J.Rani vs The Superintendent Of Prison
2026 Latest Caselaw 814 Mad

Citation : 2026 Latest Caselaw 814 Mad
Judgement Date : 26 February, 2026

[Cites 1, Cited by 0]

Madras High Court

J.Rani vs The Superintendent Of Prison on 26 February, 2026

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                                             W.P.Crl.(MD) No.1147 of 2026


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 26.02.2026

                                                                  CORAM:

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

                                             W.P.Crl.(MD) No.1147 of 2026

                J.Rani                                                                                 ... Petitioner

                                                                    -vs-
                1. The Superintendent of Prison
                Central Prison,
                Madurai

                2. The Inspector of Police
                Uthamalapalayam Police Station
                Theni District                                                                        ..Respondents

                PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
                a writ of Certiorarified mandamus calling for the records relating to the
                impugned order passed by the first respondent vide his proceedings in No.
                615/Tha.ku.2/2026 dated 24.02.2026 and quash the same as illegal and void
                and consequently grant 15 days emergency leave without police escort to the
                petitioner's husband Jayakumar, S/o.Churchill, PID No.120841 confined in
                Central Prison, Madurai forthwith considering her representation dated
                16.02.2026
                                  For Petitioner          :         Mr.C. Karthikeyan
                                  For Respondents             :     Mr.T.Senthil Kumar
                                                                    Additional Public Prosecutor

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                                                                                          W.P.Crl.(MD) No.1147 of 2026




                                                           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 in No.615/Tha.ku.2/2026 dated 24.02.2026 and direct the first

respondent to grant 15 days emergency leave without police escort to the

petitioner's husband Jayakumar, S/o.Churchill, PID No.120841 confined in

Central Prison, Madurai forthwith considering her representation dated

16.02.2026

2. It is the case of the petitioner that her husband was convicted by

the Fast Track Sessions Mahila Court, Theni in S.C. No.72 of 2023 dated

10.01.2024. While being so, the petitioner being wife of the convict submitted

representation seeking 15 days emergency leave for her husband on the ground

that she fell ill, and she requires the assistance of her husband during

treatment, however it was rejected on the ground that the convict is facing trial

in another case in S.C.No.54 of 2024 on the file of the Sub Court,

Uthamapalayam.

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3. A perusal of the record and the submissions made by the learned

Additional Public Prosecutor reveals that the petitioner had applied for only

emergency leave. The convict who is facing trial in another case is not eligible

for ordinary leave. However he is eligible for emergency leave on valid

grounds. A perusal of record reveals that the petitioner fell ill and as such she

requires financial assistance.

4. Considering the illness suffered by the wife of the convict this

Court is inclined to grant six days emergency leave without escort to convict

5. Accordingly, the impugned order passed by the first respondent is

set aside and writ petition is disposed of with the following directions:

(i) The respondents are directed to grant six days

emergency leave without escort to the convict prisoner

namely, Jayakumar, S/o.Churchill, PID No.120841

confined in Central Prison, Madurai from 28.02.2026

to 05.03.2026. The convict prisoner shall be released

from the prison on 28.02.2026 at 6.00 am.,

(ii) He shall report back to the Superintendent of Prison,

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Central Jail,Madurai / first respondent, by 05.03.2026

at 6.00pm..,

(iii) The petitioner shall produce all necessary documents,

along with a copy of this order, before the jail

authorities,

(iv) The convict shall report before the second respondent

daily at 5.30 pm., till the completion of leave period.

(v) During the leave period, the convict prisoner shall

abide by all the conditions prescribed in the Jail

Manual.

                                                                                 [G.K.I., J.]    [R.P., J.]
                                                                                      26.02.2026
                NCC      : Yes / No
                Index : Yes / No
                Internet : Yes / No
                aav

Note: Issue order copy on 26.02.2026

To:

1. The Deputy Inspector General of Prisons and Correctional Services Trichy Range, Race Course Road Trichy- 620 023

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