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Judgment
10 paragraphs · 277 wordsP.V.Kunhikrishnan, J
The above Writ Petition (Crl.) is filed with the following prayers;
"a) issue a writ of Mandamus or any other appropriate writ order or to grant interim suspension of sentence or grand parole/leave to the petitioner’s brother who is the 4th appellant in Crl.Appeal No. 364/ 2022 before this Hon’ble Court for a period of 1 month, for the purpose of Medical Treatment of his mother, in the interest of justice; and
b) To issue such directions dispensing production of English translation of documents in vernacular languages; and
c) Grant such other reliefs which this Hon’ble Court may deem fit and necessary in the facts and circumstances of this case.” (SIC)
This Writ Petition(Crl.) was filed for granting leave to the petitioner’s brother, who is a convict in Cr.Appeal No.364/2022, for the purpose of medical treatment of his mother.
When this Writ Petition(Crl.) was came up for consideration on 17.10.2023, this Court directed the learned Public Prosecutor to get instruction and the case is posted on today (19.10.2023). But, the learned counsel for the petitioner submitted that the mother of the convict was passed away on 18.10.2023 and therefore, there may be a direction to grant leave to the petitioner for participating in the post crematory ceremony. I think, there is some force in the argument.
Therefore, this Writ Petition(Crl.) is disposed of with the following directions;
The additional second respondent is directed to grant appropriate leave to the petitioner’s brother for a period of two weeks, in accordance with law, for participating in the post crematory ceremony of his mother, forthwith.
Issue a copy of this judgment, today itself.