SWATHI SIBI Vs. STATE OF KERALA

JUDGEMENT

(1.) "3. .... Punitive therapeutics must be more enlightened than the blind strategy of prison severity where all that happens is sex-starvation, brutalisation, criminal companionship, versatile vices through bio-enviromnental pollution, dehumanised cell drill under "zoological conditions" and emergence, at the time of release, of an embittered enemy of society and its values with an indelible stigma as convict stamped on him - a potentially good person "successfully" processed into a hardened delinquent, thanks to the penal illiteracy of the Prison System. The Court must restore the man"-V R Krishna Iyer in Phul Singh v. State of Haryana [(1979) 4 SCC 413: AIR 1980 SC 249]

(2.) The prayers in the aforecaptioned Writ Petition (Criminal), W.P.(Crl).No. 236/2022 are as follows:

(3.) Heard Sri.Ajeesh K.Sasi, learned counsel appearing for the petitioner in W.P.(C).No. 188/2022, Sri.K.R.Vinod, learned counsel appearing for the petitioner in W.P.(C).No. 236/2022 and Sri.Asok M.Cherian, learned Addl. Advocate General instructed and assisted by Smt.Sabeena P. Ismail, learned Prosecutor appearing for the respondents in these two cases.