[Cites 1, Cited by 0]
Madras High Court
Thirisangu vs The Secretary To Government on 17 February, 2026
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.Crl.(MD) No.866 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
and
THE HONOURABLE MS.JUSTICE R.POORNIMA
W.P.Crl.(MD) No.866 of 2026
and
WMP(Crl.)MD No.225 of 2026
Thirisangu ... Petitioner
-vs-
1.The Secretary to Government,
Home Department (Prison)
Government of Tamil Nadu
Secretariat
St. George Fort
Chennai - 9.
2.The Deputy Inspector General of Prison
O/o. The Deputy Inspector General of Prison and correctional services
Department
Madurai Region
Madurai.
3.The Superintendent of Prison
Central Prison
Madurai.
4.The Superintendent of Police
Ramanthapuram District.
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W.P.Crl.(MD) No.866 of 2026
5.The Inspector Of Police
Keelakarai Police Station
Ramanathapuram District. ..Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
a writ of Certiorarified mandamus calling for the records of the order passed by
the 2nd respondent in No.124/Utha.2/2025 dated 06.02.2026 and quash the
same and consequently directing the 2nd and 3rd respondents to grant 28 days
ordinary leave without escort to the petitioner namely Thirisangu, S/o.
Ramalaingam (CP No.5668, PID No.37433) now confined under Central
Prison, Madurai.
For Petitioner : Mr.S.Srikanth
For Respondents : Mr.T.Senthil Kumar
Additional Public Prosecutor
ORDER
[Order of the Court was made by G.K.ILANTHIRAIYAN, J.]
The prayer in the petition is to quash the impugned order passed by the
second respondent in No.124/Utha.2/2025 dated 06.02.2026 and direct the 2nd
and 3rd respondents to grant 28 days ordinary leave without escort to the
petitioner namely Thirisangu, S/o. Ramalaingam (CP No.5668, PID No.37433)
now confined under Central Prison, Madurai.
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2. It is the case of the petitioner that he was convicted by the Fast
Track Mahila Sessions Court, Ramanathapuram in Spl.S.C. No.119 of 2014 on
08.08.2017 and sentenced to undergo life imprisonment. Aggrieved over the
same, the convict has also preferred an appeal before this Court in Crl.A(MD)
No.368 of 2017 and the same was dismissed by this Court on 18.10.2019. The
petitioner submitted an application seeking ordinary leave for a period of 28
days. After considering the request made by the petitioner, the second
respondent granted ordinary leave to the convict with escort.. The petitioner
being a poor person could not afford the cost for escorts.
3. In view of the above, the condition imposed in the order dated
06.02.2026 directing the convict to go on ordinary leave with escort is modified
and the convict shall go on ordinary leave without escort. However, the convict
is directed to comply with the usual conditions imposed by the jail authorities
and he should also report before the fifth respondent police daily at 05.30 p.m.
till the completion of leave period. He shall duly comply with the conditions
and return to the prison on expiry of the leave period.
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4. Accordingly, the order of the second respondent dated
06.02.2026 is quashed in sofar as the ordering escort alone and the Writ
Petition is disposed of. Consequently connected miscellaneous petition stands
closed.
[G.K.I., J.] [R.P., J.]
17.02.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
aav
To:
1.The Secretary to Government,
Home Department (Prison)
Government of Tamil Nadu
Secretariat
St. George Fort
Chennai - 9.
2.The Deputy Inspector General of Prison
O/o. The Deputy Inspector General of Prison and correctional services
Department
Madurai Region
Madurai.
3.The Superintendent of Prison
Central Prison
Madurai.
____________
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4.The Superintendent of Police
Ramanthapuram District.
5.The Inspector Of Police
Keelakarai Police Station
Ramanathapuram District.
6. The Additional Public Prosecutor
Madurai Bench of Madras High Court,
Madurai.
____________
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G.K.ILANTHIRAIYAN, J.
and
R.POORNIMA, J.
aav
17.02.2026
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