A. IBRAHIM Vs. STATE

JUDGEMENT

(1.) The petitioner is the life convict. After having undergone 20 years of incarceration, he has come up with this petition seeking leave to attend to his ailing father.

(2.) The learned Additional Public Prosecutor while admitting the fact that the father of the petitioner is ailing, submitted that the petitioner is also involved in the commission of offence punishable under The Explosives and Substances Act.

(3.) It is not in dispute that the petitioner had already undergone more than 20 years of imprisonment. The ailment of the father of the petitioner is also not in dispute. For the offence committed under the provisions of the Explosives and Substances Act, the petitioner had already undergone the sentence imposed on him. Therefore, in law, the petitioner is entitled for consideration of leave.