SHAKUNTHALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court seeking release of her son on grant of parole.

(2.) Heard Sri Raghavendra Gowda K., learned counsel appearing for petitioner and Sri Mohammed Jaffer, learned Additional Government Advocate appearing for respondents.

(3.) The son of the petitioner gets embroiled in a crime which is tried in Sessions case No.1269 of 2013 and is convicted for offences punishable under Sec. 302 of the IPC inter alia. The petitioner had initially sought parole owing to her ill-health and the necessity of the son being with her. The parole is granted and no adverse entries are indicated at the time when the son of the petitioner was out on parole. It is also a matter of record that the son of the petitioner is back to the gaol after completion of parole.