(1.) Heard Shri Sirajuddin, learned counsel appearing for the petitioner and Shri Rahul Cariyappa, learned Additional Government Advocate appearing for respondents No.1 and 2.
(2.) The petitioner had presented the subject petition seeking release of his son on parole. Pending consideration of the release of his son on parole, it transpires that the petitioner dies. The body of the petitioner is kept in the mortuary for the purpose of the son's visit. In that light, the petitioner has moved this matter seeking emergency parole to visit his father, who is now no more.
(3.) The learned Additional Government Advocate would submit that there are 23 cases pending against the son of the petitioner, including the offences under the Karnataka Control of Organised Crimes Act, 2000 (KCOCA) and the Arms Act, 1959, as well.