SHOUBANATH P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition (crl) is filed with following prayers :

(2.) The petitioner is the wife of the convict No.147/2023, who is undergoing imprisonment at Central Prison and Correctional Home, Thavanoor in connection with the conviction and sentence in SC No.265/2018 on the file of the Special Court (Trial of offense under SC/ST (POA) Act), Mannarkkad. It is submitted that the paternal grandfather of the petitioner's husband, Sri.Ahmed Sadhik is a heart patient. He is diagnosed with Chronic Obstructive Lung Disease, Coronary Artery Disease and treatment is going on. He has been admitted in Government Tribal Speciality Hospital, Kottathara. He is on death bed is the submission. Therefore, the presence of the petitioner's husband is highly necessary, during the last days of the paternal grandfather of the petitioner's husband. The application of the petitioner was rejected as per Ext.P4. Aggrieved by the same, this writ petition (crl) is filed.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.