ISMAYIL P.P. Vs. DIRECTOR GENERAL OF PRISONS (KERALA), PRISONS HEAD QUARTERS, POOJAPPURA, THIRUVANANTHAPURAM

JUDGEMENT

(1.) Petitioner is father of the accused No.15 in Crime No.276 of 2013 registered by Mayyil Police for offences punishable under Sections 120B, 143, 53A and 153B (1) read with Section 149 IPC, Sections 5(1)(a) read with sections 25 and 27 of the Arms Act, 1959 Sections 4 and 5 of the Explosive Substances Act and section 18 and 18A of the Unlawful Activities (Prevention) Act. The case was finally investigated by NIA as Crime No.R.C./5/2014/NIA/KOC. He was tried and convicted for the said offences. He, along with other accused, preferred appeals before this Court and as per Ext.P1 judgment, this Court modified the conviction and sentence.

(2.) Petitioner's son is presently lodged in Central Prison, Kannur. It is submitted that his son is entitled to get parole under the provisions of the Kerala Prisons and Correctional Services (Management) Act, 2010 and the Kerala Prisons and Correctional Services (Management) Rules, 2014. It is the further case of the petitioner that he had approached the authorities on many occasions seeking parole. But, they declined to grant parole without any reason. He has approached this Court seeking following reliefs:

(3.) Heard the learned counsel for the petitioner and the learned Senior Government Pleader.