SHAIK NOOR AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is the brother of the convict, who is convicted for the offence punishable under Sec. 302 of IPC, inter alia it is the case of the petitioner that, the brother has been in prison from 15 years and 28 days and been released on parole once and there is no adverse report against him.

(2.) The matter is moved today on the score of engagement. The sister of the convict had approached this Court seeking release on grant of parole. The petition is preferred before the Principal Bench. This Court observing that the sister's marriage was ensuing had granted parole by the following order:

(3.) The present petition is preferred on the score that the convict's engagement itself is fixed and has produced the invitation to that effect.