SUJA SAJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is the wife of the convict undergoing life imprisonment at Central Prison, Thrissur seeks ordinary leave to her husband.

(2.) I have heard Sri.Rajit, the learned counsel for the petitioner and Smt.Sreeja V. the learned Senior Public Prosecutor.

(3.) The petitioner filed an application for emergency leave to her husband before the Jail Superintendent to attend her surgery which is scheduled on 27/1/2025. The said application was dismissed as per Ext.P4 order, mainly on the ground that the application was not supported by the certificate from a civil surgeon. Challenging the said order, this writ petition has been filed.