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Judgment
4 paragraphs · 145 wordsDr.Kauser Edappagath, J
The petitioner is the wife of the convict No.900/17 of Central Prison and Correctional Home, Kannur. The petitioner preferred Ext.P2 application for emergency leave to attend the wedding of his niece. It was rejected as per Ext.P4 order. The said order is under challenge in this writ petition.
The respondent No.2 dismissed Ext.P2 application as per Ext.P4 order on the ground that the petitioner's niece does not fall within Rule 400(1)(ii) of the Kerala Prisons and Correctional Services Management Rules, 2014. However, a reading of the said Rule would show that niece is covered by the Rule. Hence the petitioner is entitled for emergency parole. Therefore, the respondent No.2 is directed to grant emergency leave to the husband of the petitioner for a period of one week from 13/12/2024, on usual terms.
The writ petition is disposed of as above.