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Judgment
B M Shyam Prasad, J
The petitioner seeks parole of her son [Mr. Waseem Pasha @ Waseen CT-17866] because she has lost her husband in the last 24 hours. Mrs. K. P. Yashodha, the learned Additional Government Advocate, is called upon to secure instructions for disposal of the petition. The learned Additional Government Advocate submits, on instructions, that indeed the petitioner has lost her husband in the last 24 hours.
This Court opines that circumstances are made out for grant of parole to the petitioner's son but that should be on condition. However, this Court must observe that the petition, which is entertained on a limited ground, will not foreclose any other relief that the petitioner's son may be entitled to in law. Hence, the following:
ORDER
The petition is allowed directing the second respondent to grant parole to the petitioner's son [Mr. Waseem Pasha @ Waseem CTP-17866] for a week effective from today on the condition that he shall mark his attendance everyday with the Station House Officer between 5:00 p.m. to 6:00 p.m.