RINKU Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Sudheer Rana, learned counsel for the petitioner and Smt. Manju Thakur, learned A.G.A. for the State -respondents.

(2.) This writ petition has been filed praying for the following relief:

(3.) Learned counsel for the petitioner submits that the petitioner may be released on parole for the purposes of medical treatment of his old mother who is suffering from heart disease.