[Cites 1, Cited by 0]
Madras High Court
Ilakiya vs The Deputy Inspector General Of Prison on 18 February, 2026
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.Crl.(MD) No.918 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
and
THE HONOURABLE MS.JUSTICE R.POORNIMA
W.P.Crl.(MD) No.918 of 2026
Ilakiya ... Petitioner
-vs-
1.The Deputy Inspector General of Prison,
O/o.The Deputy Inspector General of Prison,
Madurai Central Prison Campus,
Madurai.
2.The Superintendent of Prison,
Madurai Central Prison
Madurai District
3.The Superintendent of Police
Office of the Superintendent of Police
Dindigul District
4.The Inspector Of Police
Thadikombu Poilce Station,
Dindigul District ..Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
a writ of Certiorarified mandamus to call for the records connected with the
impugned order No.397/Tha.Ku.2/2026 dt.05.02.2026 issued by the
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W.P.Crl.(MD) No.918 of 2026
Respondent No.2 and quash the same as illegal, consequently to direct the
respondents to release the petitioner's father namely Karthick(Life Convict
Prisoner No.6328, PID No.18796) son of Ponmuthu aged about 43 years who is
now confined at Central Prison, Madurai from the prison on the emergency
leave for 06 days without escort by considering the representation dated
29.01.2026 in accordance with law.
For Petitioner : Mr.R.Prakash
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.397/Tha.Ku.2/2026 dt.05.02.2026 and direct the
respondents to release the petitioner's father namely Karthick(Life Convict
Prisoner No.6328, PID No.18796) son of Ponmuthu aged about 43 years who is
now confined at Central Prison, Madurai from the prison on the emergency
leave for 06 days without escort by considering the representation dated
29.01.2026 in accordance with law.
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2. It is the case of the petitioner that his father was convicted by
the learned IV Additional District and Sessions Judge, Madurai in S.C. No. 403
of 2010 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.324
of 2016 and the same was dismissed by this Court. The petitioner submitted an
application seeking emergency leave for a period of 6 days. After considering
the request made by the petitioner, the second respondent granted 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
05.02.2026 directing the convict to go on emergency leave with escort is
modified and the convict shall go on emergency 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 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.
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4. Accordingly, the order of the second respondent dated
05.02.2026 is quashed in sofar as the ordering escort alone and the Writ
Petition is disposed of.
[G.K.I., J.] [R.P., J.]
18.02.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
aav
To:
1.The Deputy Inspector General of Prison,
O/o.The Deputy Inspector General of Prison,
Madurai Central Prison Campus,
Madurai.
2.The Superintendent of Prison,
Madurai Central Prison
Madurai District
3.The Superintendent of Police
Office of the Superintendent of Police
Dindigul District
4.The Inspector Of Police
Thadikombu Poilce Station,
Dindigul 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
18.02.2026
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