HASEENA K. A. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the wife of the convict undergoing imprisonment at Central Prison and Correctional Home, Kannur, seeks emergency leave to her husband.

(2.) I have heard Smt. Saipooja, the learned counsel for the petitioner and Smt.Seena C., the learned Public Prosecutor.

(3.) The petitioner filed Ext.P5 application before the 3rd respondent seeking emergency leave for the convict under Rule 400 of the Kerala Prisons and Correctional Services (Management) Rules, 2014. The grievance of the petitioner is that even though Ext.P5 has been filed as early as on 28/1/2025, it has not been disposed of so far. It is in these circumstances, the petitioner has approached this Court.