PREMA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the wife of the convict who is undergoing imprisonment for life in S.C.No.197/2012 on the files of the Court of Sessions, Palakkad at the Central Prison and Correctional Home, Thavanoor.

(2.) According to the petitioner, the brother of the convict passed away on 31/12/2024. His last rites is to be conducted on 12/1/2025. The petitioner seeks emergency leave for the convict for three days to attend the last rites. The application filed by the petitioner for emergency leave of the convict before the 3rd respondent was rejected as per Ext.P2 order. It is challenging Ext.P2, the petitioner has approached this Court.

(3.) I have heard the learned counsel for the petitioner and the learned Public Prosecutor.