Vivekanandan vs The Deputy Inspector General
2026 Latest Caselaw 1200 Mad

Citation : 2026 Latest Caselaw 1200 Mad
Judgement Date : 12 March, 2026

[Cites 1, Cited by 0]

Madras High Court

Vivekanandan vs The Deputy Inspector General on 12 March, 2026

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                                 W.P.CRl..(MD).No.1432 of 2026



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 12.03.2026

                                                        CORAM

                          THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
                                             AND
                              THE HONOURABLE MR.JUSTICE P.DHANABAL


                                         W.P.Crl.(MD).No.1432 of 2026

                    Vivekanandan                                ....... Petitioner /Life convict

                                                             Vs.


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


                    2.The Superintendent of Prison,
                      Central Prison, Trichy-620 020.

                    3.The Commissioner of Police,
                      O/o. The Commissioner of Police,
                      Madurai City.

                    4.The Inspector of Police,
                      Tallakulam Police Station,
                      Madurai City.                                                   ...... Respondents




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                                                                                     W.P.CRl..(MD).No.1432 of 2026


                    Prayer : Petition filed under Article 226 of the Constitution of India for

                    issuance of Writ of Certiorarified Mandamus, to call for the records of the

                    first respondent vide proceedings in No.Ro.TRY/104/2026-CA dated

                    22.02.2026 and quash the same as illegal and consequently direct the first

                    respondent to grant 21 days ordinary leave without police escort to the

                    petitioner, namely, Vivekanandan, S/o.Arumugam, aged about 33 years,

                    life convict, PID No..454430 confined at Central Prison, Trichy.

                                    For Petitioner         : Mr.K.A.S.Prabhu
                                    For Respondents : Mr.A.Thiruvadi 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.Ro.TRY/104/2026-CA dated 22.02.2026,

wherein, the first respondent while granting 21 days ordinary leave to the

detenu, imposed a condition that the detenu will be accompanied by an

escort.

2. Heard the learned counsel on either side.

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3. The detenu is a life convict and he has made a representation

before the first respondent seeking for 21 days ordinary leave without

escort on the ground that his father is suffering from stroke ailment and he

has to make financial arrangement for the education of his daughter and

also to do some repair works for his house.

4. The first respondent, on considering the representation made by

the petitioner, granted 21 days ordinary leave, however, imposed a

condition that the petitioner will be accompanied by an escort. This

condition has been put to challenge in the present writ petition.

5. On considering the facts and circumstances of the case and

considering the ground on which ordinary leave was sought for, we deem it

fit to modify the condition.

6. Accordingly, instead of providing an escort, there shall be a

direction to the petitioner to report before the fourth respondent daily at

06.00 p.m., during the entire period of ordinary leave. Apart from that

condition, the detenu is permitted to submit the sureties before the

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Superintendent of Prison, Central Prison, Trichy, instead of executing the

sureties before the Tahsildar and two sureties shall be the family members

of the detenu. The other conditions imposed by the first respondent shall

stand as it is.

7. This Writ Petition (Criminal) is disposed of with the above

directions.



                                                                  [N.A.V., J.] & [P.D.B., J.]
                                                                           12.03.2026
                    NCC      : Yes / No
                    Index : Yes / No
                    TSG
                    Copy to
                    1.The Deputy Inspector General

of Prisons and Correctional Services, Trichy Range, Race Course Road, Trichy-620 023.

2.The Superintendent of Prison, Central Prison, Trichy-620 020.

3.The Commissioner of Police, O/o. The Commissioner of Police, Madurai City.

4.The Inspector of Police, Tallakulam Police Station, Madurai City.

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5.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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N.ANAND VENKATESH , J.

AND P.DHANABAL, J.

TSG