AFIYA MULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner's husband viz: Manjurali (CTP No.4129) is convicted for the offence punishable under Sec. 320 of the Indian Penal Code, 1860 and sentenced to undergo life imprisonment. The petitioner asserts that her husband is in judicial custody since eight years.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the State.

(3.) The petitioner has filed this petition seeking for a direction to release her husband on parole stating that his sister is suffering from terminal disease, and her husband's support is required to provide further treatment to his ailing sister.