LAWS(APH)-2016-6-29

CHERUKU VENKATAIAH Vs. STATE OF TELANGANA

Decided On June 13, 2016
Cheruku Venkataiah Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) HEARD the petitioner in person and learned Government Pleader for Home.

(2.) WITH the consent of both the parties, the Writ Petition is disposed of.

(3.) THE present Writ Petition came to be filed seeking extension of parole of the petitioner for a period of three months from 14.06.2016 to 14.09.2016, on the ground that his wife is unwell.