NISHA SABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner's husband is a convict in S.C.No.681 of 2021 on the files of the Additional Sessions Judge, Thrissur having been convicted for offences under Ss. 342, 370, 376AB and 449 of the Indian Penal Code, 1860, as well as Sec. 6 r/w 5(l) and (m) and Sec. 12 r/w Ss. 11 (iv) and 11 (vi) of the Protection of Children from Sexual Offences Act, 2012.

(2.) The convict has undergone imprisonment from 31/1/2022 at Viyyur Central Prison and has completed imprisonment for more than three years and seven months. According to the petitioner, her 11 year old daughter sustained a road accident and surgery was scheduled on 22/11/2024. It was in these circumstances, she approached this Court, seeking emergency leave for a period of two months for her husband.

(3.) I have heard Sri.Lavaraj M.G., the learned counsel for the petitioner and Smt.Seetha S., the learned Senior Public Prosecutor.