MOHAMMED RAYHAAN ADIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner seeks the following reliefs:

(2.) The petitioner is before this Court seeking a direction by issuance of a writ in the nature of mandamus to respondent No.2 to consider his request for grant of release of his younger brother on emergency parole for a period of 15 days on the grounds of brother's marriage, who is a life convict - CTP No.4129 in terms of the Prison Manual.

(3.) Heard the learned counsel for the petitioner and the learned Additional Government Advocate for the respondents and perused the material on record.