SURENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The father of the convict is at the doors of this Court seeking release of his son on parole for a period of 3 months.

(2.) Heard Sri. N.A. Kariappa, learned counsel appearing for the petitioner and Sri. Shamanth Naik, learned HCGP appearing for the respondents.

(3.) The son of the petitioner gets embroiled in a crime for an offence punishable under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ('the POCSO Act' for short) and he is sentenced to 20 years of imprisonment and the criminal appeals so filed against the order of conviction also comes to be rejected by an order dtd. 25/5/2024. The petitioner's son is thus now in prison for the last 5 years.