T.S. MADHUSUDHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court seeking his release on grant of parole for a period of 90 days.

(2.) Heard Sri Kiran S S, learned counsel appearing for petitioner and Sri Rahul Cariappa, learned Additional Government Advocate appearing for respondents.

(3.) Petitioner get embroiled in crime No.79 of 2018 for offences punishable under Ss. 302 r/w Sec. 34 of the IPC. Petitioner is convicted in S.C.No.15005 of 2021. As on today, the petitioner has been in prison for over 4 years and 6 months and has not availed parole even on a single occasion.