PRAMOD KUMAR P. LAXMIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present Writ Petition is filed seeking for the following reliefs and interim reliefs:

(2.) It is the contention of the petitioner that he is suffering from serious ailments and is hospitalized. The medical certificate dtd. 17/12/2025 (Annexure-F to the petition) indicates that the petitioners taking treatment at the ICU.

(3.) It is submitted that this Court by order dtd. 5/3/2025 passed in Writ Petition No.6106/2025, granted emergency parole to the petitioner. The operative part of said order dtd. 5/3/2025 reads as under: