NABEESA Vs. STATE OF KERALA

JUDGEMENT

(1.) The present Writ Petition (Criminal) is filed seeking the benefit of Rule 400(ii) of the Kerala Prisons and Correctional Services (Management) Rules, 2014 ('the Rules', for short) and for a consequential direction to the 3rd respondent to grant emergency leave to Sri. Abdul Latheef (Convict No.209/21) who is undergoing imprisonment at Central Prison and Correctional Home, Kannur on the ground that as per Ext.P1, he is required to attend the marriage of a close relative on 30/4/2025.

(2.) When the above writ petition came up for consideration on 22/4/2025, this Court directed the learned Public Prosecutor to obtain instructions as regards the genuineness of Ext.P1 invitation card and thereafter posted the matter to 25/4/2025 and later to today i.e., on 29/4/2025.

(3.) Heard Sri.P.K. Varghese, the learned counsel appearing for the petitioner and Sri. M.C. Ashi, the learned Public Prosecutor appearing on behalf of the State.