Mujeeb Rahman vs State Of Kerala And Ors

The petitioner had earlier approached this Court in W.P.(C) No.2316 of 2021, seeking extension of his parole period and by Ext.P8 judgment, that

writ petition was disposed, extending the period by one week from 03.02.2021 and directing the petitioner to return to the Central Prison, Kannur, on

or before 10.02.2021. The instant writ petition is filed stating that after Ext.P8 judgment, petitioner's younger son tested positive for Covid-19 and the

petitioner's presence in his house was inevitable since, his mother is bed ridden and other members of the family have recovered from the after effects

of corona virus infection. Based on the submission, the period for returning to prison was extended till 19.02.2021. Today, when the matter is taken up,

learned Counsel for the petitioner submitted that the petitioners father-in-law has now been tested positive for corona virus and therefore, the parole

period may be extended further.

I find no reason for further extension of the period already granted. The petitioner's son was tested positive on 05.02.2021 and the second test

scheduled on 15.02.2021. It is reported that the second test has not been conducted, which can only be for reason of the boy having recovered.

Hence, the writ petition is closed, granting the petitioner time till 22.02.2021, peremptorily, for reporting back at the Central Prison, Kannur.