Kerala High Court
Najala Mujeeb vs State Of Kerala on 9 April, 2021
Author: V.G.Arun
Bench: V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943
WP(C).No.7163 OF 2021(U)
PETITIONER/S:
NAJALA MUJEEB
AGED 26 YEARS
W/O. MUJEEB RAHMAN, THEKKINIKKADAN HOUSE,
EDAVANNA PO, MALAPPURAM, PIN-676541.
BY ADV. SMT.SHERIN SHAJAHAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
KERALA PRISONS AND CORRECTIONAL SERVICES
DEPARTMENT, GOVERNMENT SECRETARIAT,
TRIVANDRUM-695001.
2 DIRECTOR GENERAL OF PRISONS AND CORRECTIONAL
SERIVES, ,
PRISONS HEADQUARTERS, POOJAPPURA,
THIRUVANANTHAPURAM-695012.
3 THE SUPERINTENDENT,
CENTRAL PRISON, KANNUR, PIN-670004.
OTHER PRESENT:
SR.PP.C.S.HRITHWIK
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.04.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C) No.7163 of 2021
-2-
JUDGMENT
Dated this the 09th day of April, 2021 Learned Counsel for the petitioner submits that the petitioner's surgery did not take place as expected and prays for further extension of the parole period. Despite the fervent request made by the learned Counsel for the petitioner, I am not inclined to extend the time limit, particularly in view of the submission made by the learned Public Prosecutor that on a previous occasion, the petitioner had overstayed the period of parole.
In the result, the writ petition is dismissed, reserving the petitioner's liberty to seek regularisation of the period of overstay and thereafter, apply to the competent authority for parole.
Sd/-
V.G.ARUN JUDGE Scl/09.04.2021 W.P.(C) No.7163 of 2021 -3- APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE MEDICAL CERTIFICATE OF PETITIONER DATED 16.3.2021.
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION MADE BY THE PETITIONER WITH THE 2ND RESPONDENT DATED 16.3.2021.
EXHIBIT P3 TRUE COPY OF THE MEDICAL CERTIFICATE OF PETITIONER DATED 7/4/2021