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Judgment
6 paragraphs · 194 wordsDr Kauser Edappagath. J
This writ petition has been filed to give a direction to the respondent No.3/the Superintendent, Central Prison, Kannur to grant emergency parole to the petitioner's son for a period of 45 days.
Ext.P5 would show that a representation has been given by the petitioner to the respondent No.2, who is the Director General of Prisons & Correctional Services, Prisons, Thiruvananthapuram.
The learned Public Prosecutor on instructions submits that an application seeking emergency parole has to be submitted to the respondent No.3. The Public Prosecutor further submits that the said application should be accompanied by a medical certificate issued by a Doctor not below the rank of a Civil Surgeon. The Public Prosecutor also submits that if such an application is filed, the same shall be considered in accordance with law.
Hence, this writ petition is disposed of as follows:
The petitioner shall file an application seeking emergency parole to the respondent No.3 within a period of one week from today supported by a medical certificate as stated above. The said application shall be disposed of by the respondent No.3 in accordance with law, at the earliest.