[Cites 2, Cited by 0]
Madras High Court
Thilagavathi vs The Additional Director General Of ... on 23 February, 2026
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P.Crl.(MD)No.992 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.992 of 2026
Thilagavathi ... Petitioner
Vs.
1.The Additional Director General of Police and Inspector
General of Prisons (ADGP and IG of Prisons),
Tamilnadu Prison Department,
Whannels Road, Egmore,
Chennai - 600 008.
2.The Deputy Inspector General of Prisons,
Central Prison, Madurai.
3.The Superintendent,
Central Prison,
Madurai District.
4.The Inspector of Police,
Keerathurai Police Station,
Madurai District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
1/6
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W.P.Crl.(MD)No.992 of 2026
respondents to grant emergency leave for a period of 7 days to the
petitioner's husband by name Premkumar, (Convict No.717571) who is
being confined at Central Prison, Madurai District.
For Petitioner : Mr.R.Ilayaraja
For Respondents : Mr.T.Senthil Kumar,
Addl. Public Prosecutor.
ORDER
(By G.R.SWAMINATHAN, J.)
Heard both sides.
2.The petitioner's husband was convicted under the provisions of
Prevention of Corruption Act, 1988 and sentenced to one year rigorous
imprisonment. The petitioner seeks emergency leave for six days.
3.We are satisfied with the reasons set out in the affidavit filed in
support of the writ petition. We, therefore, direct the third respondent to
grant six (6) days emergency leave for the convict without escort.
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4.The writ petition is allowed on the following conditions:-
(a)The convict-prisoner, Premkumar, (Convict
No.717571) now detained at Central Prison, Madurai is
granted emergency leave for six (6) days from
26.02.2026 to 03.03.2026 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 04.03.2026.
(c) During the said leave period, he shall report
before the Inspector of Police, Keerathurai Police
Station, Madurai District daily at 05.00 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.
(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 25.02.2026 immediately.
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To:
1.The Additional Director General of Police and Inspector
General of Prisons (ADGP and IG of Prisons),
Tamilnadu Prison Department,
Whannels Road, Egmore,
Chennai - 600 008.
2.The Deputy Inspector General of Prisons,
Central Prison, Madurai.
3.The Superintendent,
Central Prison,
Madurai District.
4.The Inspector of Police,
Keerathurai Police Station,
Madurai District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 03:51:01 pm )
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 03:51:01 pm )
G.R.SWAMINATHAN, J.
and
R.KALAIMATHI, J.
ias
23.02.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 03:51:01 pm )
