Kerala High Court
Philomina George vs State Of Kerala on 15 December, 2023
Author: Anil K. Narendran
Bench: Anil K.Narendran
WP(Crl.) No.1297/2023 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR. JUSTICE G.GIRISH
Friday, the 15th day of December 2023 / 24th Agrahayana, 1945
WP(CRL.) NO. 1297 OF 2023(S)
PETITIONER:
PHILOMINA GEORGE, AGED 55 YEARS, D/O GEORGE,
ANAKATTIL HOUSE, MARADU. P.O., MARADU,
ERNAKULAM, PIN - 682 304.
RESPONDENTS:
1. STATE OF KERALA, HOME DEPARTMENT, MAIN BLOCK, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001.
2. THE DISTRICT COLLECTOR, ERNAKULAM DISTRICT, COLLECTORATE, CIVIL
STATION, KAKKANAD, ERNAKULAM , PIN - 695 001.
3. DEPUTY COMMISSIONER OF POLICE, LAW AND ORDER, OFFICE OF THE DEPUTY
COMMISSIONER, KOCHI CITY, ERNAKULAM, PIN - 682 011.
4. SUPERINTENDENT, CENTRAL PRISON AND CORRECTIONAL HOME, VIYYUR, VIYYUR
P.O., THRISSUR, PIN - 680 010.
Writ petition (criminal) praying inter alia that in the
circumstances stated in the affidavit filed along with the WP(Crl.) the
High Court be pleased to direct the 2nd respondent to release the
petitioner's son temporarily for continuing his Treatment at Medical Trust
Hospital, Ernakulam frame fixed by this Honourable Court.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(Crl.) and upon hearing the arguments
of M/S. KRISHNA RAJENDRAN & M.JAYAKRISHNAN, Advocates for the petitioner
and of PUBLIC PROSECUTOR for the respondents, the court passed the
following:
P.T.O.
WP(Crl.) No.1297/2023 2/3
ANIL K. NARENDRAN & G. GIRISH, JJ.
----------------------------------------------
W.P.(Crl.)No.1297 of 2023
------------------------------------------------
Dated this the 15th day of December, 2023
ORDER
Anil K. Narendran, J.
The learned Government Pleader would point out the provision in Section 14 of the Kerala Anti-Social Activities (Prevention) Act, 2007 regarding temporary release of persons detained, for which an application has to be made before the Government. The learned Government Pleader would also point out that Ext.P6 application is one made before the Superintendent of Viyyur Central Prison.
2. The learned counsel for the petitioner would submit that a proper application shall be made before the Government, invoking the provisions under Section 14 of the Act.
3. The learned Government Pleader seeks time to file counter affidavit.
4. Three weeks' time granted.
List on 08.01.2024.
Sd/-
ANIL K. NARENDRAN, JUDGE Sd/-
G. GIRISH, JUDGE ded 15-12-2023 /True Copy/ Deputy Registrar WP(Crl.) No.1297/2023 3/3 APPENDIX OF WP(CRL.) 1297/2023 Exhibit P6 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER HEREIN BEFORE THE 4TH RESPONDENT DATED 24.11.2023.
15-12-2023 /True Copy/ Deputy Registrar