ZUBAIDA BEGUM Vs. STATE

JUDGEMENT

(1.) The petitioner, who is the wife of the convict seeks a direction to the respondents to grant ordinary leave to the convict for a period of one month so as to perform surgery by removing the tumour in her uterus.

(2.) Heard the learned counsel appearing for the parties.

(3.) Learned counsel appearing for the petitioner submitted that the surgery has to be performed on her for which the convict's presence is required. On an earlier occasion, the convict was granted leave for a total period of 39 days. Therefore, the ordinary leave will have to be granted especially when the period of sentence undergone is 20 years 06 months and 22 days as on 02.11.2020.