[Cites 1, Cited by 0]
Madras High Court
A.Ramapriya vs The Deputy Inspector General Of Prisons on 12 March, 2026
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
W.P.CRl..(MD).No.1436 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.1436 of 2026
and W.M.P.(MD).No.351 of 2026
A.Ramapriya ....... Petitioner
Vs.
1.The Deputy Inspector General of Prisons
and Correctional Services,
Madurai Range, Madurai.
2.The Superintendent of Prison,
Central Prison,
Madurai.
3.The Superintendent of Police,
Ramanathapuram District.
4.The Inspector of Police,
Kenikarai Police Station,
Ramanathapuram District. ...... Respondents
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W.P.CRl..(MD).No.1436 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 passed
by the first respondent in No.214/Moo oo/2026 dated 02.03.2026 and
quash the same insofar as imposing the condition that the petitioner's
husband be released on ordinary leave with escort and the requirement of
execution of bond with two sureties and consequently direct the
respondents to grant 21 days ordinary leave to the petitioner's husband
namely Arun Kumar S/o late Natarajan, a life convict prisoner (C.P.No.
6065, PID No.206131) now confined in the Central Prison, Madurai,
without escort, permitting him to execute his personal bond before the
prison authorities.
For Petitioner : Mr.S.Srikanth
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.214/Moo oo/2026 dated 02.03.2026, wherein,
the first respondent while granting ordinary leave for 21 days, imposed a
condition that the detenu will be accompanied by an escort.
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W.P.CRl..(MD).No.1436 of 2026
2. Heard the learned counsel on either side.
3. The detenu is a life convict. The petitioner is the wife of the
detenu and she made a representation seeking for ordinary leave on the
ground that financial arrangement has to be made for the education of her
children and therefore, the family property has to be dealt with in this
regard.
4. The first respondent, on considering the representation, was
pleased to grant 21 days ordinary leave, but, however, imposed a condition
that the detenu will be accompanied by an escort. Aggrieved by the said
condition, the present writ petition has been filed.
5. It is seen from records that on an earlier occasion, the detenu was
granted leave and the detenu did not violate any of the conditions and
nothing untoward took place during the entire ordinary leave period.
6. In view of the above, this Court is inclined to modify the
condition imposed by the first respondent to the effect that the detenu shall
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W.P.CRl..(MD).No.1436 of 2026
report before the fourth respondent daily at 06.00 p.m., during the entire
ordinary leave period. Apart from that condition, the detenu is permitted
to submit the sureties before the Superintendent of Prison, Central Prison,
Madurai, 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 in the above terms.
Consequently, the connected miscellaneous petition is closed.
[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,
Madurai Range, Madurai.
2.The Superintendent of Prison,
Central Prison,
Madurai.
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W.P.CRl..(MD).No.1436 of 2026
3.The Superintendent of Police,
Ramanathapuram District.
4.The Inspector of Police,
Kenikarai Police Station,
Ramanathapuram District.
5.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
N.ANAND VENKATESH , J.
AND
P.DHANABAL, J.
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W.P.CRl..(MD).No.1436 of 2026
TSG
W.P.Crl.(MD).No.1436 of 2026
12.03.2026
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