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Judgment
17 paragraphs · 474 wordsC.M. Poonacha, J
The present Writ Petition is filed seeking for the following reliefs and interim reliefs:
a. Issue a writ of mandamus or any other suitable writ or direction or order directing further parole to the petitioner to enable him to get treated at appropriate hospital, for a period of 90 days with liberty to seek extension of the same if the circumstances warrant as per medical report dated:17.12.2025 issued to the petitioner and enclosed as Annexure-F.
b. Granting parole to the petitioner for such short period as this Hon'ble Court may deem fit and proper in the interest of justice in light of the medical report dated:17.12.2025 issued to the petitioner and enclosed as Annexure-F.
It is the contention of the petitioner that he is suffering from serious ailments and is hospitalized. The medical certificate dated 17.12.2025 (Annexure-F to the petition) indicates that the petitioners taking treatment at the ICU.
It is submitted that this Court by order dated 05.03.2025 passed in Writ Petition No.6106/2025, granted emergency parole to the petitioner. The operative part of said order dated 05.03.2025 reads as under:
(i) The Writ Petition is allowed in part.
(ii) Mandamus issues respondents to consider the representation of the petitioner and release the petitioner on emergency parole for 30 days, from the forenoon of 07.03.2025, till the evening of 05.04.2025.
(iii) The respondents shall stipulate strict conditions as are usually stipulated, to ensure the return of the detenue (CTP No.14793) to the gaol and that he shall not commit any other offence during the period of emergency parole.
(iv) The petitioner (CTP No.14793) shall mark his attendance in the jurisdictional police station, weekly once throughout the period of his emergency parole and it would be the responsibility of the jurisdictional police to take him to gaol, in the event, the petitioner would evade going back to the gaol, after the expiry of the period of emergency parole.
(v) Registry is directed to communicate this order to the respondents, by way of electronic mail, forthwith.
(vi) The petitioner is at liberty to seek extension of parole, which shall be considered looking at the conduct of the petitioner – convict while he is out on emergency parole.
It is further submitted that the parole granted to the petitioner is being periodically extended from time to time and the various orders passed in Writ Petition No.6106/2025 has been annexed as Annexure-D to the Writ Petition.
In view of the aforementioned, the following order:
i. The Writ Petition is allowed in part.
ii. A writ of mandamus is issued to the respondents to consider the representation of the petitioner to release the petitioner on emergency parole for further period of 60 days on similar conditions in terms of the order dated 05.03.2025, passed in Writ Petition No.6106/2025.
iii. Ordered accordingly.