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Judgment
6 paragraphs · 208 wordsBechu Kurian Thomas, J.
Petitioner is the wife of Convict No.C/191/22, now imprisoned at the Central Prison, Thavanoor. Petitioner's husband was convicted in S.C.No.150 of 2018 on the files of the Special Court (NDPS Act Cases), Vatakara. Alleging that petitioner is suffering from “Severe Mitral Stenosis” and undergoing treatment at Medical College Hospital, Kottayam, it is contended that she is expected to undergo a serious medical procedure. However, since there is none to look after her, she sought for the grant of an emergency parole for her husband as per Ext.P2. The said application is pending consideration.
Petitioner also contends that she ought to have undergone the medical procedure but, since the application for leave for her husband has not been considered, it had to be postponed to 10.07.2024
Having heard the learned counsel for the petitioner as well as the learned Government Pleader, I am of the view that this writ petition can be disposed of with a direction.
Having regard to the circumstances mentioned above, there will be a direction to the 3rd respondent to consider and pass appropriate orders on Ext.P2 application, as expeditiously as possible, at any rate on or before 08.07.2024.
The writ petition is disposed of as above.