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Judgment
6 paragraphs · 183 wordsK.Haripal, J
Petitioners are life convicts undergoing imprisonment in central prison, Kannur. By virtue of Exts.P1 to P3 orders they were granted parole. While on parole, the Ext.P4 order was issued by the government extending the period of parole up to 21.09.2021. In the light of the special circumstances prevailing during the pandemic, petitioners want the benefit of Ext.P4 order extended to them.
I heard the learned counsel for the petitioners and also the learned Senior Public Prosecutor.
The learned Senior Public Prosecutor on instructions has submitted that on expiration of the period of parole 1st
petitioner had reported back on 04.09.2021 and then he was again released, on the strength of Ext.P4 order on 09.09.2021 and that he needs to report back only on 21.09.2021. Similarly petitioners 2 and 3 are already on parole and both of them are entitled to get the benefit of the Ext.P4 order. In other words, all the petitioners need to report back only on 21.09.2021.
In the light of the said submission, no further directions are required and the writ petition is closed.