AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 183 wordsBechu Kurian Thomas, J
Petitioner is the wife of Convict No.381/21 of the Central Prison, Kannur. The convict is undergoing life imprisonment in connection with S.C.No.566 of 2015 on the files of the Additional Sessions Court-II, Kasaragode. Petitioner alleges that she is pregnant and is expected to deliver the child in the first week of November and since she requires the assistance of her husband – the convict, an application was submitted for emergency parole. Ext.P2 is the said application dated 23.10.2024. Petitioner contends that till date, no decision has been taken.
Having heard the learned counsel for the petitioner as well as the learned Public Prosecutor, I am of the view that this writ petition can be disposed of with a direction.
Since Ext.P2 is pending consideration before the 4th respondent, there will be a direction to the 4th respondent to consider and pass appropriate orders on Ext.P2, as expeditiously as possible, at any rate, within a period of three days from the date of receipt of a copy of this judgment.
The writ petition is disposed of as above.