THARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - the convict is at the doors of this Court seeking a direction for her release on grant of parole till a decision is taken by the Government on the premature release recommendation of the petitioner.

(2.) Heard the learned counsel Sri.Pradeep Patil, appearing for the petitioner and the learned Additional Government Pleader Sri.Rahul Cariappa K.S., appearing for the respondents.

(3.) The petitioner gets embroiled in a crime for offence punishable under Sec. 302 of the IPC. The Premature Release Advisory Board recommends the name of the petitioner for premature release from the prison. Therefore, the petitioner has now completed more than 10 years of imprisonment along with remission. The matter is pending before the State for a decision to be taken for premature release. In identical circumstances, the coordinate Bench of this Court following the order passed by this Court had passed the following: