M.Karuppanan vs The Deputy Inspector General Of Prison
2026 Latest Caselaw 760 Mad

Citation : 2026 Latest Caselaw 760 Mad
Judgement Date : 25 February, 2026

[Cites 4, Cited by 0]

Madras High Court

M.Karuppanan vs The Deputy Inspector General Of Prison on 25 February, 2026

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                                    W.P.Crl.(MD) No.1125 of 2026


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 25.02.2026

                                                      CORAM:

                              THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
                                                 and
                                 THE HONOURABLE MS.JUSTICE R.POORNIMA

                                        W.P.Crl.(MD) No.1125 of 2026

                M.Karuppanan                                                                  ... Petitioner

                                                                    -vs-

                1.The Deputy Inspector General of Prison
                O/o. The Deputy Inspector General of prison
                  and Correctional Services
                Salem Range, Salem Central Prison Campus,
                Salem District

                2.The Deputy Inspector General of Prison
                O/o. The Deputy Inspector General of prison
                  and Correctional Services
                Madurai Range, Madurai Central Prison Campus,
                Madurai District

                3.The Superintendent of Prison
                Salem Central Jail
                Salem District

                4. The Commissioner of Police
                O/o. The Commissioner of Police
                Madurai District

                5. The Inspector of Police
                Avaniyapuram Police Station
                Madurai                                                                      ..Respondents


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                                                                                             W.P.Crl.(MD) No.1125 of 2026


                PRAYER: Petition filed under Article 226 of the Constitution of India, to issue

                a writ of Mandamus directing the third respondent to extend the emergency

                leave already granted to the petitioner's son Velmurugan, S/o.Karuppanan, PID

                No.305576 who is a life convict prisoner for a further period of 10 days from

                26.02.2026 by considering the petitioner's email representation.



                                  For Petitioner          :         Mr.SMA.Jinnah
                                  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 direct the third respondent to extend the

emergency leave already granted to the petitioner's son Velmurugan,

S/o.Karuppanan, PID No.305576 who is a life convict prisoner for a further

period of 10 days from 26.02.2026 by considering the petitioner's email

representation.

2. The petitioner is the father of the life convict. The son of the

petitioner was convicted in S.C.No.120 of 2021 for the offences under Sections

148,149,302 of IPC on 19.10.2023. Against which the convict has preferred an

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appeal before this Court and the same was dismissed. The convict is in jail from

the date of judgment. While being so, the petitioner being the father of the

convict submitted representation seeking 15 days emergency leave for his son

on the ground that the convict's marriage was solemnized on 22.02.2026. On

receipt of such representation the authorities concerned had granted five days

emergency leave for the convict from 20.02.2026 to 26.02.2026 with escorts.

During emergency leave the convict got married on 22.02.2026 and he has to

surrender on or before 26.02.2026. While being so after marriage there are

some ceremonies to be performed between the bride and bridegroom and as

such the petitioner submitted another representation seeking extension of

emergency leave for the convict for another ten days.

3. Admittedly the convict got married on 22.02.2026 and the

petitioner submitted representation seeking extension of emergency leave for

ten days.

4. Considering the above facts and circumstances of the case the

emergency leave granted to the convict is extended till 02.03.2026.

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5. With the above direction, the writ petition(Crl.)stands disposed

of. It is made clear that the convict shall surrender before the jail authorities on

or before 5.00 p.m., on 02.03.2026

[G.K.I., J.] [R.P., J.] 25.02.2026 NCC : Yes / No Index : Yes / No Internet : Yes / No aav

Note: Issue order copy on 25.02.2026

To:

1.The Deputy Inspector General of Prison O/o. The Deputy Inspector General of prison and Correctional Services Salem Range, Salem Central Prison Campus, Salem District

2.The Deputy Inspector General of Prison O/o. The Deputy Inspector General of prison and Correctional Services Madurai Range, Madurai Central Prison Campus, Madurai District

3.The Superintendent of Prison Salem Central Jail Salem District

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