CHITHRALEKHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is the elder daughter of the convict is before this Court seeking a direction to the respondents to release the convict, his father, on grant of emergency parole for a period of 2 months.

(2.) Heard Sri Dinesh Kumar K Rao, learned counsel appearing for petitioner and Sri Rahul Cariappa, learned Additional Government Advocate appearing for respondents.

(3.) The father of the petitioner gets embroiled in a crime and is convicted in S.C.No.6 of 2006 for offence punishable under Secs. 376(1) and 506(II) of the IPC. He has been in prison for the last 1 and ' years. The petitioner is seeking emergency parole on the score that the younger daughter of the convict is getting married and therefore, the presence of the father/convict is imperative. The marriage is said to be scheduled on 30/4/2025 i.e., tomorrow.