Kerala High Court
Lolitha Raghu vs The State Of Kerala on 5 June, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
W.P.(Crl.).No.696 of 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 5TH DAY OF JUNE 2025 / 15TH JYAISHTA, 1947
WP(CRL.) NO. 696 OF 2025
PETITIONER(S):
LOLITHA RAGHU
AGED 55 YEARS
W/O.RAGHU, ‘KRISHNA KRIPA', THEKKETHARA,
ANJUMOORTHY (P.O), PALAKKAD (DIST)., PIN -
678682
BY ADV SMT.K.DEEPA (PAYYANUR)
RESPONDENT(S):
1 THE STATE OF KERALA
REPRESENTED BY THE SECRETARY, HOME DEPARTMENT,
GROUND FLOOR, MAIN BLOCK, SECRETARIAT,
THIRUVANANTHAPURAM., PIN - 695001
2 THE DIRECTOR GENERAL OF PRISONS & CORRECTIONAL
SERVICES
PRISON HEAD QUARTERS, POOJAPPURA,
THIRUVANANTHAPURAM., PIN - 695012
3 THE SUPERINTENDANT
OPEN PRISON & CORRECTION HOME, NETTUKALTHERI,
THIRUVANANTHAPURAM - 695, PIN - 695572
4 THE STANDING ADVISORY COMMITTEE (PRISONS),
REPRESENTED BY THE CHAIRMAN, THE INSPECTOR
GENERAL OF PRISON, PRISON HEAD QUARTERS,
POOJAPPURA, THIRUVANANTHAPURAM., PIN - 695012
W.P.(Crl.).No.696 of 2025
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5 THE STATE LEVEL ADVISORY COMMITTEE (PRISONS),
REPRESENTED BY THE CHAIRMAN, PRISON HEAD
QUARTERS, POOJAPPURA, THIRUVANANTHAPURAM., PIN -
695012
BY ADV.
SR PP SMT SEETHA S
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR
ADMISSION ON 05.06.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(Crl.).No.696 of 2025
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P.V.KUNHIKRISHNAN, J
--------------------------------
W.P.(Crl.) No.696 of 2025
-------------------------------
Dated this the 05th day of June, 2025
JUDGMENT
The Writ Petition (Crl.) is filed seeking the
following reliefs:
"(i) to issue a writ of Mandamus directing
the 5th respondent to consider Ext.P-3 application of
the petitioner's husband Sri.Raghu (Convict
No.2687), seeking his premature release in the State
Level Advisory Committee and pass appropriate
orders to recommend his release, by considering his
reformation, post-conviction changes in behaviour,
remorse, good behaviour in jail etc, within a time
limit fixed by this Hon'ble Court.
(ii) to grant such other reliefs as this
Hon'ble Court may deem fit in the facts and
circumstances of the case."[SIC]
2. The grievance of the petitioner is that her
husband, who is Convict No.2687, continuing at Open
Prison & Correction Home, Nettukaltheri,
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Thiruvananthapuram, is entitled premature release. The
petitioner submitted Ext.P3 representation before the 5 th
respondent and the same is not considered. Hence this
Writ Petition (Crl.) is filed.
3. Heard the learned counsel appearing for
the petitioner and the learned Senior Public Prosecutor.
4. After hearing both sides, I think this Writ
petition can be disposed of directing the 5th respondent to
consider and pass appropriate orders in Ext.P3 within a
time frame.
Therefore, this Writ Petition (Crl.) is disposed of in
the following manner:
1. The 5th respondent is directed to consider
and pass appropriate orders in Ext.P3, as
expeditiously as possible, at any rate, within a
period of three months from the date of receipt of
a copy of this judgment.
2. The petitioner will produce a certified copy
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of this judgment along with a copy of this Writ
Petition (Crl.) with exhibits before the 5th
respondent for compliance.
Sd/-
P.V.KUNHIKRISHNAN, JUDGE
DM
2025:KER:39445
APPENDIX OF WP(CRL.) 696/2025
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE NOTICE DATED
01.03.2024 ISSUED BY THE 3RD RESPONDENT
TO SRI.RAGHU (CONVICT NO.2687).
EXHIBIT P-2 TRUE COPY OF THE NOTICE DATED
03.10.2024 ISSUED BY THE 3RD RESPONDENT
TO SRI.RAGHU (CONVICT NO.2687).
EXHIBIT P-3 TRUE COPY OF THE APPEAL FILED BY
SRI.RAGHU (CONVICT NO.2687) SEEKING HIS
PREMATURE RELEASE BEFORE THE STATE
LEVEL ADVISORY BOARD, THE 5TH
RESPONDENT HEREIN.
EXHIBIT P-4 TRUE COPY OF THE CERTIFICATE DATED
26.04.2025 ISSUED FROM THE OFFICE OF
THE SUPERINTENDENT OPEN PRISON &
CORRECTION HOME NETTUKALTHERI,
THIRUVANANTHAPURAM, THE 4TH RESPONDENT
HEREIN.
EXHIBIT P-5 TRUE COPY OF THE ORDER DATED 14-06-2022
OF G.O.(MS)NO.116/2022/HOME,
THIRUVANANTHAPURAM.
