GEETHA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition (criminal) is filed with the following prayers:-

(2.) The petitioners are the wives of convicts ' Vinod .C No.125/2021 and Raju.C No.116/2021, who are lodged at the Central Prison and Correctional Home, Kannur. The petitioners' husbands were convicted under Ss. 302, 326 r/w Sec. 34 IPC by the Additional Sessions Court-II, Palakkad as per judgment dtd. 23/3/2021 in S.C.No.284/2013.

(3.) It is the case of the petitioners that the death anniversary of the father of the petitioners' husbands is approaching and the shraddham ceremony of the father is set to take place on 19/9/2023. The petitioners' husbands filed a fresh petition for interim bail. However, the same is closed and now the petitioners want emergency parole.