[Cites 1, Cited by 0]
Madras High Court
Ayyammal vs The Deputy Inspector General Of Prison on 11 March, 2026
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
WP CRL.(MD). No.1400 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 11/03/2026
CORAM
THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
AND
THE HONOURABLE MR. JUSTICE P. DHANABAL
W.P.CRL.(MD). No.1400 of 2026
and
W.P.Crl.(MD).No.349 of 2026
Ayyammal, ... Petitioner
Vs
1. The Deputy Inspector General of Prison,
Madurai Zone,
Madurai - 625 016..
2. The Superintendent of Prison,,
Central Prison,
Palayamkottai,
Tirunelveli - 627 002..
3. The Superintendent of Police,
Tirunelveli District,
District Police Headquarters,
Tirunelveli..
4. The Inspector of Police,
Senthamaram Police Station,
Tenkasi.. ... Respondents
1/6
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WP CRL.(MD). No.1400 of 2026
PRAYER :- Petition filed under Article 226 of the Constitution of India
for issuance of Writ of Certiorarified Mandamus, calling of records
pertaining to the impugned order dated 27.01.2026 in No.85/UTA.2/2026
passed by the first respondent and modify the same and consequently
direct the respondents to grant the ordinary leave of 28 days without
escort to the Petitioner's brother, the prisoner, Ponnusamy, S/o.
Karuppaiah LCT. No. 887 (PID No. 17069) serving life sentence at
Palayamkottai Central Prison.
For Petitioner : Mr.R.Narayanan,
For Respondents : Mr.T.Senthil Kumar,
Additional Public Prosecutor
ORDER
[Order of the Court was made by N.ANAND VENKATESH, J.]
This writ petition has been filed challenging the proceedings of the
first respondent made in No.85/UTA.2/2026 dated 27.01.2026, seeking
for modification of the condition imposed by the first respondent to the
effect that the detenu will be accompanied by an escort during the entire
ordinary leave period of 28 days
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2. Heard the learned counsel appearing for the petitioner and the
learned Additional Public Prosecutor appearing for the respondents.
3. The detenu is undergoing life imprisonment at Palayamkottai
Central Prison, Tirunelveli District.
4. The learned Additional Public Prosecutor appearing for the
respondents brought to the notice of this Court that the detenu has
already undergone sentence for 11 years, 10 months and 6 days. The
petitioner's brother submitted a representation seeking for ordinary leave
on the ground that the joint family property has to be shared among the
parties and to attend the aged mother and to attend the father's 15th day
customery rites.
5. The first respondent, through the impugned proceedings dated
27.01.2026 was pleased to grant 28 days ordinary leave, but imposed the
condition that the detenu will be accompanied by an escort. Aggrieved by
this condition imposed by the first respondent, the present writ petition
has been filed before this Court.
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6. In the considered view of this Court, the detenu has already
undergone sentence of 11 years, 10 months and 6 days. Considering the
grounds for which the oridinary leave has been sought for, we deem it fit
to modify the condition imposed by the first respondent.
7. In view of the above, condition imposed by the first respondent
is modified to the effect that the detenu will report before the foruth
respondent daily at 5.30 p.m, during the entire period of ordinary leave
The other conditions imposed by the first respondent shall stand as it is.
The detenu shall be released from jail on or before 14.03.2026.
8. In the result, this writ petition is allowed in the above terms.
Consequently, the connected miscellaneous petition is closed.
[N.A.V., J.] & [P.D.B., J
11.03.2026
NCC : Yes / No
Index : Yes / No
tta
Note: Issue order copy on 11.03.2026
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TO
1. The Deputy Inspector General of Prison,
Madurai Zone,
Madurai - 625 016..
2. The Superintendent of Prison,,
Central Prison,
Palayamkottai,
Tirunelveli - 627 002..
3. The Superintendent of Police,
Tirunelveli District,
District Police Headquarters,
Tirunelveli..
4. The Inspector of Police,
Senthamaram Police Station,
Tenkasi..
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N.ANAND VENKATESH,J
AND
P. DHANABAL,J
TTA
ORDER
IN
Date : 11/03/2026
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