Kerala High Court
Sindhu vs The State Of Kerala on 22 December, 2015
Author: A. Hariprasad
Bench: A.Hariprasad
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
TUESDAY, THE 26TH DAY OF SEPTEMBER 2017/4TH ASWINA, 1939
WP(C).No. 28218 of 2017 (B)
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PETITIONER:
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SINDHU,
W/O.ANEESH, AMBILI VILASAM,
NEELESWARAN P.O., KADAMKULAM,
KOTTARAKKARA, KOLLAM.
BY ADVS.SRI.C.RAJENDRAN
SMT.R.S.SREEVIDYA
RESPONDENT(S):
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1. THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY, HOME DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2. THE INSPECTOR GENERAL OF PRISON,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
3. THE CHAIRMAN,
JAIL ADVISORY BOARD, CENTRAL PRISON,
THIRUVANANTHAPURAM - 695 001.
4. THE SUPERINTENDENT,
CENTRAL PRISON, THIRUVANANTHAPURAM - 695 001.
5. THE SUB INSPECTOR OF POLICE,
KOTTARAKARA POLICE STATION,
KOLLAM DISTRICT - 691 506.
BY PUBLIC PROSECUTOR MR. P. NARAYANAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26-09-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 28218 of 2017 (B)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 : A TRUE PHOTOCOPY OF THE JUDGMENT IN SC.NO.647/2009
OF THE ADDITIONAL DISTRICT AND SESSIONS COURT-VI,
KOLLAM DATED 22/12/2015.
EXHIBIT P2 : A TRUE PHOTOCOPY OF THE PETITION DATED 21/04/2017.
EXHIBIT P3 : A TRUE PHOTOCOPY OF THE PETITION DATED 21/06/2017.
EXHIBIT P4 : A TRUE PHOTOCOPY OF THE BIRTH CERTIFICATE OF
ANAMIKA ISSUED FROM THE KOTTARAKKARA MUNICIPALITY
DATED 04/06/2016.
EXHIBIT P5 : A TRUE PHOTOCOPY OF THE BIRTH CERTIFICATE OF
ATHMIKA ISSUED BY THE KOTTARAKKARA MUNICIPALITY
DATED 28/10/2016.
EXHIBIT P6 : A FAMILY PHOTO OF THE PETITIONER, ANEESH, ANAMIKA
AND ATHMIKA.
RESPONDENT(S)' EXHIBITS - NIL
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//TRUE COPY//
P.A. TO JUDGE
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A. HARIPRASAD, J.
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W.P.(C).No.28218 of 2017
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Dated this the 26th day of September, 2017
JUDGMENT
Petitioner is wife of the 1st accused in Sessions Case No.647 of 2009 before the Additional Sessions Judge-VI, Kollam, who has been convicted for offences punishable under Sections 392, 302 and 201 read with Section 34 IPC. For the offence punishable under Section 392 IPC, husband of the petitioner was sentenced for 7 years' rigorous imprisonment. For the offence under Section 302 IPC, he was sentenced to undergo imprisonment for life and further three months' imprisonment for an offence under Section 201 IPC. Prayer in the petition is as follows:
i) To issue a writ in the nature of MANDAMUS or any other appropriate writ or order of direction compelling and commanding the respondents to release Sri.Aneesh on parole.
ii) To grant such other reliefs prayed for by the petitioner in the interest of justice.
2. Heard the learned counsel for the petitioner and the learned Senior Public Prosecutor.
WPC.No.28218 /2017 2
3. The prayer in the petition is opposed by the learned Public Prosecutor on the ground that provisions in the Kerala Prison and Correctional Services Rules, 2014 stipulate the conditions in which a convict can claim parole. Rule 397 of the said rule provides for ordinary parole and emergency parole. Rule 397 (l) reads thus:
D^f]MyOaK U_M^7" D?Ua5^VAm %UG_O_W U_?aDW f:On^X %VYD )I^O_x_AaKD\o, %D^ODm:_
(i) ID_Um 5axU^{_5{^O_ 5CA^AfMG_GaU 5axA^V;
(ii) 'LcX V_f H_ON" 392 NaDW 402 Ufx U5aMa5 {HaXx_:na" L\^W X"7 5axJ_Ha V_f_AfMG D?Ua5^V;
UGV_fOmAm V_f_AfMG D?Ua5^V:
.K^W, <`UIxcL" V_fOmAm U_G_AfMG D?Ua5^V gNWMyE U5aMa5ZAm 5b?_ V_f_AfMG_GafIC_W dIXqaD V_f^5^\" 5]_ED_HagVW" %UG_ %HaUF_A^UaKD^C.e
(iii) %I5?5^x_5{^O_ 5CA^AfMG_GaU D?Ua5^xa"
7axaDxN^O <O_W H_ON\"8HB{^O h5gOx", \Y{, 5\^I", D?Ua:^?W, 7axaDxN^O :G \"8HJ_HaU FaWmgdIxC, dIgf^M"
NaD\^OUOa" %DagI^f\OaUD_\a" )ZfMG_GaUUxa";
(ivm) N^HX_5 gx^7^UXqOaUDa" I5V:nUc^G_OaUDaN^O D?Ua5^V;
5ay_Mm:_ gNWIyE U_M^7J_WfM?aK D?Ua5^xaf? %VYD <O_\aN^O_ LHmGfMG fNA_AW 3K`Xyaf?
%M_dI^OJ_HaU_gGON^O_ D`xaN^H_gAID^C.
(v) 5UA?gJ^, U_gFVH^CO U_H_NOH_OdLC H_ON\"8HgN^, gFV`Om XaxfgO^, 5UH^COgN^, 5UgH^gG^ &O_ LtfMG H_ONB{HaXx_:naU 5axBZAm V_f_AfMG_GaU &{a5Z;
WPC.No.28218 /2017 3
4. It is an unchallengeable proposition that the imprisonment for life will commence only after the convict undergoing punishment for other offences. Since punishment under Section 392 IPC is a stigma for granting ordinary parole under the provisions of the Rule, the petitioner is not entitled at present, is the submission of the learned Public Prosecutor.
In case of emergency, the provisions in Rule 400 can be invoked by the petitioner seeking emergency parole for her husband. With these observations, the writ petition is disposed of.
Sd/-
A. HARIPRASAD
JV JUDGE