[Cites 3, Cited by 0]
Madras High Court
Ramji vs The Director General Of Prison on 20 February, 2026
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.Crl.(MD) No.963 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 20.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
and
THE HONOURABLE MS.JUSTICE R.POORNIMA
W.P.Crl.(MD) No.963 of 2026
and
WMP.Crl.(MD) No.246 of 2026
Ramji ... Petitioner
-vs-
1. The Director General of Prison
Madurai Range,
Central Prison,
Madurai- 625 001
2. The Superintendent of Prison
Central Prison,
Madurai
3. The Superintendent of Police
O/o.The Superintendent of Police
Palayamkottai
4. The Inspector of Police
C-5 SIPCOT Police Station
Thoothukudi ..Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
a writ of Certiorarified mandamus calling for the records pertaining to the order
dated 19.09.2025 passed by the respondents quash the same and consequently
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W.P.Crl.(MD) No.963 of 2026
direct the respondents to grant ordinary leave for 28 days without escort to the
detenue Uma, W/o.Balasubramanian, aged about 55 years, convict No.122
detained at Central Prison, Madurai.
For Petitioner : Mr.S.Manoharan
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 dated 19.09.2025 and direct the first respondent to grant 28
days ordinary leave without police escort to the detenue Uma,
W/o.Balasubramanian, aged about 55 years, convict No.122 detained at Central
Prison, Madurai.
2. It is the case of the petitioner that her mother was convicted for
the offence under Section 302 of IPC and sentenced to undergo life
imprisonment by a judgment dated 04.03.2025 in Crl.A(MD) No. 161 of 2011
by this Court. 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 ordinary leave to the convict with escort. The petitioner
being a poor person, could not afford the cost of escort.
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3. In view of the above, the condition imposed in the order dated
19.09.2025 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 she should also report before the fourth respondent police daily
at 05.30 p.m. She 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 19.09.2025
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.]
20.02.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
aav
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To:
1. The Director General of Prison
Madurai Range,
Central Prison,
Madurai- 625 001
2. The Superintendent of Prison
Central Prison,
Madurai
3. The Superintendent of Police
O/o.The Superintendent of Police
Palayamkottai
4. The Inspector of Police
C-5 SIPCOT Police Station
Thoothukudi
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
20.02.2026
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