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Judgment
5 paragraphs · 138 wordsDr.Kauser Edappagath, J
The petitioner is the wife of a life convict. According to the petitioner, the mother of the convict passed away on 30.11.2024.
The writ petition has been filed to give a direction to the respondents to grant parole for 30 days to the petitioner's husband to perform posthumous rites for his mother. The petitioner seeks parole. The remedy open to her is to approach the Government. If the petitioner wants to seek emergency leave, her remedy is to approach the Jail Superintendent. The petitioner has not exhausted those statutory remedies available.
Heard both sides.
Hence, this writ petition is not maintainable. Accordingly, it is dismissed, without prejudice to the right of the petitioner to approach either the Government or the Jail Superintendent, seeking parole or emergency leave, as the case may be.