S.Kamala vs The Deputy Inspector General Of Prisons
2026 Latest Caselaw 524 Mad

Citation : 2026 Latest Caselaw 524 Mad
Judgement Date : 19 February, 2026

[Cites 2, Cited by 0]

Madras High Court

S.Kamala vs The Deputy Inspector General Of Prisons on 19 February, 2026

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                                       W.P.Crl.(MD) No.931 of 2026


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 19.02.2026

                                                         CORAM:

                              THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
                                                 and
                                 THE HONOURABLE MS.JUSTICE R.POORNIMA

                                        W.P.Crl.(MD) No.931 of 2026

                S.Kamala                                                                ... 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
                Ariyalur District

                4. The Inspector of Police
                T.Palur Police Station,
                Ariyalur 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

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                                                                                             W.P.Crl.(MD) No.931 of 2026


                No.RO/TRY/583/2025-CA dated 10.02.2026 and quash the same as illegal and

                consequently direct the first respondent to grant 21 days ordinary leave without

                police escort to the petitioner's husband namely Senthamizhselvan @ David,

                S/o.Marudakasi, aged about 33 years, Life Convict Prisoner PID No.343884

                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/583/2025-CA dated 10.02.2026 and direct the

first respondent to grant 21 days ordinary leave without police escort to the

petitioner's husband namely Senthamizhselvan @ David, S/o.Marudakasi, aged

about 33 years, Life Convict Prisoner PID No.343884 confined at Central

Prison, Trichy.

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

the learned Sessions Judge, Fast Track Mahila Court, Ariyalur in Spl.S.C. No.

43 of 2021 on 27.10.2022 and sentenced to undergo life imprisonment for the

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offence under Section 302 of IPC. The petitioner being wife of the convict

submitted an application seeking ordinary leave for a period of 21 days. After

considering the request made by the petitioner, the first respondent granted

ordinary leave to the convict with escort. The petitioner being a poor person,

could not afford the cost of escort.

3. In view of the above, the condition imposed in the order dated

10.02.2026 directing the convict to go on ordinary leave with escort is

modified and he 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 fourth respondent police daily

at 10.30 a.m., and 05.30 p.m. He shall duly comply with the conditions and

return to the prison on expiry of the leave period. Further the convict shall not

enter the victim's area and if any complaint lodged by the victim or her family

members the fourth respondent is directed to take appropriate action as against

the convict and proceed in accordance with law.

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4. Accordingly, the order of the first respondent dated 10.02.2026

is quashed in sofar as the ordering escort alone and the Writ Petition is disposed

of.

                                                                           [G.K.I., J.]           [R.P., J.]
                                                                                     19.02.2026
                NCC      : Yes / No
                Index : Yes / No
                Internet : Yes / No
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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 Ariyalur District

4. The Inspector of Police T.Palur Police Station, Ariyalur 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

19.02.2026

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