Chellammal vs The State Of Tamil Nadu
2026 Latest Caselaw 2620 Mad

Madras High Court

Chellammal vs The State Of Tamil Nadu on 20 May, 2026

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                           W.P.(Crl.) No.1186 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 20.05.2026

                                                     CORAM

                          THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
                                            AND
                        THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                             W.P.(Crl) No.1186 of 2026
                                                        and
                                            W.P.M.P.(Crl) No.394 of 2026

                Chellammal
                W/o.Mutharasu (late)                                              ....    Petitioner

                                                  -vs-

                1.        The State of Tamil Nadu,
                          Represented by its
                          Additional Chief Secretary to Government,
                          Home (Prisons) Department,
                          Secretariat, Fort St.George,
                          Chennai – 600 009.

                2.        The Deputy Inspector General of Prisons,
                          Chennai Range,
                          Prison Head Quarters,
                          Whannels Road,
                          Egmore, Chennai – 600 008.

                3.        The Superintendent of Prisons,
                          Central Prison,
                          Coimbatore.                                      ....   Respondents


                Prayer : Writ Petition filed under Article 226 of the Constitution of India,
                praying this Court to issue a Writ of Certiorarified Mandamus, to call for the



https://www.mhc.tn.gov.in/judis
                                                                           W.P.(Crl.) No.1186 of 2026

                records in the order No.393/tha.uu.1/2026 dated 21.04.2026 passed by the
                second respondent and quash the same and consequently directing the
                respondents to grant 28 days ordinary leave without escort for the petitioner’s
                son namely Karuppu @ Karuppusamy, S/o.Muthurasu, aged about 30 years, Pid
                No.42608, Convict Prisoner, Central Prison, Coimbatore.



                                    For Petitioner   :     Ms.S.Nadhiya

                                    For Respondents :     Mr.R.Muniyapparaj
                                                          Additional Public Prosecutor


                                                         ORDER

(Order of the Court was made by G.R.SWAMINATHAN, J.)

Heard both sides.

2. The petitioner’s son namely, Karuppu @ Karuppusamy, S/o.Muthurasu

[PID No.42608], is undergoing life sentence in the Central Prison, Coimbatore.

He was convicted for the offences under Sections 302 (2 counts), 449, 404 and

381 of IPC. So far, he has undergone more than 9 years of imprisonment. The

petitioner submitted an application to the respondents seeking grant of 28 days

ordinary leave. The said request was rejected on the ground that the Probation

Officer has not recommended the convict prisoner’s case. Challenging the

impugned order, the writ petition has been filed.

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3. We went through the report of the Probation Officer. It is seen that

even though the Probation Officer has endorsed the case of the petitioner almost

in all aspects, the Probation Officer declined to recommend it on the ground that

the reason cited by the writ petitioner was not correct. We are of the view that

we need not take a strict view of the remand. Hence, the impugned order stands

quashed.

4.We direct the respondents to grant twenty eight (28) days ordinary leave

for the convict without escort.

5. The writ petition is allowed on the following conditions:~

(a) The convict-prisoner, Karuppu @ Karuppusamy, S/o.Muthurasu [PID

No.42608], now detained at Central Prison, Coimbatore, is granted ordinary

leave for twenty eight (28) days from 27.05.2026 to 23.06.2026 without escort.

(b) The convict prisoner shall be released from the prison at 05.00 p.m.,

on 26.05.2026 and he shall return to the prison at 10.00 a.m., on 24.06.2026.

(c) During the said leave period, he shall report before the Inspector of

Police, Lalgudi Police Station, Tiruchirappalli District, daily at 07.00 p.m., from

27.05.2026 onwards, without fail.

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(d) During the leave period, the convict prisoner shall abide by all the

conditions prescribed in the Jail Manual.

Consequently, connected miscellaneous petition is closed.

                                                                        [G.R.S.,J.]      [V.L.N.,J.]
                                                                            20.05.2026


                Index : Yes/No
                Neutral Citation : Yes/No
                ms/mk

                To

1. The Additional Chief Secretary to Government, State of Tamil Nadu, Home (Prisons) Department, Secretariat, Fort St.George,Chennai – 600 009.

2. The Deputy Inspector General of Prisons, Chennai Range, Prison Head Quarters, Whannels Road, Egmore, Chennai – 600 008.

3. The Superintendent of Prisons, Central Prison, Coimbatore.

4. The Public Prosecutor, High Court, Madras.

Copy to:

The Inspector of Police, Lalgudi Police Station, Tiruchirappalli District.

https://www.mhc.tn.gov.in/judis

G.R.SWAMINATHAN, J.

AND V.LAKSHMINARAYANAN, J.

ms/mk

and

20.05.2026

https://www.mhc.tn.gov.in/judis