BASHEERA Vs. STATE

JUDGEMENT

(1.) The Petitioner's husband has been convicted with life imprisonment and this Petition has been filed to grant leave for 30 days to her husband to arrange for money and getting admission in the School for the child and also for bearing the medical expenses of the mother of her husband and for a permanent shelter.

(2.) Heard Dr. S. Manoharan, learned Counsel for the Petitioner and Mr. R. Prathap Kumar, learned Additional Public Prosecutor for the Respondents.

(3.) Though it is opposed by the learned Additional Public Prosecutor, this Court is convinced with the arguments of the learned Counsel for the Petitioner that the presence of the detenu is necessary for getting admission in School for the child and also visit his ailing mother.