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Judgment
6 paragraphs · 209 wordsB M Shyam Prasad, J
The petitioner has sought for parole for his father, who is convicted for the offence punishable under Section 302 of the Indian Penal Code in S. C. No.133/2019. The Sessions Court's judgment in this regard is dated 30.11.2020. The petitioner contends that his marriage is scheduled to be held on 12.08.2025 and 13.08.2025 in Thattekere, Kanakapura Taluk, Ramanagara District.
Mrs. K. P. Yashodha, the learned Additional Government Advocate, who is called upon to secure instructions, submits that the Jurisdictional Police has verified that indeed the petitioner's marriage is scheduled as stated, but the learned Additional Government Advocate also submits that this Court may consider the fact that the petitioner’s father was on parole between 02.05.2025 and 18.06.2025. In rejoinder, Mrs. Likitha M, the learned counsel for the petitioner, submits that the marriage was solemnized during this period.
This Court is of the view that there is just cause for grant of Parole for a period of ten [10] days effective from 12.08.2025. Hence the following:
ORDER
The petition is allowed, and the second respondent is directed to grant Parole to the petitioner’s father [Mr. Ashwathappa] for a period of ten [10] days effective from 12.08.2025 stipulating the conditions as would be just and reasonable.