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Judgment
5 paragraphs · 178 wordsDr.Kauser Edappagath, J
The petitioner is the wife of the convict in S.C.No.99 of 2013 on the files of the Additional Sessions Court-III, Manjeri, who is undergoing imprisonment at Central Prison and Correctional Home, Kannur. The petitioner filed an application for emergency leave for her husband. It was rejected as per Ext.P2 order based on an adverse police report. The petitioner has approached this Court challenging the said order.
I have heard Sri.P.Mohamed Sabah, the learned counsel for the petitioner and Sri.M.P. Prasanth, the learned Public Prosecutor.
When the writ petition came up for hearing last time, I have directed the learned Prosecutor to get a copy of the police report. The learned Prosecutor submitted that the police report based on which Ext.P2 order was passed is of the year 2023.
Hence, this writ petition is disposed of with a direction to the 3rd respondent to re-consider the application for emergency leave, after getting a fresh police report, within a period of one month from the date of receipt of a copy of this judgment.