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Judgment
5 paragraphs · 161 wordsDr. Kauser Edappagath, J
The petitioner, who is the wife of the convict undergoing imprisonment at Central Prison and Correctional Home, Kannur, seeks emergency leave to her husband.
I have heard Smt. Saipooja, the learned counsel for the petitioner and Smt.Seena C., the learned Public Prosecutor.
The petitioner filed Ext.P5 application before the 3rd respondent seeking emergency leave for the convict under Rule 400 of the Kerala Prisons and Correctional Services (Management) Rules, 2014. The grievance of the petitioner is that even though Ext.P5 has been filed as early as on 28.01.2025, it has not been disposed of so far. It is in these circumstances, the petitioner has approached this Court.
Having heard both sides, this writ petition is disposed of, directing the 3rd respondent to dispose of Ext.P5 application, if not already disposed of, within a period of one week from the date of receipt of a copy of this judgment, in accordance with the Rules.