VENKATESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, a convict in Spl.C.No.403/2019 is seeking his release on general parole. The offences on which the petitioner gets convicted are the ones punishable under Sec. 376(3), 504 and 506 of the Indian Penal Code, 1860.

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

(3.) The learned counsel appearing for the petitioner submits that the petitioner has been in prison for the last five years and has not sought parole even once. The reason for seeking parole is the house in which the mother of the petitioner resides being in dilapidated condition and the necessity of its repair for which the presence of the petitioner is necessary is the submission.