Saravanan vs The Deputy Inspector Of General Of ...
2026 Latest Caselaw 2625 Mad

Madras High Court

Saravanan vs The Deputy Inspector Of General Of ... on 20 May, 2026

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                             W.P.(Crl.)No.1184 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.1184 of 2026
                                                        and
                                             WPMP (Crl.)No.393 of 2026

                Saravanan
                S/o.Kandhasamy
                PID No.146064
                Confined at Central Prison, Salem,
                Salem.                                                        ....   Petitioner

                                                    -vs-

                The State represented by its
                1.    The Deputy Inspector General of Prison
                      Coimbatore Zone
                      Coimbatore.

                2.        The Superintendent
                          Salem Central Prison
                          Salem.                                              ....   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 records
                pertaining to the impugned order bearing No.CP-SLM/1014/2025-R4(JA), CP-


                1/5


https://www.mhc.tn.gov.in/judis
                                                                             W.P.(Crl.)No.1184 of 2026

                SLM/1014/2025-R4(JA), dated 12.12.2025, passed by the 2nd respondent and
                quash the same and consequently, issue a direction directing the respondents to
                grant 28 days of ordinary leave without escort to the detenu, Saravanan, Son of
                Kandhasamy, aged about 59 years, Convict Prisoner, PID No.146064 confined
                at Central Prison, Salem.


                                    For Petitioner   :     Mr.P.Bakiyaraj

                                    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 is undergoing life sentence in the Central Prison, Salem.

He was convicted for the offences under the Protection of Children from Sexual

Offences (POCSO) Act, 2012. So far, he has undergone 9 years of

imprisonment. He seeks 28 days ordinary leave without escort. His request was

rejected on the ground that the Probation Officer has not recommended his 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. 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, Saravanan [PID No.146064], Son of

Kandhasamy, now detained at Central Prison, Salem, 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

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

Police, Vazhapadi Police Station, Salem District, daily at 07.00 p.m., from

27.05.2026 onwards, without fail.

(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

Speaking order / Non-speaking order Neutral Citation : Yes/No mk/ms

To

1. The Deputy Inspector General of Prison Coimbatore Zone Coimbatore.

2. The Superintendent Salem Central Prison Salem.

3. The Public Prosecutor, High Court, Madras.

Copy to:

The Inspector of Police, Vazhapadi Police Station, Salem District.

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

G.R.SWAMINATHAN, J.

AND V.LAKSHMINARAYANAN, J.

mk/ms

and

20.05.2026

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