[Cites 1, Cited by 0]
Madras High Court
M.Mathavi vs State Rep. By on 16 March, 2026
Author: Anita Sumanth
Bench: Anita Sumanth
2026:MHC:1069
WP Crl. No. 571 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16-03-2026
CORAM
THE HON'BLE DR.JUSTICE ANITA SUMANTH
AND
THE HON'BLE MR.JUSTICE SUNDER MOHAN
WP Crl. No. 571 of 2026
M.Mathavi
W/o.Manikandan,
No.7/14, South Street,
Vadakku Thamaraikulam,
Thamaraikulam,
Kanyakumari-629704. ..Petitioner(s)
Vs
1. State rep. by
The Deputy Inspector General of Prison,
Coimbatore Region,
Central Prison,
Coimbatore - 641018.
2. The Superintendent of Prison,
Central Prison,
Coimbatore - 641 018.
..Respondent(s)
Prayer: Writ petition filed under Article 226 of Constitution of India for
issuance of a Writ of Mandamus or any other Writ in the nature of Writ of
Mandamus thereby direct the Respondents 1 and 2 to grant 60 days ordinary
leave without escort to Paraman @ Paramasivan, S/o.Sivanvelar who is a Life
Convict (Prisoner No.20511, PID No.43198), Hindu, aged about 33 Years, who
is presently confined in Central Prison, Coimbatore by considering the
Petitioner’s representation dated 23.02.2026 and pass such further or other
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WP Crl. No. 571 of 2026
orders as this Honble Court may deem fit and proper in the circumstances of the
case and thus render justice.
For Petitioner(s): Mr. P.M.Boris
for Mr.S.Rajesh
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.)
The petitioner seeks disposal of representation dated 23.02.2026 filed by
her seeking leave for her brother Paraman @ Paramasivan, S/o.Sivanvelar, a life
convict, lodged in Central Prison, Coimbatore (Convict).
2. The convict has, admittedly, completed 10 years of jail time.
Mr.Muniyapparaj, learned Additional Public Prosecutor, who appears for the
respondents accedes to the receipt of representation dated 23.02.2026 and states
that the same will be disposed within one week from today.
3. Having regard to provisions of Tamil Nadu Suspension of Sentence
Rules, 1982 and the recent Framing of Tamil Nadu Prisons (Release on
Furlough) Rules, 2026, we record the submissions of the learned Additional
Public Prosecutor and direct R2 to pass orders on the representation of the
petitioner dated 23.02.2026, within a period of one (1) week from today.
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4. Since the purpose of the Writ Petition is now achieved, we record the
same and close this Writ Petition.
(A.S.M.,J.) (S.M.,J.)
16-03-2026
sl
Index: Yes/No
Speaking order
Neutral Citation: Yes
Note: Registry is directed to issue a copy of this order today (i.e., 16.03.2026).
To
1. The Deputy Inspector General of Prison,
Coimbatore Region,
Central Prison,
Coimbatore - 641018.
2. The Superintendent of Prison,
Central Prison,
Coimbatore - 641 018.
3. The Public Prosecutor, High Court of Madras.
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DR.ANITA SUMANTH J.
AND
SUNDER MOHAN J.
sl
16-03-2026
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