Wednesday vs For Information Purpose Only
2021 Latest Caselaw 6641 Ker

WP(C) 4865/2021                         1/2

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     Present:
                     THE HONOURABLE MR.JUSTICE V.G.ARUN

            Wednesday,the 24th day of February 2021/5th Phalguna, 1942
                             WP(C) No.4865/2021(G)
PETITIONER

    For   information purpose only
     SATHEESAN,S/O. RAMAKRISHNAN, PANCHAVADI VEEDU,
     THOTTATHIPARAMBU BHAGOM, MARADU P.O., ERNAKULAM DISTRICT,
      PIN-682 304.
RESPONDENTS
      1. STATE OF KERALA,REPRESENTED BY THE CHIEF SECRETARY ,
      SECRETARIAT, PALAYAM P.O.,THIRUVANANTHAPURAM
      DISTRICT, PIN - 695 001.

      2. THE SECRETARY,DEPARTMENT OF HOME, GROUND FLOOR, MAIN
      BLOCK , SECRETARIAT, PALAYAM P.O., THIRUVANANTHAPURAM
      DISTRICT, PIN - 695 001.

      3. THE JAIL SUPERINTENDENT,CENTRAL PRISON, KANNUR,
      PALLIKKUNNU P.O. ,KANNUR DISTRICT, PIN - 670 004.

      4. THE STATION HOUSE OFFICER,HILL PALACE POLICE STATION, HILL
      PALACE ROAD, THRIPUNITHURA P.O.,ERNAKULAM
      DISTRICT, PIN - 682 301.

  Writ Petition (civil) praying inter alia that in the circumstances stated in the
affidavit filed along with the WP(C) the High Court be pleased to direct the 1st
respondent to get the petitioner examined by a Medical Officer and to take a
decision as per Rule 457 of the Kerala Prison and Correctional Services
(Management) Rules and till that decision is taken, to keep in abeyance
proceedings to re-incarcerate the petitioner to undergo remaining sentence
imposed on him as per the judgment in S.C.No.37/09 on file of 3rd Additional
District & Sessions Court, Ernakulam, pending disposal of the Writ Petition .


  This petition coming on for admission upon perusing the petition and the
affidavit filed in support of WP(C) and upon hearing the arguments of M/S
DINESH MATHEW J.MURICKEN, MOHAMMED THAYIB N.M., SREELAKSHMI
R., K.A.ABHILASH, N.R.SANGEETHARAJ, VINOD S. PILLAI, Advocates for the
petitioner the court passed the following
 WP(C) 4865/2021                         2/2




                                   ORDER

Learned Public Prosecutor to get instructions. Post on 03-03-2021.

For information purpose only In the meanwhile, there shall be no compulsion on the petitioner, to report back at the Central Prison, Kannur based on Exhibit P3.

24-02-2021 Sd/-

V.G.ARUN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P3: TRUE COPY OF THE GOVERNMENT ORDER NO.G.O.(M.S)No.202/2020/HOME ISSUED BY THE ADDITIONAL CHIEF SECRETARY DATED 28-10-2020.