AFSATH BEEVI Vs. STATE

JUDGEMENT

(1.) The petitioner is the wife of the life convict by name NAWAB KHAN. The leave has been sought for on the ground of illness of the family members.

(2.) Though the learned Additional Public Prosecutor does not object the grant of leave seriously, reliance has been made on the report of the Probation Officer as well as the report of the Police Officer in which it has been stated that permission can be granted during day time. Therefore, the learned Additional Public Prosecutor submitted that if the court considers the request for the grant of leave, the same may be restricted to day time.

(3.) We also perused the above said reports.