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Judgment
7 paragraphs · 242 wordsViju Abraham, J
Petitioner herein is the father of one Dhaneesh Pavithran a convicted prisoner detained at High-tech Prison, Viyyur. Dhaneesh Pavithran, was granted parole as per Ext.P1 for a period of 15 days, w.e.f. 13.12.2021, which is to expire on 30.12.2021.
The contention of the petitioner is that, while the said Dhaneesh Pavithran was in Parole he has been infected with Covid-19 and is not in a position to report back to prison due to his health condition. In support of the same, the petitioner has produced Ext.P2, the laboratory test report dated 21.12.2021. It is further contended that, in the said circumstances, he has preferred Ext.P3 representation before respondents 2 and 3, requesting to extend the parole granted to the petitioner's son, Mr. Dhaneesh Pavithran, for a further period of 15 days from 30.12.2021.
I have heard the counsel for the petitioner as well as the learned Public Prosecutor.
In the facts and circumstances of this case, I deem it appropriate to direct the 3rd respondent to take a decision on Ext.P3, at the earliest, at any rate, within a period of one week from the date of receipt of copy of this judgment.
It is further directed that the direction in Ext.P1 that Shri.Dhaneesh Pavithran should report back to prison on 30.12.2021, shall be kept in abeyance, till a decision is taken on Ext.P3 petition, as directed above.
The W.P.(Crl.) is disposed of accordingly.