Duraipandi vs The Deputy Inspector General Of Prisons
2026 Latest Caselaw 526 Mad

Citation : 2026 Latest Caselaw 526 Mad
Judgement Date : 19 February, 2026

[Cites 3, Cited by 0]

Madras High Court

Duraipandi vs The Deputy Inspector General Of Prisons on 19 February, 2026

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                                       W.P.Crl.(MD) No.943 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.943 of 2026

                Duraipandi                                                                      ... 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
                Dindigul District

                4. The Inspector of Police
                Eriodu Police Station
                Dindigul 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/635/2025-G1 dated 13.12.2025 and quash the same as illegal and

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                                                                                             W.P.Crl.(MD) No.943 of 2026


                consequently direct the first respondent to grant 21 days ordinary leave without
                police escort to the petitioner namely Duraipandi, S/o.Mayandi, aged about 42
                years, Life Convict Prisoner PID No.100849                             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/635/2025-G1 dated 13.12.2025 and direct the

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

petitioner namely Duraipandi, S/o.Mayandi, aged about 42 years, Life Convict

Prisoner PID No.100849 confined at Central Prison, Trichy.

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

learned Principal District and Sessions Judge, Dindigul in S.C.No.118 of 201

on 07.12.2021 for the offence under Section 302 of IPC and sentenced to

undergo life imprisonment. Further he was also convicted in S.C.No.6 of 2019

for the offence under Section 302 of IPC vide judgment dated 31.01.2023 on

the file of the Additional District and Sessions Court, Dindigul and he is in jail.

The petitioner submitted representation seeking 21 days ordinary leave on the

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ground that he want to repair his house. He further submitted that his mother

died on 27.01.2024 and no one is there to look after the property, however it

was rejected on the ground that there is a life threat at the hands of the first

accused in Crime No.639 of 2025 registered for the offence under Section 103

of BNS. Further the Probation Officer as well as the jurisdiction police had not

recommended for ordinary leave, therefore this Court finds no infirmity or

illegality in the order passed by the first respondent and hence the petition is

liable to be dismissed.

3.In view of the same, the petition stands dismissed. However the

petitioner is at liberty to file a petition for emergency leave on valid grounds

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

To:

1. The Deputy Inspector General of Prisons and Correctional Services Trichy Range, Race Course Road Trichy- 620 023

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