Madras High Court
Alageswari vs The Superintendent Of Prison on 10 October, 2022
WP(MD)No.23177 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 10.10.2022
CORAM
THE HON'BLE MRS JUSTICE J. NISHA BANU
AND
THE HON'BLE MR JUSTICE N. ANAND VENKATESH
W.P.(MD)No.23177 of 2022
Alageswari ... Petitioner
Vs.
The Superintendent of Prison,
Madurai Central Prison,
Madurai District. ...Respondent
PRAYER: Petition - filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus, to direct the Respondent to grant 3 days
emergency leave without escort to petitioner's brother namely, Balamurugan
(Life Convict Prisoner No.5698) aged about 32 years S/o.Ramamoorthy,
who is now confining at Madurai Central Prison for perform his father's
Asthi Visarjan spiritual process and immersion ceremony on 08.10.2022
Page 1 of 6
https://www.mhc.tn.gov.in/judis
WP(MD)No.23177 of 2022
under Rule 6 of the Tamil Nadu Suspension of Sentence Rules, 1982 by
considering petitioner's representation dated 26.09.2022 in accordance with
law.
For Petitioner : Mr.R.Prakash
For Respondent : Mr.A.Thiruvadi Kumar
Additional Public Prosecutor
ORDER
J. NISHA BANU,J.
and
N. ANAND VENKATESH,J.
This Writ Petition was filed by the sister of the detenu seeking
for a direction to the respondent to grant emergency leave to her brother, in
order to perform his father's last rites.
2. The learned Additional Public Prosecutor, on instructions,
submitted that the representation made by the petitioner was rejected
through proceedings No.16546/jF/2/2022, dated 29.09.2022 on the ground
https://www.mhc.tn.gov.in/judis
WP(MD)No.23177 of 2022
that the detenu has filed an appeal before the Apex Court against the order
and judgment passed by the Division Bench of this Court confirming the
conviction and sentence imposed on the detenu. The learned Additional
Public Prosecutor also relied upon the judgment of this Court in L.Wasib
Khan Vs. The State rep. by its Deputy Inspector General of Prisons
(Chennai Range) Gandhi Irwin Road, Egmore, Chennai and others
reported in 2022-1-L.W. (Crl.) - 416 to substantiate his submission that
leave cannot be granted once the appeal has been filed before the Apex
Court.
3. The learned counsel for the petitioner submitted that his
clients are illiterates and they did not inform the counsel, about the appeal
filed before the Apex Court. The learned counsel further submitted that the
criminal Appeal has not been effectively prosecuted before the Apex Court
and hence, the grant of emergency leave may be considered by this Court.
https://www.mhc.tn.gov.in/judis
WP(MD)No.23177 of 2022
4. In the considered view of this Court, our hands are tied since
the detenu has already filed an appeal before the Apex Court and it has been
categorically held by this Court in the judgment cited supra that once an
appeal has been filed, the executive power of the State cannot be extended
by granting leave or suspension of sentence and only the concerned Court
where the appeal has been filed, can grant suspension of sentence and bail.
In view of the same, the detenu has to necessarily work out his remedy
before the Apex Court.
5. Accordingly, this Writ Petition is disposed of. No costs.
(J.N.B.,J.) (N.A.V.,J.)
10.10.2022
Index : Yes/No
Internet : Yes
rm
https://www.mhc.tn.gov.in/judis
WP(MD)No.23177 of 2022
To:
1.The Superintendent of Prison,
Madurai Central Prison,
Madurai District.
2.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
WP(MD)No.23177 of 2022
J. NISHA BANU,J.
and
N. ANAND VENKATESH,J.
rm
W.P.(MD)No.23177 of 2022
10.10.2022
https://www.mhc.tn.gov.in/judis
