Saina vs State Of Kerala
2021 Latest Caselaw 12650 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MRS. JUSTICE MARY JOSEPH
     MONDAY, THE 31ST DAY OF MAY 2021 / 10TH JYAISHTA, 1943
                       WP(C) NO. 11584 OF 2021
PETITIONER:

          SAINA, AGED 72 YEARS,W/o. HAMZA, MARIYINKATTU HOUSE,
          PATTALAM P.O.,FORT KOCHI, ERNAKULAM-682001.


          BY ADVS. SRI.V.S.THOSHIN
                   SRI.P.M.AFSAL MOHAMED


RESPONDENTS:

          1. STATE OF KERALA, REPRESENTED BY SECRETARY,
          DEPARTMENT OF HOME, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695001

          2. THE DIRECTOR GENERAL, OFFICE OF THE DIRECTOR
          GENERAL OF PRISONS AND CORRECTIONAL SERVICES,
          POOJAPPURA, THRUVANANTHAPURAM.695012

          3.THE DEPUTY INSPECTOR GENERAL
          OFFICE OF THE DEPUTY INSPECTOR GENERAL OF PRISONS
          (CENTRAL ZONE)VIYUR, THRISSUR-680010

          4.THE SUPERINTENDENT, HIGH SECURITY PRISON,VIYUR,
          THRISSUR-680010

          BY SENIOR GOVERNMENT PLEADER SRI.N.B.SUNIL NATH




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
     31.05.2021, THE COURT ON THE SAME DAY DELIVERED THE
     FOLLOWING:
 WP(C) NO. 11584 OF 2021
                                    2


                              JUDGMENT

Dated this the 31st day of May, 2021

In the Writ Petition on hand the following reliefs are

sought.

"(i) Issue a writ of Certiorari or any other

appropriate writ, order or direction to the 3 and 4 th respondents to consider the application of parole of the petitioner's son.

(ii) Issue a Writ of Mandamus or any other appropriate Writ, Order or direction declaring the petitioner to be entitled for parole.

(iii) Issue such other writ, order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case, so as to secure the ends of justice."

2. The learned Government Pleader has

submitted that the 2nd respondent is the appropriate

authority to consider the application for parole.

Though it is disclosed from the averments in the Writ

Petition that applications have been preferred severally

to the 2nd respondent and left unattended to, copy of WP(C) NO. 11584 OF 2021

any one of those is not made available to this Court

alongwith the Writ Petition. In that event, the writ

petition is disposed of with a direction to the writ

petitioner to approach the 2nd respondent by making

an application in the manner required by law.

With the above observation, the writ petition is

disposed of.

Sd/-

MARY JOSEPH

JUDGE

MJL WP(C) NO. 11584 OF 2021

APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1: THE TRUE COPY OF THE ORDER IN SUO MOTO WRIT PETITION (C)NO.1/2020

EXHIBIT P2: THE TRUE COPY OF THE COMPLAINT DATED 24.02.2020 BEFORE THE COMMISSIONER OF HUMAN RIGHTS

RESPONDENTS' EXHIBITS: NIL

/TRUE COPY/

P A TO JUDGE