[Cites 1, Cited by 0]
Madras High Court
Sundararajan vs The Deputy Inspector General Of Prisons ... on 12 March, 2026
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
W.P.CRl..(MD).No.1407 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.1407 of 2026
Sundararajan ....... Petitioner /Father of the 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 Superintendent of Police,
O/o. The Superintendent of Police,
Thanjavur District.
4.The Inspector of Police,
Kumbakonam Taluk Police Station,
Thanjavur District. ...... Respondents
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W.P.CRl..(MD).No.1407 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
relating to the impugned order passed by the first respondent vide
proceedings in No.RO.TRY/18/2026-CA dated 03.03.2026 and quash the
same as illegal and consequently direct the first respondent to grant 21
days ordinary leave without police escort to the petitioner's son, namely,
Anbarasu S/o Sundararajan, aged about 25 years, Life Convict, PID No.
127624 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/18/2026-CA dated 03.03.2026
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.
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W.P.CRl..(MD).No.1407 of 2026
2. Heard the learned counsel on either side.
3. The detenu is undergoing life imprisonment and he is presently
confined at Central Prison, Trichy. The petitioner, who is the father of the
life convict, made a representation to the first respondent seeking for grant
of ordinary leave for 21 days on the ground that the financial arrangement
has to be made for the marriage of his daughter. On receipt of the
representation, the first respondent by proceedings dated 03.03.2026
granted 21 days ordinary leave, but imposed a condition that he will be
accompanied by an escort. Aggrieved by this condition, the present writ
petition has been filed.
4. It is brought to the notice of this Court that, even on an earlier
occasion, this Court while passing an order in W.P.(MD).No.28375 of 2024
dated 28.11.2024 granted 21 days ordinary leave without escort and the
petitioner did not violate any of the conditions and nothing untoward took
place during the entire period of ordinary leave.
5. 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
report before the fourth respondent daily at 06.00 p.m., during the entire
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W.P.CRl..(MD).No.1407 of 2026
period of ordinary leave. Apart from that condition, the detenu is
permitted to submit the sureties before the 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.
6. 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 Superintendent of Police,
O/o. The Superintendent of Police,
Thanjavur District.
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W.P.CRl..(MD).No.1407 of 2026
4.The Inspector of Police,
Kumbakonam Taluk Police Station,
Thanjavur District.
5.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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W.P.CRl..(MD).No.1407 of 2026
N.ANAND VENKATESH , J.
AND
P.DHANABAL, J.
TSG
W.P.Crl.(MD).No.1407 of 2026
12.03.2026
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