Madras High Court
Mrs.T. Arputham vs Director General Of Police And on 21 December, 2020
H.C.P.No.2432 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 21.12.2020
CORAM
THE HONOURABE MR. JUSTICE M.M. SUNDRESH
AND
THE HONOURABLE MR. JUSTICE D. KRISHNAKUMAR
H.C.P. No. 2432 of 2020
Mrs.T. Arputham ..Petitioner
Vs.
1. Director General of Police and
Inspector General of Prisons,
Whannels Road,
Egmore, Chennai – 600 008.
2. The Superintendent of Prisons,
Central Prison I, Puzhal,
Chennai – 600 066 ..Respondents
Prayer: Petition filed under Article 226 of the Constitution of India,
praying to issue a Writ of Habeas Corpus, directing the respondents to
permit relatives and friends of petitioner's son A.G.Perarivalan (Life
Convict Prisoner No. 7640), who is now lodged at Central Prison 1, Puzhal,
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H.C.P.No.2432 of 2020
Chennai to meet him in person.
For Petitioner : Mr.S. Saravanan
For Respondents : Mr.R. Prathap Kumar,
Addl. Public Prosecutor
ORDER
[Order of the court was made by Justice M.M.SUNDRESH] The petitioner, who is the mother of the convict, namely, A.G.Perarivalan (Life Convict Prisoner No. 7640), now lodged at Central Prison 1, Puzhal, Chennai, seeks a direction to the respondents to permit his relatives and friends to visit him periodically till 19.01.2021, the date on which the case filed before the Honourable Apex Court is likely to be taken up.
2. Learned Additional Public Prosecutor appearing for the respondents submitted that insofar as meeting of relatives and friends is concerned, they can be permitted to do so through videoconference in view of the pandemic situation. On instructions, he further submitted that there is no difficulty for the counsel to meet the convict provided the name of the said counsel is given as many such lawyers claiming to be representing him 2/4 https://www.mhc.tn.gov.in/judis/ H.C.P.No.2432 of 2020 are trying to meet him in group.
3. Considering the above submissions made, we hereby direct the respondents to permit the relatives and friends of the convict to meet him through videoconference. Insofar as meeting of counsel is concerned, a list could be furnished to the respondents of the lawyers representing the convict. The number of lawyers to be permitted to see the convict is to be decided by the Superintendent of Prisons. Besides, the petitioner, being the mother of the convict, is permitted to meet the convict after undergoing covid test and production of necessary certificate indicating that she is not infected with the disease and such permission can be given once in a week till 19.01.2021.
4. The Habeas Corpus Petition is disposed of with the above directions.
(M.M.S.J.) (D.K.K.J.) nv 21.12.2020 3/4 https://www.mhc.tn.gov.in/judis/ H.C.P.No.2432 of 2020 M.M.SUNDRESH,J.
AND D. KRISHNAKUMAR,J.
nv
1. Director General of Police and Inspector General of Prisons, Whannels Road, Egmore, Chennai – 600 008.
2. The Superintendent of Prisons, Central Prison I, Puzhal, Chennai – 600 066.
3. The Public Prosecutor, High Court, Chennai.
H.C.P.No.2432 of 2020
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