Rajeevalochanababu vs State Of Karnataka
2025 Latest Caselaw 3358 Kant

Karnataka High Court

Rajeevalochanababu vs State Of Karnataka on 13 August, 2025

Author: B M Shyam Prasad

Bench: B M Shyam Prasad

                                         -1-
                                                  NC: 2025:KHC:31359
                                                WP No. 13314 of 2025


              HC-KAR



             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 13TH DAY OF AUGUST, 2025

                                  BEFORE
             THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
             WRIT PETITION NO. 13314 OF 2025 (GM-POLICE)


             BETWEEN:

             RAJEEVALOCHANABABU
             S/O LATE CHIKKANNA,
             AGED ABOUT 51 YEARS,
             ARALIMARADAPALYA, 150 FT.
             MAIN ROAD, SIRA GATE
             TUMKURU-572 137.
                                                 ...PETITIONER
             (BY SRI. KIRAN S S., ADVOCATE)


             AND:

             1.    STATE OF KARNATAKA
Digitally          REPRESENTED BY ITS SECRETARIAT,
signed by          DEPARTMENT OF HOME,
VANAMALA           VIDHANA SOUDHA BANGALORE- 560 001
N
Location:    2.    THE CHIEF SUPERINTENDENT
High Court         CENTRAL PRISON,
of
Karnataka          PARAPPANAGHRAHARA,
                   BANGALORE- 580 100

             3.    THE COMMISSIONER OF POLICE
                   SIDDALINGAIAHNA PALYA,
                   84MC PLUS JVC, TUMKUR
                            -2-
                                       NC: 2025:KHC:31359
                                    WP No. 13314 of 2025


HC-KAR



    KARNATAKA 572 103
                                   ...RESPONDENTS
(BY SMT. K. P. YASHODHA, AGA)

     THIS WP IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ENDORSEMENT AS ANNX-B ISSUED
BY THE R2 DATED 09/04/2025 BY DIRECTING THE
R2/CENTRAL PRISON, BANGALORE, TO RELEASE
THE PETITIONER ON GENERAL PAROLE FOR A
PERIOD OF 90 DAYS IN          NO. BCP/CTP-
SEC/560/2025 AND PRISONER CTP NO. 14062
CONVICTED BY THE JUDGMENT AND ORDER
DATED 10/11/2023 PASSED BY THE HONBLE
HIGH COURT OF KARNATAKA IN CRL.APL.NO.
445/2017 FOR THE OFFENCES P/U/SEC. 302 R/W
34 OF IPC, SEC. 201 OF IPC.

    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 general parole,

which is rejected by the Chief Superintendent,

Central Prison, Bangalore by an Endorsement dated

09.04.2025. The learned counsel for the petitioner,

while placing the photographs of the petitioner's

mother to emphasize her health condition, submits

NC: 2025:KHC:31359

HC-KAR

that the petitioner could make a request for

emergency parole to spend some time with his

mother.

In consideration of these submissions, the

petition stands disposed of with liberty to the

petitioner to make an application in Form No.9 of the

Karnataka Prisons and Correctional Services Manual

2021 directing the concerned Authorities to consider

the same and pass just orders expeditiously, and in

any event, within a week from today.

SD/-

(B M SHYAM PRASAD) JUDGE

RB