SHOUKATH ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner's two sons namely, Jafarudheen(C. No. 9879) and Muhammed Ameer(C. No. 1109) are undergoing sentence at the Central Prison, Thiruvananthapuram in S.C.No. 1322/2004 of the Sessions Court, Kollam.

(2.) According to the petitioner, the other accused in the same case who are undergoing sentence are being given regular leave by way of ordinary parole, and even then the sons of the petitioner are being discriminated and they are not being given parole by assigning a reason that the police report is adverse to them. It seems that the police have reported that in case of granting of parole, there is every possibility of attack on them by the rival parties.

(3.) The petitioner has produced the copy of the letter issued by the MLA of