[Cites 2, Cited by 0]
Madras High Court
D.Ranjitha vs The State Of Tamil Nadu Rep. By Its on 27 February, 2026
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.Crl.(MD) No.1152 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
and
THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR
W.P.Crl.(MD) No.1152 of 2026
and
WMP.Crl.(MD) No.299 of 2026
D.Ranjitha ... Petitioner
-vs-
The State of Tamil Nadu Rep. by its
1. The Deputy Inspector General of Prison
Madurai Range,
Tamil Nadu Prison and Correctional Services
Madurai
2. The Superintendent
Central Prison
Madurai
3. The Inspector of Police
Karimedu Police Station,
Madurai District ..Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
a writ of Certiorarified mandamus to call for the records pertaining to the
impugned order in No.94/Vu.tha.2/2022 dated 30.01.2026 on the file of the
first respondent and quash the same as illegal and consequently direct the
respondents to release the petitioner's husband namely Dinesh Kumar, S/o.
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W.P.Crl.(MD) No.1152 of 2026
Thangapandi,C.P.No.1276, PID No.284858 on ordinary leave/emergency leave
for 28 days for arranging money and to maintain his ailing mother namely
Meenakshi.
For Petitioner : Mr.M.Jegadeesh Pandian
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
first respondent in No.94/Vu.tha.2/2022 dated 30.01.2026 and direct the
respondents to release the petitioner's husband namely Dinesh Kumar,
S/o. Thangapandi,C.P.No.1276, PID No.284858 on ordinary leave/emergency
leave for 28 days for arranging money and to maintain his ailing mother
namely Meenakshi.
2. The husband of the petitioner is convicted under NDPS Act in
C.C. No.15 of 2021 on the file of the II Additional NDPS Court, Madurai on
01.08.2022 and sentenced to under go ten years rigorous imprisonment and the
same was also confirmed by this Court in Crl.A(MD) No.600 of 2022.
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3. While being so, the petitioner being the wife of the convict
submitted representation seeking emergency leave for her husband since he is
languishing in jail for more than four years. However it was rejected on the
ground that the convict was convicted under the NDPS Act and as such Rule
21(h)(3) of Tamil Nadu Suspension of Sentence Rules does not permit to grant
leave for the convict.
4. Therefore this Court finds no infirmity or illegality in the order
passed by the first respondent, hence the petition stands dismissed. However
the petitioner is at liberty to file fresh application seeking emergency leave on
valid ground. On such representation being filed the authorities concerned are
directed to dispose of the same in accordance with law. Consequently
connected miscellaneous petition stands closed.
[G.K.I., J.] [N.S, J.]
27.02.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
aav
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To:
1. The Deputy Inspector General of Prison
Madurai Range,
Tamil Nadu Prison and Correctional Services
Madurai
2. The Superintendent
Central Prison
Madurai
3. The Inspector of Police
Karimedu Police Station,
Madurai District
5. The Additional Public Prosecutor
Madurai Bench of Madras High Court,
Madurai.
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G.K.ILANTHIRAIYAN, J.
and
N.SENTHILKUMAR, J.
aav
27.02.2026
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