[Cites 1, Cited by 0]
Madras High Court
Shanthi vs The Deputy Inspector General Of Prisons on 15 April, 2026
Author: Anita Sumanth
Bench: Anita Sumanth
WP Crl. No. 811 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15-04-2026
CORAM
THE HON'BLE DR.JUSTICE ANITA SUMANTH
AND
THE HON'BLE MR.JUSTICE SUNDER MOHAN
WP Crl. No. 811 of 2026
Shanthi
W/o.Balan,
No.698, Periyar Nagar,
3rd Street,
J.J.Nagar,
Korukkupettai,
Chennai - 600021.
..Petitioner(s)
Vs
1. The Deputy Inspector General of Prisons
Prison Head quarters,
Egmore,
Chennai.
2. The Superintendent of Prison,
Central Prison,
Puzhal,
Chennai - 600066.
3. The Tahsildar,
Thondayarpet Taluk Office,
Rettai Kuzhi Street,
Thondayarpet,
Chennai - 600081.
..Respondent(s)
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WP Crl. No. 811 of 2026
Prayer: Writ petition filed under Article 226 of Constitution of India for
issuance of writ of Mandamus directing, the 1st Respondent to permit the
Petitioner to furnish the personal bond and two sureties before the 2 nd
Respondent (Superintendent of Prison), and direct the 2nd Respondent to accept
the same and complete the formalities for 28 days ordinary leave for her son
namely Dinesh, S/o.Balan, Pid No.34330, Life Convict, now confined at Central
Prison-I, Puzhal, Chennai or pass such further or other orders as this Hon’ble
Court may deem fit and proper in the facts and circumstances of the case and
thus render justice.
For Petitioner(s): Ms.S.Nadhiya
For Respondent(s): Mr.R.Muniyapparaj
Additional Puplic Prosecutor
Assisted By
Mr.M.Sylvester John
ORDER
(Order of the Court was made by Sunder Mohan J.)
This Writ Petition has been filed by the mother of a life convict Dheena
@ Dinesh, seeking a mandamus to the respondents to permit the convict to
produce two sureties and execute a bond before the Superintendent of Prisons,
Central Prison, Puzhal.
2. By an order dated 17.03.2026 the 2nd respondent had granted leave of
28 days to the convict prisoner on the condition that he should produce two
sureties and execute a bond before the Tahsildar. According to the learned
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counsel for the petitioner, since the revenue officials are busy in election duty,
the convict is unable to produce sureties and execute the bond and hence there is
a delay in the release of the convict prisoner.
3. Learned Additional Public Prosecutor, on instructions, would submit
that the convict prisoner may be permitted to produce sureties and execute the
bond before the Superintendent of Central Prisons – 1, Puzhal.
4. Accordingly, we modify the condition imposed under order dated
17.03.2026 to the effect that the convict prisoner shall produce two sureties and
execute the bond to the satisfaction of Superintendent of Central Prisons – 1,
Puzhal. On such execution, the convict prisoner shall be granted leave.
5. This Writ Petition is allowed in terms of this order.
(A.S.M.,J.) (S.M.,J.)
15-04-2026
sl
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
Note to Registry : Issue today.
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DR.ANITA SUMANTH J.
AND
SUNDER MOHAN J.
sl
To
1. The Deputy Inspector General of Prisons
Prison Head quarters,
Egmore,
Chennai.
2. The Superintendent of Prison,
Central Prison,
Puzhal,
Chennai - 600066.
3. The Tahsildar,
Thondayarpet Taluk Office,
Rettai Kuzhi Street,
Thondayarpet,
Chennai – 600081.
4. The Public Prosecutor, High Court of Madras.
15-04-2026
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