MOHAMMED GHOUSE Vs. THE STATE AND OTHERS

JUDGEMENT

(1.) The brother of the Petitioner is a life convict undergoing life imprisonment (Convict No.10709) at Central Prison, Coimbatore, he having been convicted under judgment dated 25.10.2007 in S.C.No.2 of 2000 on the file of Special Court for Bomb Blast Cases, Coimbatore, such conviction and sentence having been confirmed upto the Apex Court.

(2.) Petitioner informs that his brother, who has been in custody over 20 years and now is aged 40 years, is to get married on 01.09.2018 and accordingly, petitioner made a representation on 17.07.2018 to the respondent seeking leave for three months for his brother, which has not received favourable consideration. Hence, petitioner has moved present petition seeking LEAVE for three months before and after the date of marriage on 01.09.2018.

(3.) We have heard learned counsel for petitioner and Mr.M.Mohamed Riyaz, learned Additional Public Prosecutor for respondents as also perused the counter filed by third respondent and Probation Officer's report.