SHADULI P.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the nephew of the convict, who is undergoing life imprisonment at the Central Prison and Correctional Home, Kannur. The petitioner's marriage is scheduled for 26/12/2025, as evident from Ext. P4 invitation card. The petitioner submitted an application to the Superintendent of Central Prison and Correctional Home, Kannur, seeking ten days' emergency leave for the convict to attend the marriage. The petitioner is aggrieved by the non-consideration of the said application. Hence, he has approached this Court to give a direction to the respondents to grant emergency leave to the convict for the period from 20/12/2025 to 29/12/2025.

(2.) I have heard Sri.Subash Chandran, the learned counsel for the petitioner and Sri.E.C.Bineesh, the learned Senior Public Prosecutor.

(3.) Rule 400 of the Kerala Prisons and Correctional Services (Management) Rules, 2014 (for short, 'the Rules') deals with the grant of emergency leave. As per Rule 400(1) (ii), a convict is eligible for emergency leave to attend the marriage of close relatives mentioned therein. It reads thus: