MOHAMMED IDHREES Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioner is seeking for emergency parole of 30 days on the ground that his father and mother both have to undergo surgery as regards which documents have been produced along with the petition.

(3.) Learned AGA submits that there are four other criminal proceedings which are pending against the petitioner three of them for offenses under Sec. 420 of the IPC and one of them under Sec. 9 of the Karnataka Public Protection of Interest of Depositors in Financial Establishment Act, 2004. All the four matters relating to economic offenses taking into consideration that the medical certificates have been produced indicating requirement of surgery to the father and mother of the petitioner. I am of the considered opinion that the request for emergency parole ought to have been allowed. As such, I pass the following;