Kerala High Court
T.Moideen Koya vs The Secretary To Government on 25 June, 2008
Author: R.Basant
Bench: R.Basant
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 14614 of 2008(M)
1. T.MOIDEEN KOYA,S/O. MAMMAD KOYA,
... Petitioner
Vs
1. THE SECRETARY TO GOVERNMENT
... Respondent
2. STATE OF KERALA, REPRESENTED BY THE
For Petitioner :SRI.SUNNY MATHEW
For Respondent : No Appearance
The Hon'ble MR. Justice R.BASANT
Dated :25/06/2008
O R D E R
R. BASANT, J.
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W.P.(C) No. 14614 OF 2008
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Dated this the 25th day of June, 2008
JUDGMENT
The petitioner has been found guilty, convicted and sentenced in a prosecution for offences punishable under Sections 279 ad 338 IPC. He faces a substantive sentence of SI for a period of six months. The appeal and the revision have already been disposed of. The petitioner filed Ext.P2 application before the Government of Kerala under Section 433 Cr.P.C, praying that the substantive sentence of imprisonment may be commuted into a sentence of fine. That petition, it is submitted, is receiving the attention of the Government. The Government after receipt of Ext.P2 had directed the petitioner to appear before the medical board as per Ext.P3 order. According to the petitioner, in compliance of the directions in Ext.P3, he has also appeared before the medical board. Further action has not been taken. At any rate, the petitioner has not been informed of the further action taken by the Government.
2. In the mean time, the petitioner apprehends that the sentence imposed on him may be executed pending disposal of W.P.(C). No. 14614 OF 2008 2 the application for commutation under Section 433(d) Cr.P.C. Notice was issued to the sureties and coercive steps are being taken against the petitioner. It is in these circumstances the petitioner has come to this Court with a prayer that execution of the sentence may be stayed till a decision is taken on his application for commutation under Section 433 Cr.P.C.
3. I have no hesitation to agree with the learned counsel for the petitioner that the Government must consider and take a decision on his prayer for commutation under Section 433(d) Cr.P.C. I am also in complete agreement with the learned counsel for the petitioner that such petition must be disposed of expeditiously by the Government. But, I am unable to agree with the learned counsel for the petitioner that execution of the sentence must wait until the Government takes a decision on the application filed under Section 433(d) Cr.P.C. If that be the case, in every case execution will get delayed until a decision is taken by the Government on any such application which may be filed prior to the actual execution of the sentence.
4. I am in these circumstances satisfied that a direction can W.P.(C). No. 14614 OF 2008 3 be issued to the Government to dispose of Ext.P2 application as expeditiously as possible, at any rate within a period of 45 days from this date. But, I am, however, not satisfied that there shall be any further direction to stay the execution of the sentence till such time that decision is rendered in Ext.P2. The learned counsel for the petitioner vehemently and impassionately submits that if the petitioner is forced to undergo sentence before Ext.P2 is disposed of, the same would become infructuous and unnecessary. That circumstance does not persuade me to stay the execution of sentence till Ext.P2 is disposed of.
6. In the result, this Writ Petition is allowed in part. The respondents are directed to consider Ext.P2 application and dispose of the same as expeditiously as possible, at any rate within a period of 45 days from this date.
Handover copy of this judgment today itself.
R. BASANT, JUDGE ttb W.P.(C). No. 14614 OF 2008 4 W.P.(C). No. 14614 OF 2008 5 W.P.(C). No. 14614 OF 2008 6