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Judgment
11 paragraphs · 279 wordsP. V. Kunhikrishnan, J
The above W.P(Crl) is filed with the following prayers:
i) To issue a writ of mandamus or other appropriate writ or order directing the respondents to release Convict Prisoner No. 773/19 at Central prison & Correctional Home, Kannur on parole for a period of 60 days as he is legally entitled for the same;
ii) To grant such other reliefs as this Hon’ble Court may deem just and proper in the interest of justice, including costs.
iii) To dispense with the English translation of the Malayalam documents.
The main prayer in this petition is to issue direction to the respondents to release the convict prisoner No.C 773/19 of Central Prison & Correctional Home, Kannur on parole.
Learned Public Prosecutor after getting instructions submitted that the Jail Advisory Board meeting held on 19.06.2023 recommended the release of the petitioner and the matter is now pending before the 1st respondent.
If that is the case, the 1st respondent can be directed to take a decision in the application for parole of convict prisoner No.C 773/19 within a time frame.
Therefore, this writ petition is disposed of with the following prayers:
(i) The 1st respondent is directed to consider the application for parole of convict prisoner No.C 773/19 now staying at Central Prison & Correctional Home, Kannur in the light of the recommendation of the Jail Advisory Board as expeditiously as possible, at any rate within one month from the date of receipt of a copy of this judgment.
(ii) The petitioner will produce a certified copy of this judgment along with a copy of this writ petition before the 1st respondent for compliance.