BIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the brother of the convict in S.C.No.1524/2018 on the files of the Additional Sessions Court-IV, Kollam, who is undergoing life imprisonment at Central Prison and Correctional Home, Poojappura.

(2.) The mother of the convict expired on 26/12/2024. The petitioner seeks emergency leave for the convict to attend the religious rituals of his mother. The application filed by the petitioner for that purpose was rejected by the Jail Superintendent. It is in these circumstances, the petitioner has approached this Court.

(3.) I have heard the learned counsel for the petitioner and the learned Senior Public Prosecutor Smt. Sreeja V.