Kerala High Court
Bindhu P vs State Of Kerala on 27 June, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
WP(CRL.) NO. 700 OF 2024
CRIME NO.568/2017 OF Mavelikkara Police Station, Alappuzha
AGAINST THE ORDER/JUDGMENT IN SC NO.345 OF 2017 OF FAST TRACK
SPECIAL COURT, HARIPAD.
PETITIONER:
BINDHU P
AGED 51 YEARS
W/O SIVANANDHAN BINDHU SIVAKRIPA VEEDU FROM BINDU
BHAVANAM, KURUVIKKAD COLONY, KANDIYOOR MURI,
MAVELIKKARA, ALAPPUZHA DISTRICT., PIN - 690103
BY ADVS.
P.S.ANISHAD
LIMNA BHASKARAN
K.K.SHEEBA
ARCHANA MITHRAN O.K.
AISWARYA K.S.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY HOME SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE SUPERINTENDENT OF CENTRAL PRISON
CENTRAL PRISON, POOJAPPURA, THIRUVANTHAPURAM, PIN -
695012
3 THE STATION HOUSE OFFICER
MAVELIKKARA POLICE STATION ALAPPUZHA DISTRICT, PIN
- 690101
OTHER PRESENT:
SR PP RENJITGEORGE
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR
ADMISSION ON 27.06.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
W.P.(Crl) NO.700 OF 2024
2
JUDGMENT
Dated this the 27th day of June, 2024
This Writ Petition (Crl) has been filed under Article
226 of the Constitution of India seeking the following
prayer.
"A. Issue a writ of mandumus or any other writ,
order or direction, directing the 2 nd respondent
to release Gireesh for the period of two months
as interim bail.
B. Be further pleased to issue such other writ
or order or direction as may deem fit and
proper in the circumstances of the case.
C. Petitioner also prays that this Hon'ble Court
may be pleased to dispense with the English
translation of the documents produced in the
Vernacular Language."
2. Heard the learned counsel for the petitioner and
the learned Public Prosecutor.
W.P.(Crl) NO.700 OF 2024
3. Earlier the petitioner was granted three days
parole as per order dated 05.06.2024 in Writ Petition
(Crl) No. 583 of 2024. Now also he seeks emergency
parole on the same ground. Since, repeated request for
emergency parole cannot be considered and the same
is opposed by the learned Public Prosecutor, this
petition is liable to be fail.
Accordingly, Writ Petition (Crl) stands dismissed.
Sd/-
A. BADHARUDEEN
JUDGE
Mms
W.P.(Crl) NO.700 OF 2024
APPENDIX OF WP(CRL.) 700/2024
PETITIONER'S EXHIBITS
Exhibit P1 A TRUE COPY OF THE REPORT ISSUED FROM
THE REGIONAL CANCER CENTER DATED
20.06.2024
Exhibit P2 A TRUE COPY OF THE MEDICAL CERTIFICATE
DATED 20TH MAY 2024 ISSUED FROM THE
REGIONAL CANCER CENTER
THIRUVANANTHAPURAM
Exhibit P3 A TRUE COPY OF THE SURGICAL TREATMENT
PLAN OF ASWATHY ISSUED FROM THE
REGIONAL CANCER CENTRE FROM THE
DIVISION OF SURGICAL, ONCOLOGY DATED
02/05/2024
Exhibit P4 A TRUE COPY OF THE INTERIM ORDER IN
WP(CRL) 583/2024 PASSED BY THIS HON'BLE
COURT DATED 05/06/2024
Exhibit P5 A TRUE COPY OF THE JUDGMENT IN WP(CRL)
583/2024 OF THIS HON'BLE COURT DATED
10/06/2024
Exhibit P6 A TRUE COPY OF THE DISCHARGE SUMMARY
DATED 07.06.2024
Exhibit P7 A TRUE COPY OF THE INTERIM ORDER DATED
05/01/2023 OF THIS HON'BLE COURT IN
CRL. M.APPL. NO. 2/2022 IN CRL.A. NO.
Exhibit P8 A TRUE COPY OF THE ORDER DATED
17/02/2023 IN CRL.M.APPL NO. 1/2023 IN
CRL.A.174/2022 OF THIS HON'BLE COURT
Exhibit P9 A TRUE COPY OF THE ORDER DATED
23/02/2023 IN CRL.M.APPL NO. 1/2023 IN
CRL.A. 174/2022 OF THIS HON'BLE COURT
