BHUVANESHA T. P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought for setting aside of the Report dtd. 15/6/2025 as well as the endorsement dtd. 16/6/2025 whereby the request for parole has been rejected.

(2.) The petitioner as sought for being enlarged on parole on the ground that he intends to marry. It is noticed that the Police report has been obtained and the same is filed at Annexure-E. There are no adverse reports and in fact the Police have certified to his good conduct.

(3.) The only observation made was as the marriage is scheduled at Kerala, they have not been able to get full information.