RAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the father of Convict No.99/2022 of Central Prison and Correctional Home, Viyyur. The convict's mother died on 17/6/2024, and he was given escort parole for attending the funeral. This writ petition has been filed seeking emergency leave for performing the rites of the deceased mother scheduled to be conducted on the 16th day, which falls on 2/7/2024.

(2.) The learned Public Prosecutor, upon instructions submitted that the convict was granted escort parole on 18/6/2024, and emergency leave is now sought without any basis.

(3.) Petitioner's son was convicted for the offence under Sec. 302 of the Indian Penal Code, 1860, and he has been in custody for the last two years and seven months.