THIMMAKKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, the mother of convict, is before this Court seeking release of her son, on grant of emergency parole for a period of 45 days.

(2.) Heard Sri Rakshith R, learned counsel appearing for petitioner and Sri Rahul Cariappa, learned Additional Government Advocate appearing for respondents.

(3.) The son of the petitioner gets embroiled in crime No.226 of 2019 for offence punishable under Sec. 302 of the IPC. The son of the petitioner is convicted in S.C.No.133 of 2019. The petitioner is said to have developed gangrene on her left foot and has to be operated immediately, for which the presence of the petitioner's son is imperative. As on today, the son of the petitioner has been in prison for over 4 years and 10 months.