Kerala High Court
Muhammed Mazin K.Y vs The Secretary on 2 November, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
2024:KER:81903
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
SATURDAY, THE 2ND DAY OF NOVEMBER 2024 / 11TH KARTHIKA, 1946
WP(CRL.) NO. 1174 OF 2024
PETITIONER/S:
MUHAMMED MAZIN K.Y , AGED 24 YEARS
S/O YOUSAF K.A, VALIYAKATH HOUSE,
PALUVAI S O, CHAKKAMKANDAM,
THRISSUR DISTRICT, PIN - 680522
BY ADVS.
P.MOHAMED SABAH
LIBIN STANLEY
SAIPOOJA
SADIK ISMAYIL
BENSON AMBROSE
R.GAYATHRI
RESPONDENT/S:
1 THE SECRETARY, HOME DEPARTMENT,
STATE OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM,, PIN - 695001
2 DIRECTOR GENERAL OF PRISONS AND CORRECTIONAL SERVICES
PRISONS HEADQUARTERS, POOJAPPURA,
THIRUVANANTHAPURAM,, PIN - 695012
3 THE SUPERINTENDENT,
CENTRAL PRISON AND CORRECTIONAL HOME,
VIYYUR,
THRISSUR DISTRICT,, PIN - 680010
WP(CRL.) NO. 1174 OF 2024 2
2024:KER:81903
4 THE STATION HOUSE OFFICER,
GURUVAYOOR POLICE STATION,
GURUVAYOOR, THRISSUR DISTRICT, PIN - 680101
PP C.N PRABHAKARAN
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
02.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(CRL.) NO. 1174 OF 2024 3
2024:KER:81903
BECHU KURIAN THOMAS, J
.............................................
W.P(Crl.) No.1174 of 2024
.......................................................
Dated this the 2nd day of November, 2024
JUDGMENT
Petitioner seeks for a direction for the grant of emergency leave to his
father Sri. Yousaf S/o. Ali Ahammed, who is a prisoner housed at the Central
Prison, Viyur. The reason stated for seeking emergency leave is the death of
the sister of the convict.
2. The learned Public Prosecutor upon instructions submitted that
Sri.Yousaf, was granted emergency leave for a period of seven days excluding
one day for journey as per the proceedings dated 31.10.2024, pursuant to the
application submitted by his son-in-law. Copy of the order dated 31.10.2024
was also handed over across the Bar.
3. A reading of the said order indicates that Sri.Yousaf Convict
No.5690 was granted emergency leave as mentioned above. In view of the
circumstance that petitioner's father has already been granted emergency
leave, this writ petition has become infructuous.
Accordingly, this writ petition is closed.
Sd/-
BECHU KURIAN THOMAS
JUDGE
AJ
2024:KER:81903
APPENDIX OF WP(CRL.) 1174/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE E-COURT PROCEEDINGS
REGARDING THE CONVICTION OF PETITIONERS
FATHER DATED 23.09.2021 IN S.C. NO. 146 OF
2015 ON THE FILE OF FAST TRACK SPECIAL COURT,
KUNNAMKULAM, THRISSUR DISTRICT
Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 25.07.2024 IN
WP(CRL) NO. 818/2024 PASSED BY THIS HON'BLE
COURT
Exhibit P3 TRUE COPY OF THE LETTER DATED 30.10.2024
ISSUED BY THE COUNCILLOR OF WARD NO.XI OF
GURUVAYOOR MUNICIPALITY
Exhibit P4 TRUE COPY OF THE APPLICATION DATED 30.10.2024
SENT BY THE NEPHEW OF THE CONVICT TO
RESPONDENT NO.3 VIA EMAIL
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 05.01.2023 IN
CRL.M.C. NO.9111/2022 OF THIS HON'BLE COURT
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 24.01.2024 IN
W.P. (CRL) NO. 58/2024 PASSED BY THIS
HONOURABLE COURT
