[Cites 1, Cited by 0]
Madras High Court
Nagagani vs The Home Secretary on 23 February, 2026
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P.Crl.(MD)No.996 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.02.2026
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
and
THE HONOURABLE MRS.JUSTICE R.KALAIMATHI
W.P.Crl.(MD)No.996 of 2026
and
W.M.P.Crl.(MD)No.261 of 2026
Nagagani ... Petitioner
Vs.
1.The Home Secretary,
Home Department (Prison),
Secretariat,
Fort St. George,
Chennai - 600 009.
2.The Deputy Inspector General of Prisons,
Madurai Range,
Madurai - 625 001.
3.The Superintendent of Prison,
Central Prison,
Palayamkottai - 627 007.
4.State of Tamilnadu,,
Rep. by Inspector of Police,
Tirunelveli Town Police Station,
Tirunelveli District. ... Respondents
1/6
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W.P.Crl.(MD)No.996 of 2026
Prayer : Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus,
calling for the records relating to the proceedings in No.927/Utha.2/2025
dated 07.01.2026 issued by the 2nd respondent, quash the same and
consequently direct the 3rd respondent to grant 21 days ordinary leave
without escort to the petitioner's son, Esakimuthu, S/o.Velayutham,
bearing PID No.319652, who is currently lodged at Central Prison,
Palayamkottai.
For Petitioner : Mr.P.M.Basil
For Dr.R.Alagumani
For Respondents : Mr.T.Senthil Kumar,
Addl. Public Prosecutor.
ORDER
(By G.R.SWAMINATHAN, J.)
The petitioner's son was sentenced to life imprisonment. He is
undergoing incarceration in Central Prison, Palayamkottai. The convict
has sofar spent more than four years in prison. Therefore, he is entitled
to 21 days ordinary leave.
2.The third respondent is directed to grant twenty one (21) days
ordinary leave for the convict without escort.
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3.The writ petition is allowed on the following conditions:-
(a)The convict-prisoner, Esakimuthu,
S/o.Velayutham, (PID No.319652,) now detained at
Central Prison, Palayamkottai is granted ordinary leave
for twenty one (21) from 26.02.2026 to 18.03.2026
without escort.
(b) The convict prisoner shall be released from
the prison at 05.00 p.m., on 25.02.2026 and he shall
return to the prison at 10.00 a.m., on 19.03.2026.
(c) During the said leave period, he shall report
before the Inspector of Police, Tirunleveli Town Police
Station, Tirunelveli District daily at 06.00 p.m., from
26.02.2026 onwards, without fail.
(d) During the leave period, the convict prisoner
shall abide by all the conditions prescribed in the Jail
Manual. Consequently, connected miscellaneous
petition is closed.
(G.R.S. J.,) & (R.K.M. J.,)
23.02.2026
NCC : Yes/No
Index : Yes / No
Internet : Yes/ No
ias
Issue order copy on 24.02.2026.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 06:52:51 pm )
To:
1.The Home Secretary,
Home Department (Prison),
Secretariat,
Fort St. George,
Chennai - 600 009.
2.The Deputy Inspector General of Prisons,
Madurai Range,
Madurai - 625 001.
3.The Superintendent of Prison,
Central Prison,
Palayamkottai - 627 007.
4.The Inspector of Police,
Tirunelveli Town Police Station,
Tirunelveli District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 06:52:51 pm )
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 06:52:51 pm )
G.R.SWAMINATHAN, J.
and
R.KALAIMATHI, J.
ias
23.02.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 06:52:51 pm )
