[Cites 1, Cited by 0]
Madras High Court
J.Durgadevi vs The Deputy Inspector General Of Prisons on 17 March, 2026
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
W.P.CRl..(MD).No.1543 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.03.2026
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
AND
THE HONOURABLE MR.JUSTICE P.DHANABAL
W.P.Crl.(MD).No.1543 of 2026
J.Durgadevi ....... Petitioner /Wife 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 Prison,
Pudukkottai District.
4.The Inspector of Police,
Annavasal Police Station,
Pudukkottai District. ...... Respondents
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W.P.CRl..(MD).No.1543 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/577/2025-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's husband,
namely, Jeyakumar, S/o. Chinnaiaya, aged about 34 years, Life Convict
Prisoner, PID No.161933 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 impugned
proceedings of the first respondent made in No.Ro.TRY/577/2025-CA
dated 22.02.2026, wherein, the petitioner while granting 21 days ordinary
leave to the detenu, imposed a condition that he will be accompanied by an
escort.
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W.P.CRl..(MD).No.1543 of 2026
2. Heard the learned counsel on either side.
3. The detenu is a life convict. The petitioner, who is the wife of the
detenu, submitted a representation seeking for ordinary leave on the
ground that the detenu's mother was suffering from medical ailment and
she requires medical treatment and for that purpose, the detenu has to make
some financial arrangements.
4. The representation was considered by the first respondent and
through the impugned proceedings dated 22.02.2026, 21 days ordinary
leave was granted to the detenu, but, however, a condition was imposed to
the effect that the detenu will be accompanied by an escort. This condition
has been put to challenge in the present writ petition.
4. It is brought to the notice of this Court that the detenu on four
earlier occasions was granted leave. In none of those occasions, the detenu
had violated any conditions and nothing untoward happened during those
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W.P.CRl..(MD).No.1543 of 2026
periods. Considering the purpose for which the detenu is seeking for
ordinary leave, this Court is inclined to modify the condition imposed by
the first respondent.
5. In the result, the impugned proceedings passed by the first
respondent made in No.Ro.TRY/577/2025-CA dated 22.02.2026 is
modified to the effect that the detenu shall 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 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 in the above terms.
[N.A.V., J.] & [P.D.B., J.]
17.03.2026
NCC : Yes / No
Index : Yes / No
TSG
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W.P.CRl..(MD).No.1543 of 2026
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 Prison,
Pudukkottai District.
4.The Inspector of Police,
Annavasal Police Station,
Pudukkottai District.
5.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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W.P.CRl..(MD).No.1543 of 2026
N.ANAND VENKATESH , J.
AND
P.DHANABAL, J.
TSG
W.P.Crl.(MD).No.1543 of 2026
17.03.2026
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