Bharath A vs State Of Karnataka
2025 Latest Caselaw 3291 Kant

Karnataka High Court

Bharath A vs State Of Karnataka on 11 August, 2025

Author: B M Shyam Prasad

Bench: B M Shyam Prasad

                                       -1-
                                                    NC: 2025:KHC:30863
                                                  WP No. 24046 of 2025


              HC-KAR



             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 11TH DAY OF AUGUST, 2025

                                  BEFORE
             THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
             WRIT PETITION NO. 24046 OF 2025 (GM-POLICE)
             BETWEEN:

             BHARATH A
             S/O. ASHWATHAPPA,
             AGED ABOUT 28 YEARS,
             R/AT HINNAKI, JIGANI,
             BENGALURU,
             KARNATAKA-560 105.
             (ASHWATHAPPA-CTP NO. 12120)
                                                   ...PETITIONER
             (BY SMT. LIKITHA M, ADVOCATE)

             AND:

             1.    STATE OF KARNATAKA
Digitally          BY THE SECRETARY OF HOME DEPARTMENT,
signed by          VIDHANA SOUDHA,
VANAMALA           BENGALURU-560 001.
N
Location:    2.    CHIEF SUPERINTENDE OF POLICE
High Court         CENTRAL PRISON,
of                 PARAPPANA AGRAHARA,
Karnataka
                   BANGALORE-560 100.
                   REP BY AG
                                             ...RESPONDENTS
             (BY SMT. K. P. YASHODHA, AGA)

                  THIS WP IS FILED UNDER ARTICLES 226 AND 227
             OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT
                              -2-
                                          NC: 2025:KHC:30863
                                      WP No. 24046 of 2025


HC-KAR



R2 TO RELEASE PETITIONER'S FATHER ASHWATHAPPA
(CTP-12120) FOR A PERIOD OF 15 DAYS TO ATTEND
PETITIONER'S MARRIAGE.

    THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM:    HON'BLE MR. JUSTICE B M SHYAM PRASAD

                    ORAL ORDER

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

NC: 2025:KHC:30863

HC-KAR

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.

SD/-

(B M SHYAM PRASAD) JUDGE

RB