PEDDANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, the father of the convict (CTP No.10694) ' Gopal, is before this Court seeking a direction by issuance of a writ in the nature of mandamus to respondent No.2 to release the convict on general parole for a period of 90 days in terms of the Prison Manual.

(2.) Heard Sri Sirajuddin Ahmed, learned counsel for the petitioner and Sri Rahul Cariappa, learned Additional Government Advocate for the respondents ' State.

(3.) The son of the petitioner gets embroiled in a crime and is tried in S.C.No.5040/2017, for the offences under Ss. 143, 147, 148, 302, 324, 326 and 149 of the IPC. The son of the petitioner gets convicted in terms of the judgment of the concerned Court on 24/9/2018. The petitioner files an application before the Superintendent of Central Prison seeking general parole for a period of 30 days initially and 60 days thereafter, on the score that the petitioner ' father is suffering from several ailments and is aged 74 years. A medical certificate is also appended to the petition. The application is pending consideration. Therefore, the petitioner is knocking at the doors of this Court seeking enlargement of his son on general parole.