[Cites 2, Cited by 0]
Madras High Court
Priyadharshini vs The Deputy Inspector General Of Prison on 24 February, 2026
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.Crl.(MD) No.1016 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
and
THE HONOURABLE MS.JUSTICE R.POORNIMA
W.P.Crl.(MD) No.1016 of 2026
and
WMP(Crl.)MD No.268 of 2026
Priyadharshini ... Petitioner
-vs-
1.The Deputy Inspector General of Prison
O/o. The Deputy Inspector General of prison
and Correctional Services
New Jail Road,
Madurai.
2.The Superintendent of Prison
Central Prison
Madurai
3. The Superintendent of Police
Ramanathapuram District
4.The Inspector Of Police
Kenikarai Police Station
Ramanathapuram District ..Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
a writ of Certiorarified mandamus calling for the records of the order passed by
the second respondent in No.479/tha.ku.2/2026 dated 10.02.2026 quash the
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W.P.Crl.(MD) No.1016 of 2026
same and consequently direct the respondents 1 and 2 to grant 15 days
emergency leave without escort to the petitioner's husband namely Baskaran,
S/o.Panchavarnam, CP No.6092 now confined under Central Prison, Madurai.
For Petitioner : Mr.S.Srikanth
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
second respondent in No.479/tha.ku.2/2026 dated 10.02.2026 and direct the
respondents 1 and 2 to grant 15 days emergency leave without escort to the
petitioner's husband namely Baskaran, S/o.Panchavarnam, CP No.6092 now
confined under Central Prison, Madurai.
2. It is the case of the petitioner that her husband was convicted by
the Additional District and Sessions Judge, Ramanathapuram in S.C. No.25 of
of 2020 and sentenced to undergo life imprisonment for the offence under
Section 302 of IPC. Aggrieved over the same, her husband has filed an appeal
before this Court and the same was dismissed. The husband of the petitioner is
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languishing in jail for more than four years. While being so, the petitioner
submitted representation seeking emergency leave for her husband on the
ground that he has arrange funds for payment of school fees for his child.
However it was rejected on the ground that the husband of the petitioner is
facing two more cases including case under Section 302 of IPC. Therefore this
Court finds no reason to interfere with the order of the second respondent,
hence the petition stands dismissed. However the jail authorities are directed to
transfer the salary of the convict if any to the account of the petitioner directly.
Consequently connected miscellaneous petition stands closed.
[G.K.I., J.] [R.P., J.]
24.02.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
aav
To:
1.The Deputy Inspector General of Prison
O/o. The Deputy Inspector General of prison
and Correctional Services
New Jail Road,
Madurai.
2.The Superintendent of Prison
Central Prison
Madurai
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3. The Superintendent of Police
Ramanathapuram District
4.The Inspector Of Police
Kenikarai Police Station
Ramanathapuram 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
24.02.2026
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