[Cites 3, Cited by 0]
Madras High Court
N.Vasantha vs The Deputy Inspector General Of Prisons on 18 February, 2026
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.Crl.(MD) No.899 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.899 of 2026
N.Vasantha ... Petitioner
-vs-
1. The Deputy Inspector General of Prisons
and Correctional Services
Trichy Range, Race Course Road
Trichy- 620 023
2. The Superintendent of Prison
Central Prison,
Trichy- 620 020
3. The Superintendent of Police
O/o.The Superintendent of Police
Thanjavur District
4. The Inspector of Police
Thanjavur Taluk Police Station,
Thanjavur District ....Respondents.
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 first respondent vide proceedings in
NO.RO/TRY/403/2025-CA dated 08.01.2026 and quash the same as illegal and
consequently direct the first respondent to grant 28 days ordinary leave without
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W.P.Crl.(MD) No.899 of 2026
police escort to the petitioner's husband namely Narayanan, S/o.Muniyan, aged
about 65 years, Life Convict Prisoner PID No.135331 confined at Central
Prison, Trichy.
For Petitioner : Mr.K.A.S. Prabhu
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.RO/TRY/403/2025-CA dated 08.01.2026 and direct the
first respondent to grant 28 days ordinary leave without police escort to the
petitioner's husband namely Narayanan, S/o.Muniyan, aged about 65 years,
Life Convict Prisoner PID No.135331 confined at Central Prison, Trichy.
2. The petitioner's husband was convicted by the learned Sessions Judge,
Fast Track Mahila Court, Thanjavur in Spl.S.C.No.18 of 2016 for the offences
under Sections 3(a) r/w.5(m) r/w.6 of POCSO Act and sentenced to undergo life
imprisonment. Aggrieved over the same the convict has preferred an appeal
before this Court in Crl.A(MD) No.255 of 2019 and the same was dismissed on
10.08.2022. While being so, the petitioner being wife of the convict has
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submitted representation seeking 28 days ordinary leave on the ground to
complete the construction work of their house and to make some financial
arrangement, however it was rejected on the ground that the Probation Officer
has submitted adverse remarks and did not support the case of the petitioner.
`3. A perusal of the record and the submission of the learned Additional
Public Prosecutor reveals that the victims are residing just opposite to the
house of the convict and there are five victims. Further the convict was
convicted for the offences under Sections 3(a) r/w.5(m) r/w.6 of POCSO Act
and sentenced to undergo life imprisonment and the Probation Officer has also
no recommended the case of the petitioner for any leave, hence this Court finds
no infirmity or illegality in the order passed by the first respondent.
4. Hence the petition stands dismissed.
[G.K.I., J.] [R.P.., J.]
18.02.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
aav
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To:
1. The Deputy Inspector General of Prisons
and Correctional Services
Trichy Range, Race Course Road
Trichy- 620 023
2. The Superintendent of Prison
Central Prison,
Trichy- 620 020
3. The Superintendent of Police
O/o.The Superintendent of Police
Thanjavur District
4. The Inspector of Police
Thanjavur Taluk Police Station,
Thanjavur 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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