Thursday vs For Information Purpose Only
2021 Latest Caselaw 7682 Ker

WP(C) 4865/2021                             1/2

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

                  Thursday,the 4th day of March 2021/13th Phalguna, 1942
                                 WP(C) No.4865/2021(G)
PETITIONER

    For   information purpose only
     SATHEESAN,AGED 57 YEARS,S/O. RAMAKRISHNAN, PANCHAVADI
      VEEDU, THOTTATHIPARAMBU BHAGOM, MARADU P.O. ERNAKULAM
      DISTRICT 682 304.

RESPONDENTS

      1.STATE OF KERALA,REPRESENTED BY THE CHIEF SECRETARY ,
      SECRETARIAT, PALAYAM P.O. ,THIRUVANANTHAPURAM
      DISTRICT 695 001.

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

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

      4.THE STATION HOSUE OFFICER,HILL PALACE POLICE STATION, HILL
      PALACE ROD, THRIPUNITHURA P.O. ERNAKULAM
      DISTRICT 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 .
 WP(C) 4865/2021                           2/2




  This petition again coming on for orders upon perusing the petition and the
affidavit filed in support of WP(C) and this court's order dated 24-02-2021 and
upon hearing the arguments of M/S DINESH MATHEW J.MURICKEN,
    For information
MOHAMMED  T H A Y I B N . M . , S R E purpose
                                      E L A K S H M I R . , only
                                                            K.A.ABHILASH,
N.R.SANGEETHARAJ, VINOD S. PILLAI, Advocates for the petitioner the court
passed the following



                                    ORDER

Post on 12-03-2021. Interim order is extended till then. 04-03-2021 Sd/-

V.G.ARUN,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR