[Cites 1, Cited by 0]
Madras High Court
Dhanalakshmi vs The Deputy Inspector General Of Prisons on 17 February, 2026
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.Crl.(MD) No.885 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.885 of 2026
and
WMP(Crl.)MD No.234 of 2026
Dhanalakshmi ... Petitioner
-vs-
1.The Deputy Inspector General of Prisons
Prisons and Correctional Services Department,
Madurai Range,Madurai.
2.The Superintendent of Prison
Central Prison,Madurai
3. The Superintendent of Police
Theni District
4.The Inspector Of Police
Thevaram Police Station
Theni 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 first respondent in No.126/Vu.tha.2/2026 dated 06.02.2026 and quash the
same and consequently direct the respondents 1 and 2 to grant 28 days ordinary
leave without escort to the petitioner's son namely Manikandan, S/o.
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W.P.Crl.(MD) No.885 of 2026
Lakshmanan, convict prisoner (CP No.6022, PID No.203593) 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
first respondent in No.126/Vu.tha.2/2026 dated 06.02.2026 and direct the
respondents 1 and 2 to grant 28 days ordinary leave without escort to the
petitioner's son namely Manikandan, S/o. Lakshmanan, convict prisoner (CP
No.6022, PID No.203593) now confined under Central Prison, Madurai.
2. It is the case of the petitioner that her son was convicted by the
Fast Track Mahila Court, Theni in S.C. No.95 of 2015 on 27.11.2020 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.154 of 2021
and the same was dismissed by this Court on 22.12.2023. The petitioner
submitted an application seeking ordinary leave for a period of 28 days. After
considering the request made by the petitioner, the first respondent granted
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emergency 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 commencing
from25.02.2026. However, the convict is directed to comply with the usual
conditions imposed by the jail authorities and he should also report before the
fourth 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.
4. Accordingly, the order of the first 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
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To:
1.The Deputy Inspector General of Prisons
Prisons and Correctional Services Department,
Madurai Range,Madurai.
2.The Superintendent of Prison
Central Prison,Madurai
3. The Superintendent of Police
Theni District
4.The Inspector Of Police
Thevaram Police Station
Theni District
5. 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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