SHANAZ KHANUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed by the petitioner, who is the mother of Sri Sajjad Khan, who is undergoing sentence for the offence punishable under Sec. 302 of Indian Penal Code in S.C.No.158/2015, seeking a writ of mandamus directing the second respondent-Chief Superintendent of Central Prison, Bengaluru, to grant General Parole to her son Sri Sajjad Khan, (CTP No.10058).

(2.) On the previous date of hearing, this Court had directed the learned AGA to secure instructions and make submissions.

(3.) Learned AGA today submits that similar petition was earlier filed in W.P.No.2735/2024 and by order dtd. 23/4/2024, 30 days parole was granted which ended on 24/5/2024. Learned AGA submits that general parole cannot be granted within a period of six months from the date of the previous parole and that is the reason why the application filed by the petitioner was rejected.