G.Radhakrishnan vs The Principal Secretary To Government
2026 Latest Caselaw 399 Mad

Madras High Court

G.Radhakrishnan vs The Principal Secretary To Government on 17 February, 2026

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                                    W.P.Crl.(MD) No.880 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.880 of 2026

                G.Radhakrishnan                                                              ... Petitioner

                                                                    -vs-

                1. The Principal Secretary to Government
                Home,( Prison-IV) Department
                Fort St.George,
                Chennai- 600 009

                2. The Director General of Prison and Correctional Services
                O/o.Tamil Nadu Prisons HeadQuarters
                Whannels Road, Egmore,
                Chennai-600 008

                3. The Deputy Inspector General of Prisons
                Madurai Range,
                Central Prison Campus,
                Madurai- 625 016

                4. The Superintendent of Prisons
                Central Prison,
                Madurai- 625 016

                5.The Inspector of Police
                V5, Thirumangalam Police Station,
                Anna Nagar, West Extension'
                Chennai- 600 101                                                     ..Respondents

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                                                                                             W.P.Crl.(MD) No.880 of 2026


                PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
                a writ of Certiorarified mandamus calling for the records relating to the
                impugned order passed by the third respondent vide proceedings in NO.
                122/Vu.tha.2/2026 dated 05.02 2026 and quash the same as void and illegal and
                consequently grant 21 days ordinary leave without police escort to the
                petitioner G.Radhakrishnan, S/o.Ganapathy Subramaniyan, aged 63 years, CP
                No.9196, PID No.28820 now confined at Central Prison, Madurai- 625 016
                forthwith considering the representation dated 20.01.2026


                                  For Petitioner       : Mr.C.Karthikeyan

                                  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

third respondent in No. 122/Vu.tha.2/2026 dated 05.02 2026 and consequently

grant 21 days ordinary leave without police escort to the petitioner

G.Radhakrishnan, S/o.Ganapathy Subramaniyan, aged 63 years, CP No.9196,

PID No.28820 now confined at Central Prison, Madurai- 625 016 forthwith

considering the representation dated 20.01.2026

2. It is the case of the petitioner that he was convicted by the

learned II Additional District Judge for CBI Cases, Madurai in C.C.No.4 of

____________

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2008 2007 on 07.10.2026 and sentenced to undergo five years rigorous

imprisonment for the offence under Section 120(B) r/w.420 of IPC. Aggrieved

over the same, he has filed an appeal before this Court in Crl.A(MD) No.389 of

2016 and the same was dismissed. Therefore the petitioner submitted

representation seeking 21 days ordinary leave , however it was rejected on the

ground that the Probation officer has not supported the case of the petitioner

3. Accordingly, the order of the first respondent dated 05.02.2026

is set aside and the petitioner is granted 21 days ordinary leave without escort

on condition the convict shall report before the fifth respondent daily at 5.30

pm., till the completion of leave period.

4. With the above direction, the Writ Petition(Crl.) is disposed of.

                                                                            [G.K.I., J.]           [R.P., J.]
                                                                                      17.02.2026
                NCC      : Yes / No
                Index : Yes / No
                Internet : Yes / No
                aav




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                To:

1. The Principal Secretary to Government Home,( Prison-IV) Department Fort St.George, Chennai- 600 009

2. The Director General of Prison and Correctional Services O/o.Tamil Nadu Prisons HeadQuarters Whannels Road, Egmore, Chennai-600 008

3. The Deputy Inspector General of Prisons Madurai Range, Central Prison Campus, Madurai- 625 016

4. The Superintendent of Prisons Central Prison, Madurai- 625 016

5.The Inspector of Police V5, Thirumangalam Police Station, Anna Nagar, West Extension' Chennai- 600 101

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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