Thilagavathi vs The Deputy Inspector General Of Prisons
2026 Latest Caselaw 2611 Mad

Madras High Court

Thilagavathi vs The Deputy Inspector General Of Prisons on 19 May, 2026

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                         W.P.Crl.(MD)No.2810 of 2026

                                  D.BHARATHA CHAKRAVARTHY, J.

and R.POORNIMA, J.

Heard Mr.K.Sathish Kumar, learned counsel for the petitioner and Mr.E.Antony Sahaya Prabahar, learned Additional Public Prosecutor [Incharge].

2. Upon query by this Court, it is now seen that the son of the deceased is coming to India to perform the last rites.

3. In that view of the matter, if only there is a difficulty for the son to reach India and perform the last rites, this case has to be considered.

4. In view thereof, call this matter on 20.05.2026.

[D.B.C., J.] [R.P., J.] 19.05.2026

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