Madras High Court
Uma Devi vs The Superintendent Of Prison on 8 May, 2025
W.P No.10678 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.05.2025
CORAM
THE HONOURABLE MRS.JUSTICE N.MALA
and
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P No.10678 of 2025
Uma Devi ... Petitioner
vs
The Superintendent of Prison
Central Prison
Coimbatore ... Respondent
Writ Petition filed under Article 226 of The Constitution of India
praying to issue a Writ of Mandamus directing the respondent to grant
15 days emergency leave without escort to the petitioner's husband,
namely Venkatesh Kumar, S/o.Jayakumar, aged 40 years, Convict
No.24420, Convict Prisoner, Central Prison, Coimbatore.
For Petitioner : Mr.R.L.Dhilipan Pandian
For Respondents : Mr.A.Damodaran
Additional Public Prosecutor
Page Nos.1/4
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W.P No.10678 of 2025
ORDER
[Order of the Court was made by N.MALA, J.,]
This Writ Petition has been filed by the petitioner to grant 15
days emergency leave without escort to her husband, namely
Venkatesh Kumar, Son of Jeyakumar, aged 40 years, now detained at
Central Prison, Coimbatore.
2. Heard the learned counsel on either side and perused the
documents.
3. The petitioner's husband was arrested in the year 2021. The
petitioner's husband was sentenced to undergo life imprisonment vide
judgment dated 23.02.2023 in S.C. No.39 of 2022 by the IV Additional
Sessions Court, Erode. The petitioner states that her son is suffering
from acute stomach pain and has been diagnosed with umbilical
abscess and the doctor advised surgery for the same and hence, the
petitioner made a representation on 13.03.2025 seeking grant of
emergency leave for 15 days for her husband.
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4. The learned Additional Public Prosecutor, on instructions,
submits that the reason stated by the petitioner for grant of leave is
genuine.
5. Considering the above facts and circumstances of the case, a
direction is issued to the respondent to grant 15 days emergency leave
to petitioner's husband without escort commencing from 10.00 am on
09.05.2025 till 05.00 p.m on 23.05.2025. On expiry of the leave, the
convict shall surrender before the prison authorities. During the period
of leave, the convict shall report before the Inspector of Police,
Appakoodal Police Station, Erode daily at 10.00 a.m. The Convict
Prisoner shall utilize the leave only for the ground on which it has been
granted and shall not indulge in any other activities.
7. Accordingly, the Writ Petition stands allowed. No costs.
(N.M.,J.) (G.A.M.,J.)
08.05.2025
Index : Yes / No
Neutral Citation : Yes / No
mmi/gpa
Note: Issue today
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N.MALA, J.,
and
G.ARUL MURUGAN, J.,
gpa
To
1. The Superintendent of Prison
Central Prison
Coimbatore
2. Inspector of Police
Appakoodal Police Station
Erode
3. The Public Prosecutor
Madras High Court
08.05.2025
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