Perumayi vs The Deputy Inspector Of General Of ...
2026 Latest Caselaw 2629 Mad

Madras High Court

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

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                             W.P.(Crl.)No.1192 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.1192 of 2026
                                                        and
                                             WPMP (Crl.)No.397 of 2026

                Perumayi
                W/o.Raman                                                     ....   Petitioner

                                                    -vs-

                The State represented by its
                1.    The Deputy Inspector General of Prison
                      Coimbatore Range
                      Coimbatore-641 018.

                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 423/MU.U/2025 dated 21.04.2026
                passed by the 1st respondent and quash the same and consequently, direct the
                respondents to grant ordinary leave for 21 days without escort to the detenu,


                1/5


https://www.mhc.tn.gov.in/judis
                                                                            W.P.(Crl.)No.1192 of 2026

                Sabarinathan, Son of Raman, aged about 27 years, convict prisoner, bearing
                Convict No.9752 and PID No.474702 confined at Central Prison, Salem.


                                    For Petitioner   :     Mr.S.Pandiyan

                                    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, Sabarinathan, [Convict No.9752 and PID

No.474702], Son of Raman, is undergoing 10 years Rigorous Imprisonment. He

is presently housed in the second respondent Prison. The convict prisoner

sought to come out on 21 days ordinary leave. The request was granted vide

order dated 21.04.2026. However, it was stipulated that the prisoner will be

accompanied by a police escort. Aggrieved by the said condition, this writ

petition has been filed owing to the financial implications.

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3. Considering the overall circumstances, we are of the view that the said

condition can be deleted and the presence of the convict prisoner can be secured

by directing him to appear before the Pappireddy police station, Dharmapuri

District, daily at 7.00 p.m.

4. We direct the respondents to grant twenty one (21) days ordinary leave

for the convict without escort.

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

(a) The convict-prisoner, Sabarinathan, Son of Raman, aged about 27

years, convict prisoner, bearing Convict No.9752 and PID No.474702, confined

at Central Prison, Salem, is granted ordinary leave for twenty one (21) days

from 27.05.2026 to 16.06.2026 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 17.06.2026.

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

Police, Pappireddy Police Station, Dharmapuri District, daily at 07.00 p.m.,

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

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 The State represented by its

1. The Deputy Inspector General of Prison Coimbatore Range Coimbatore-641 018.

2. The Superintendent Salem Central Prison Salem.

3. The Public Prosecutor, High Court, Madras.

Copy to:

The Inspector of Police, Pappireddy Police Station, Dharmapuri 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