Rakhil vs State Of Kerala
2021 Latest Caselaw 18981 Ker

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 PRESENT
                             THE HONOURABLE MR. JUSTICE K.HARIPAL
                   FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                                           WP(C) NO. 18298 OF 2021
PETITIONERS:
      1        RAKHIL
               AGED 33 YEARS, S/O BALAN
               CONVICTED PRISON NO. C-851/15, CENTRAL PRISON, KANNUR, RESIDENCE AT SOORYA
               VEEDU, KAITHERI, IDAM, NIRMALAGIRI, P.O, KUTHUPARAMBU P.S,,
               KANNUR, PIN - 670701


      2        RAKESH @ RAGESH
               AGED 29 YEARS
               SON OF RAJU, CONVICTED PRISON NO. C-282/2019, CENTRAL PRISON, KANNUR,
               RESIDENCE AT POVATHUNGHAL CHECK POST, ATHIRAPALLY ROAD, CHALAKKUDI,
               THRISSUR, PIN - 680307


      3        JITHESH
               AGED 42 YEARS
               SON OF KUNJIKANNAN, CONVICTED PRISON NO. C-613/17, CENTRAL PRISON, KANNUR,
               RESIDENCE AT MURKOTH HOUSE, PERINDHATTIL P.O, THALASSERI P.S,
               KANNUR, PIN - 670107


               BY ADV SASTHAMANGALAM S. AJITHKUMAR



RESPONDENTS:
      1        STATE OF KERALA
               CHIEF SECRETARY, GOVERNMENT OF KERALA, SECRETARIAT,
               THIRUVANANTHAPURAM, PIN - 695001


      2        THE HOME SECRETARY
               HOME DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT,
               THIRUVANANTHAPURAM, PIN - 695001


      3        THE DIRECTOR GENERAL OF PRISONS & CORRECTIONAL SERVICE, PRISONS
               HEADQUARTERS, POOJAPPURA, THIRUVANANTHAPURAM
               THIRUVANANTHAPURAM, PIN - 695012



               SR.PP - SRI. RENJITH T.R.




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 10.09.2021, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.18298 of 2021
                                    2

                               JUDGMENT

Petitioners are life convicts undergoing imprisonment

in central prison, Kannur. By virtue of Exts.P1 to P3 orders

they were granted parole. While on parole, the Ext.P4 order

was issued by the government extending the period of parole

up to 21.09.2021. In the light of the special circumstances

prevailing during the pandemic, petitioners want the benefit

of Ext.P4 order extended to them.

2. I heard the learned counsel for the petitioners and

also the learned Senior Public Prosecutor.

3. The learned Senior Public Prosecutor on instructions

has submitted that on expiration of the period of parole 1 st

petitioner had reported back on 04.09.2021 and then he was

again released, on the strength of Ext.P4 order on 09.09.2021

and that he needs to report back only on 21.09.2021.

Similarly petitioners 2 and 3 are already on parole and both

of them are entitled to get the benefit of the Ext.P4 order. In

other words, all the petitioners need to report back only on

21.09.2021.

W.P.(C).No.18298 of 2021

In the light of the said submission, no further directions

are required and the writ petition is closed.

Sd/-

K.HARIPAL JUDGE RMV/10/09/2021 W.P.(C).No.18298 of 2021

APPENDIX OF WP(C) 18298/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PAROLE ORDER NO. CPK/R-284/2015 DATED 05.08.2021 OF THE 1ST PETITIONER

Exhibit P2 TRUE COPY OF THE PAROLE ORDER NO. CPK/R-221/2019 DATED 12.08.2021 OF THE 2ND PETITIONER

Exhibit P3 TRUE COPY OF THE PAROLE ORDER NO. CPK/R-257/2017 DATED 13.08.2021 OF THE 3RD PETITIONER

Exhibit P4 TRUE COPY OF THE ORDER NO. G.O.(Rt) NO. 2391/2021/HOME DATED 06.09.2021 ISSUED BY THE HOME DEPARTMENT