Hajira Salim vs State Of Kerala
2024 Latest Caselaw 13139 Ker

Kerala High Court

Hajira Salim vs State Of Kerala on 23 May, 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
        THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                       WP(C) NO. 18543 OF 2024
PETITIONER:

            HAJIRA SALIM
            AGED 64 YEARS
            W/O. SALIM, PUTHUMANA HOUSE, VADAKKEKKARA P.O,
            ALAMTHURUTH, NORTH PARAVOOR, ERNAKULAM DISTRICT, PIN -
            683522
            BY ADV T.U.SUJITH KUMAR


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT, HOME (B)
            DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
            PIN - 695001
    2       THE DIRECTOR GENERAL OF PRISONS AND CORRECTIONAL
            SERVICES
            PRISONS HEADQUARTERS, POOJAPPURA, THIRUVANANTHAPURAM,
            PIN - 695012
    3       THE SUPERINTENDENT
            CENTRAL PRISON & CORRECTIONAL HOME, VIYYUR, THRISSUR
            DISTRICT, PIN - 680010
OTHER PRESENT:

            ASHI M.C (PP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18543 OF 2024
                                 2

                BECHU KURIAN THOMAS, J.
                -----------------------------------------
                  W.P.(C) No. 18543 of 2024
                 ----------------------------------------
             Dated this the 23rd day of May, 2024


                           JUDGMENT

Petitioner's son is convict No. 240/2023 presently lodged

in the Central Prison, Viyyur, who was convicted in

S.C.No.487/2021 on the files of the Additional Sessions Court,

Irinjalkkuda. Alleging that petitioner's husband and father of

the convict had undergone surgery and is under treatment at

the District Hospital, Ernakulam, an application for emergency

leave has been preferred as Ext.P1. The limited prayer of the

petitioner is for a direction to dispose of Ext.P1.

2. Having heard Sri. T.U.Sujith Kumar, the learned

counsel for the petitioner, as well as Sri.Ashi M.C., the learned

Public Prosecutor, I am of the view that this writ petition can

be disposed of with a direction.

3. Accordingly, there will be a direction to the 3 rd

respondent to consider and pass appropriate orders in

accordance with law on Ext.P1 application dated 20-05-2024 WP(C) NO. 18543 OF 2024

as expeditiously as possible, at any rate, within a period of 10

days from the date of receipt of a copy of this judgment.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM WP(C) NO. 18543 OF 2024

APPENDIX OF WP(C) 18543/2024

PETITIONER EXHIBITS Exhibit-P1 A TRUE COPY OF THE REPRESENTATION DATED 20.05.2024 SUBMITTED BY THE PETITIONER.