Lilly vs The Addl. Chief Secretary
2024 Latest Caselaw 5988 Ker

Kerala High Court

Lilly vs The Addl. Chief Secretary on 23 February, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        WP(CRL.) NO. 215 OF 2024
PETITIONER :

          LILLY,
          AGED 57 YEARS, W/O. CLEETUS,
          CHIRAKKAPARAMBIL HOUSE,
          ADV. THAMPI JACOB ROAD, MUNDAMVELI P.O.,
          RAMESWARAM VILLAGE, KOCHI,
          ERNAKULAM DISTRICT, PIN - 682 507

          BY ADV SAIPOOJA



RESPONDENTS :

    1     THE ADDL. CHIEF SECRETARY,
          HOME DEPARTMENT, STATE OF KERALA,
          SECRETARIAT, THIRUVANANTHAPURAM DISTRICT,
          PIN - 695 001

    2     DIRECTOR GENERAL OF PRISONS AND CORRECTIONAL SERVICES
          PRISONS HEADQUARTERS, POOJAPURA,
          THIRUVANANTHAPURAM, PIN - 695 012

    3     THE SUPERINTENDENT,
          CENTRAL PRISON, VIYYUR, THRISSUR DISTRICT,
          PIN - 680 010

    4     THE STATION HOUSE OFFICER,
          THOPPUMPADY POLICE STATION,
          ERNAKULAM DISTRICT, PIN - 682 005

          BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR


     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 215 OF 2024
                                      2

                    BECHU KURIAN THOMAS, J.
                   =-=-=-=-=-=-=-=-=-=-=-=-=-=
                      W.P.(Crl) No.215 of 2024
                   =-=-=-=-=-=-=-=-=-=-=-=-=-=
               Dated this the 23rd day of February, 2024


                                JUDGMENT

Petitioner's son was granted emergency leave for a period of five

days for the demise of his father. At the intervention of this Court, the

said period was extended by further two days. Now the petitioner has

approached this Court seeking another emergency leave for a period of

five days for her son to participate in the prayer meeting on the 30 th day.

An application has been filed before respondents 2 and 3 for grant of the

said emergency leave.

2. After hearing Adv.Saipooja, appearing for the petitioner as well

as Sri.Noushad K.A., the learned Public Prosecutor, I am of the view that

this writ petition can be disposed of with a direction.

Since Ext.P5 representation is pending before the Superintendent of

Central Prison, Viyyur, there will be a direction to the 3 rd respondent to

consider and pass appropriate orders on Ext.P5 application on or before

25.02.2024.

The writ petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM Handover WP(CRL.) NO. 215 OF 2024

APPENDIX OF WP(CRL.) 215/2024

PETITIONER'S EXHIBITS :

Exhibit P1 TRUE COPY OF THE CONSENT GRANTED BY THE RESPONDENT NO. 3 DATED 29.01.2024

Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 02.02.2024 IN WP (CRL) 120/2024 OF THIS HON'BLE COURT

Exhibit P3 TRUE COPY OF THE ORDER DATED 05.01.2023 IN CRL.M.C. NO. 9111/2022 PASSED BY THIS HONOURABLE COURT

Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED

Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED