PRASANNA Vs. STATE OF KERALA

JUDGEMENT

(1.) The questions that arise for consideration in these matters are common and as such, they are disposed of by this common judgement. For a proper adjudication of the questions, a clear articulation of the facts involved in the matters is essential.

(2.) The appellant is the petitioner in the writ petition from which the appeal arises. Her husband is undergoing imprisonment for life pursuant to his conviction under Sec. 302 of the Indian Penal Code (IPC) for having committed the murder of one Geetha, with whom he was having an illicit relationship. The convict has undergone 22 years, 3 months and 19 days of imprisonment as on 10/6/2024 and has also earned a remission of 6 years, 3 months and 22 days. The period of sentence of the convict inclusive of remission would workout to be approximately 29 years. Although the case of the convict is being recommended by the Advisory Committee constituted under Sec. 77(1) of the Kerala Prisons and Correctional Services (Management) Act, 2010 (the Act) for premature release from the year 2017 onwards, the same is not being accepted by the Government. The appellant, in the circumstances, preferred W.P.(Crl.) No.320 of 2023 before this Court voicing the grievance and the writ petition was disposed of as per Ext.P3 judgment directing the Government to consider the case of the convict for premature release in the light of the latest recommendation of the Advisory Committee. Pursuant to the said direction, the Government issued Ext.P4 order holding that the case of the convict being a case involving the brutal murder of a widow who requires special care in the society, his premature release would facilitate offences against women and that therefore, the case of the convict cannot be considered for premature release. The present writ petition is instituted challenging Ext.P4 order.

(3.) A counter affidavit was filed in the writ petition on behalf of the State Government contending, among others, that punitive measures imposed on persons convicted for offences against women are found not sufficient to deter and curb such offences; that stopping crimes against women is essential to ensure their safety and security; that criminal activities against women restrict their freedom and hinders their active participation in the society; that granting release to those involved in offences against women may facilitate offences against women and that they are, therefore, not extended the benefit of premature release.