BABY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Writ Petition (Crl.) is filed with following prayers :

(2.) When this Writ Petition (Crl.) came up for consideration on 15/12/2023, this Court passed the following order :

(3.) Now, the Public Prosecutor submitted that emergency leave is granted to the petitioner's son for six days from 16/12/2023. The counsel for the petitioner submitted that the father of the convict died and there are certain customary rituals to be completed by the convict and the emergency leave may be extended till 2/1/2024. I think that prayer can be allowed in the peculiar facts and circumstances of this case. Therefore, the emergency leave already granted to the petitioner's son is extended till 2/1/2024. The petitioner's son will report back to the jail before 5 pm on 2/1/2024. With the above observation, this Writ Petition (Crl.) is disposed of.