[Cites 1, Cited by 0]
Madras High Court
Amirthavalli vs The Deputy Inspector General Of Prisons on 11 March, 2026
Author: Anita Sumanth
Bench: Anita Sumanth
2026:MHC:995
WP Crl. No. 533 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11-03-2026
CORAM
THE HON'BLE DR.JUSTICE ANITA SUMANTH
AND
THE HON'BLE MR.JUSTICE SUNDER MOHAN
WP Crl. No. 533 of 2026
AND
WPMP CRL. NO. 163 OF 2026
Amirthavalli
W/o.Karthik,
No.12/24,
4th Street,
Shanmugapuram,
Ajax,
Thiruvatriyoor,
Chennai - 600077.
..Petitioner(s)
Vs
1. The Deputy Inspector General of Prisons,
Chennai Range,
Prison Head Quarters,
Whannels Road,
Egmore,
Chennai - 600008.
2. The Superintendent of Prisons
Central Prison-1,
Puzhal,
Chennai - 600066.
..Respondent(s)
__________
Page1 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2026 07:37:21 pm )
WP Crl. No. 533 of 2026
Prayer: Writ petition filed under Article 226 of Constitution of India for
issuance of writ of Certiorarified Mandamus calling for the records in the order
no.CP-PU1/3855/2025-R2 dated 18.12.2025 passed by respondent no.2 and
quashing the same, and directing the respondents to grant emergency leave for a
6 days by without escort for the petitioner’s husband namely Karthik S/o
Sugumar aged about 50 years, PID No.57101, Convict Prisoner, Central Prison,
Puzhal, and pass such and thus render Justice.
For Petitioner(s): Ms.S.Nadhiya
For Respondent(s): Mr. R.Muniyapparaj
Additional Public Prosecutor
Assisted By Mr. M. Sylvester John
ORDER
(Order of the Court was made by Dr.Anita Sumanth J.)
Read this order in continuation of and in conjunction with order dated
10.03.2026. Mr.Muniyapparaj, learned Additional Public Prosecutor points out
today that impugned order dated 18.12.2025 is not one of rejection, as it only
called for medical records proximate to the date of representation itself.
2. This is for the reason, he points out, that medical records that have
been produced along with W.P.(Crl.)No.1698 of 2025 relate to the month of
June and July, 2025, whereas the representation has been made in November,
2025.
__________
Page2 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2026 07:37:21 pm )
3. Be that as it may, the authorities have now passed an order dated
10.03.2026 granting emergency leave to the convict for a period of six days,
though with police escort.
4. Having regard to the submissions made and finding some merit in the
submissions of Mr.Muniyapparaj, learned Additional Public Prosecutor today,
no further orders are required in this matter.
5. The convict viz., Karthick, S/o Sugumar, aged 50 years, confined at
Central Prison, Puzhal, Chennai, will be released on emergency leave for a
period of six (6) days without escort i.e., from 12.03.2026. He shall be released
on 12.03.2026 at 10.00 A.M. and the authorities shall seek return of the convict
as per the extant Rules. The convict shall report before the Station in-charge, H8
Tiruvottiyur Police Station on every alternate day at 11.00 a.m., during the
period of leave. During the leave period, the Convict Prisoner shall abide by all
the conditions prescribed in the Jail Manual.
6. This Writ Petition and the connected Miscellaneous Petition are closed
in the aforesaid terms.
(A.S.M.,J.) (S.M.,J.)
11-03-2026
Index: Yes/No
Speaking order
Neutral Citation: Yes
sl
Note: Registry is directed to issue a copy of this order today (i.e., 11.03.2026)
__________
Page3 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2026 07:37:21 pm )
DR.ANITA SUMANTH J.
AND
SUNDER MOHAN J.
SL
To
1. The Deputy Inspector General of Prisons,
Chennai Range,
Prison Head Quarters,
Whannels Road,
Egmore,
Chennai - 600008.
2. The Superintendent of Prisons
Central Prison-1,
Puzhal,
Chennai – 600066.
3. The Public Prosecutor,
High Court of Madras.
AND
WPMP CRL. NO. 163 OF 2026
11-03-2026
__________
Page4 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2026 07:37:21 pm )
