SUJATHA MEDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is the wife of the convict is at the doors of this Court seeking release of her husband on grant of parole.

(2.) Heard the learned counsel Smt. Umme Salma along with Shri Sirajuddin Ahmed appearing for the petitioner and the learned AGA Shri Sharad V.Magadum appearing for the respondents.

(3.) The husband of the petitioner gets embroiled in a crime, which leads to his conviction for offences punishable under Ss. 376 and 302 of the IPC. The petitioner was imposed life imprisonment and now completed 8 years and 10 months of imprisonment without grant of any parole and for the first time the wife of the convict has now submitted an application before the jail authorities for release of her husband on parole which comes to be rejected. Therefore, the petitioner is before this Court.