[Cites 1, Cited by 0]
Madras High Court
Mani @ Manimaran vs The Deputy Inspector General Of Prison on 12 March, 2026
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
W.P.CRl..(MD).No.1434 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.1434 of 2026
Mani @ Manimaran ....... Petitioner
Vs.
1.The Deputy Inspector General of Prison,
O/o, the Deputy Inspector General of Prison
and Correctional Services,
Madurai Range, Madurai Central Prison Campus,
New Jail Road, Madurai.
2.The Superintendent of Prison,
Central Jail,
Madurai.
3.The Superintendent of Police,
O/o. The Superintendent of Police,
Madurai District.
4.The Inspector of Police,
O/o. Silaiman Police Station,
Madurai District. ...... Respondents
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W.P.CRl..(MD).No.1434 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.80/ootha.2/2026 dated 23.02.2026 and quash
the same as bad in law and further direct the respondent Nos.1 and 2 to
grant ordinary leave without escort for the period of 28 days to the
petitioner, namely, Mani @ Manimaran, s/o Rasu Servai C.P.No.5723
(PID No.28870). The petitioner is a life convict in a murder case and
languishing in Madurai Central Prison for the past 15 years.
For Petitioner : Ms.Dr.Lakshmi Prasanna Komara
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 by the life convict prisoner
challenging the proceedings of the first respondent made in No.80/ootha.
2/2026 dated 23.02.2026 insofar as imposing the condition that the detenu
will be accompanied by an escort during the entire ordinary leave period of
28 days.
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W.P.CRl..(MD).No.1434 of 2026
2. Heard the learned counsel on either side.
3. The petitioner is a life convict, who is presently serving sentence
at Madurai Central Prison. The petitioner made a representation before the
first respondent seeking for grant of ordinary leave on the ground that his
sister is suffering from serious ailment and she requires immediate medical
assistance. The petitioner also wanted to make some financial arrangement
to ensure that the medical expenses of her sister are taken care of.
4. The first respondent, on considering the representation, was
pleased to grant 28 days ordinary leave, but, however, imposed a condition
that the petitioner will be accompanied by an escort. The said condition
imposed by the first respondent has been put to challenge in the present
writ petition.
5. It is seen from records that on two earlier occasions, the petitioner
was granted leave and the petitioner 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
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W.P.CRl..(MD).No.1434 of 2026
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
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 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 Prison,
O/o, the Deputy Inspector General of Prison
and Correctional Services,
Madurai Range, Madurai Central Prison Campus,
New Jail Road, Madurai.
2.The Superintendent of Prison,
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W.P.CRl..(MD).No.1434 of 2026
Central Jail,
Madurai.
3.The Superintendent of Police,
O/o. The Superintendent of Police,
Madurai District.
4.The Inspector of Police,
O/o. Silaiman Police Station,
Madurai District.
5.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
N.ANAND VENKATESH , J.
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W.P.CRl..(MD).No.1434 of 2026
AND
P.DHANABAL, J.
TSG
W.P.Crl.(MD).No.1434 of 2026
12.03.2026
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