Mr Srinivas vs State Of Karnataka
2021 Latest Caselaw 7067 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 22ND DAY OF DECEMBER, 2021

                          BEFORE

          THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

        WRIT PETITION NO.23769 OF 2021 (GM-POLICE)

BETWEEN:
MR. SRINIVAS,
S/O NANJAPPA,
CTP.NO.10805,
AGED ABOUT 50 YEARS,
R/O BNO 104, 1ST CROSS,
NEAR GANESHA TEMPLE,
DODDAKALASANDRA,
KANAKAPURA MAIN ROAD,
BANGALORE - 560 062.
                                              ...PETITIONER
(BY SRI. SANDESH.S. CHOUTA, SR. COUNSEL FOR
    SRI. PONNANNA K.A., ADVOCATE)

AND:

1.     STATE OF KARNATAKA,
       BY ITS ADDL. CHIEF SECRETARY
       HOME DEPARTMENT,
       VIKASA SOUDHA,
       AMBEDKAR VEEDHI,
       BANGALORE - 560 001.

2.     THE DIRECTOR GENERAL AND
       INSPECTOR GENERAL OF PRISONS,
       NO.4, SESHADRI ROAD
       BANGALORE - 560 009.

3.     THE SUPERINTENDENT,
       CENTRAL PRISON,
       PARAPPANA AGRAHARA,
       ELECTRONIC CITY,
       BANGALORE - 560 100.
                                          ...RESPONDENTS
(BY SRI. VINOD KUMAR, AGA)
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     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
TO CONSIDER THE REPRESENTATION OF THE PETITIONER
DATED 14.12.2021 AT ANNEXURE-A; AND DIRECT THE
RESPONDENTS TO EXTENT THE PAROLE OF THE PETITIONER
FOR A PERIOD OF 90 DAYS FROM 1.1.2022 TO 31.3.2022.

     THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:

                           ORDER

The matter having been argued at length, learned Senior

Advocate appearing for the petitioner seeks leave to withdraw

the petition.

Leave having been accorded, this petition is dismissed

as withdrawn. However, this order shall not come in the way

of Jail Authorities organizing special treatment for the

diseases in question, if grounds are made out therefor.

Registry shall send a copy of the Judgment to the Jail

superintendent through speed post for his file.

Costs made easy.

Sd/-

JUDGE

DS