SHAFEEK K.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was convicted by the Additional Sessions Court, Fast Track Court I, Thrissur in S.C. No.804/2007, for the offences, including the one under Sec. 302 of the Indian Penal Code. The appeal submitted by the petitioner was also dismissed, and the conviction was confirmed. He is at present an inmate of Open Prison And Correctional Services, Cheemeni, as convict No.629. The petitioner had already completed 11 years and four months of imprisonment, including the remission, it comes to 15 years and eight months.

(2.) The prayer sought by the petitioner is to issue a direction to the 3rd respondent to grant parole to the petitioner for a short duration on the ground that the mother of the petitioner is critically ill and undergoing dialysis on daily basis. It is pointed out that the mother is now admitted to the ICU of The Government Medical College Hospital, Thrissur, due to Pneumonia. This writ petition was submitted in such circumstances.

(3.) The learned Government Pleader, upon instructions, submitted that the petitioner was granted emergency leave on 31/10/2022 for ten days. Later, he was granted ordinary parole for the period from 16/11/2022 to 4/12/2022. Currently, no application submitted by the petitioner for parole or emergency leave is pending consideration before the authorities concerned. However, it is pointed out that the conduct of the petitioner inside the prison is satisfactory.