Kerala High Court
Sathy vs State Of Kerala on 11 July, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
W.P.(Crl.).No.874 of 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(CRL.) NO. 874 OF 2025
PETITIONER(S):
SATHY
AGED 57 YEARS
W/O PRABHAKARAN, KOCHATH HOUSE,THEKKEKARA
DESOM,KARAMUKKU VILLAGE,THRISSUR DISTRICT,
PIN - 680001
BY ADVS.
SRI.P.MOHAMED SABAH
SRI.LIBIN STANLEY
SMT.SAIPOOJA
SRI.SADIK ISMAYIL
SMT.R.GAYATHRI
SRI.M.MAHIN HAMZA
SHRI.ALWIN JOSEPH
SHRI.BENSON AMBROSE
RESPONDENT(S):
1 STATE OF KERALA
REPRESENTED BY SECRETARY, HOME DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
2 DIRECTOR GENERAL OF PRISONS AND CORRECTIONAL
SERVICES, PRISONS HEADQUARTERS, POOJAPPURA,
THIRUVANANTHAPURAM,, PIN - 695012
3 THE SUPERINTENDENT
W.P.(Crl.).No.874 of 2025
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HIGH SECURITY PRISON, VIYYUR, VIYYUR P.O,
THRISSUR DISTRICT, PIN - 680010
4 THE STATION HOUSE OFFICER
CHERPU POLICE STATION, CHERPU P.O, THRISSUR
DISTRICT, PIN - 680561
BY ADV.
SMT. SEETHA S., SENIP PUBLIC PROSECUTOR
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR
ADMISSION ON 11.07.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(Crl.).No.874 of 2025
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P.V.KUNHIKRISHNAN, J
--------------------------------
W.P.(Crl.) No.874 of 2025
-------------------------------
Dated this the 11th day of July, 2025
JUDGMENT
Maya Angelou, renowned American poet said that
"Love recognizes no barriers. It jumps hurdles, leaps
fences, penetrates walls to arrive at its destination full of
hope." Here is a case where a brave and loving girl wants
to marry the son of the petitioner, who is undergoing life
imprisonment at High Security Prison, Viyyur.
2. The gist of the prosecution case is that the
son of the petitioner and others hatched a conspiracy to
murder a person and attacked the victim, who succumbed
to the injuries.
3. It is submitted that the marriage of the
convict was arranged prior to the judgment of conviction
itself. The petitioner produced Ext.P1 photograph taken
during the wedding fixation ceremony of the convict. It is
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submitted by the petitioner, who is the mother of the
convict, that there is a mutual understanding between the
two families to conduct the marriage of the petitioner's
son with the girl on 13.07.2025. Originally the ceremony
was fixed at Sreekrishna Temple, Guruvayoor. Ext.P2 is a
copy of the wedding invitation card. The convict
submitted an application on 03.07.2025 to the 3 rd
respondent seeking emergency parole for his marriage.
The 3rd respondent rejected the application on the ground
that, according to the prison rules, there is no provision
for granting emergency leave to a convict for his own
marriage. Ext.P3 is the order. Aggrieved by the same,
this Writ Petition (Crl.) is filed.
4. Heard the learned counsel appearing for
the petitioner and the learned Public Prosecutor.
5. Counsel for the petitioner reiterated the
contentions raised in this Writ Petition.
6. This Court directed the Public Prosecutor
to verify whether the marriage is scheduled on
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13.07.2025. The Public Prosecutor made available a
report submitted by the Sub Inspector of Police, Cherpu
Police Station, stating that the contention of the petitioner
that the marriage of the convict is scheduled on
13.07.2025 is correct.
7. I am looking at this case from the angle of
that girl who decided to marry the convict. Even after the
convict was sentenced to undergo life imprisonment, her
love continues. In other words, she says that "you are my
today, my tomorrow, and my forever." She says that "you
are my soul mate, my partner, my best friend." This Court
cannot neglect the brave stand of that girl who is ready to
marry the convict, even though she knows that her
partner is in jail and is undergoing life imprisonment. I
am exercising my extraordinary jurisdiction to grant parole
to the convict for a period of 15 days, not looking towards
the convict, but looking towards the girl who is ready to
marry because of her love and affection for the person
with whom her marriage is fixed. She did not change her
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stand even after the court convicted the convict with life
imprisonment. I am of the considered opinion that 15
days' parole can be given to the convict. Let that girl be
happy, and this Court shower all blessings upon her.
Therefore, this Writ Petition (Crl.) is allowed in the
following manner:
1. The 2nd and 3rd respondents are directed to release
Convict No.552/25, Prasanth @ Kochu, S/O.
Prabhakaran, who is the son of the petitioner
herein, for a period of 15 days from 12.07.2025.
The Convict shall report back to the jail on
26.07.2025 before 4 P.M.
Sd/-
P.V.KUNHIKRISHNAN, JUDGE
DM
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APPENDIX OF WP(CRL.) 874/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PHOTOGRAPH TAKEN
DURING THE WEDDING FIXATION CEREMONY
OF THE CONVICT
EXHIBIT P2 TRUE COPY OF THE WEDDING INVITATION
CARD
EXHIBIT P3 TRUE COPY OF ORDER NO. R2-
176/2025/HSP, DATED 04.07.2025, PASSED
EXHIBIT P4 TRUE COPY OF THE ORDER DATED
19.05.2025 IN W.P. (CRL) NO. 602/2025
PASSED BY THIS HONOURABLE COURT
EXHIBIT P5 TRUE COPY OF THE ORDER DATED
09.06.2025 IN W.P. (CRL) NO. 674/2025
PASSED BY THIS HONOURABLE COURT
EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED
29.04.2025 IN W.P. (CRL) NO. 530/2025
PASSED BY THIS HONOURABLE COURT
