R. VIVEK Vs. STATE

JUDGEMENT

(1.) This Writ Petition has been filed to direct the respondents to let his father namely K. Raja Chidambaram son of Krishnasamy on Parole from 8/2/2019 to 12/2/2019.

(2.) The learned counsel for the petitioner submitted that the petitioner's father namely K. Raja Chidambaram, is undergoing one year imprisonment for an offence punishable under Sec. 7 and 13(2) r/w 13 (1) (d) of the Prevention of Corruption Act and he prayed for Parole to his father.

(3.) The ground for seeking Parole is that the petitioner, who is the son of the convict is getting engagement on 10/2/2019.