VASUDEVA @ VASU Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The reason for seeking for parole is as per the certificate issued by one Dr.Naveen.T.K. who is stated to be the Managing Director of Life Care Hospital. He has certified as under:

(3.) The contention of the learned counsel for the petitioner is that in view of the said certificate which has been issued by Dr.Naveen.T.K., the petitioner is required to be granted parole so as to attend to his mother.