SAMSUNISHA Vs. STATE

JUDGEMENT

(1.) The petitioner is the wife of the convict. This petition has been filed seeking ordinary leave to the convict for two months on the premise that his mother is suffering from terminal disease of cancer for which steps will have to be taken.

(2.) Heard both sides.

(3.) The fact that the mother of the convict is suffering from a terminal disease is not denied or disputed by the learned Additional Public Prosecutor.