SRINIVASA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayer:

(2.) Heard Sri. Pradeep Patil, learned counsel for petitioner and Sri Rahul Cariappa, learned Additional Government Advocate for the respondents.

(3.) The petitioner is the convict in CTP-7342, who is now in prison for the last 14 years and 3 months, for having been convicted for the offences under Ss. 498A and 302 of the IPC. Owing to the satisfactory conduct of the petitioner - convict in the prison, his name is recommended for premature release, which is pending consideration before respondent No.2 - Life Convicts Premature Release Committee.