Shri Sirajuddin Ahmed, learned counsel appearing for the petitioner and Shri Rahul Cariappa, learned Additional Government Advocate appearing for respondents No.1 and 2.

(3.) Shri Sirajuddin Ahmed, learned counsel appearing for the petitioner submits that the reason for seeking parole is the mother's illness. The illness has been persisting for the last one year is his submission and the petitioner's son has not been on parole even once.