JOSEPH JOHN 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.) It is an admitted fact that the petitioner's case has been considered for premature release and is pending before the Committee for its consideration. In an identical circumstance, this Court in the case of SRI OMKARMURTHY VS. STATE OF KARNATAKA, DISPOSED ON 2/3/2023 [(2023) 4 KANT LJ 181], has held as follows: