Abitha Begam vs The Deputy Inspector General Of Prison on 27 June, 2023

[Cites 1, Cited by 2]

Madras High Court

Abitha Begam vs The Deputy Inspector General Of Prison on 27 June, 2023

Bench: R.Suresh Kumar

                                                                           W.P.(MD)No.11611 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 27.06.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
                                                        AND
                             THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                            W.P.(MD)No.11611 of 2023
                                                     and
                                           W.M.P.(MD)No.10085 of 2023

                     Abitha Begam                                           ... Petitioner
                                                         Vs.

                     1.The Deputy Inspector General of Prison,
                       O/o. The Deputy Inspector General of Prison,
                       Egmore, Chennai-600 008.

                     2.The Superintendent of Prison,
                       Central Jail, Palayamkottai,
                       Tirunelveli District.

                     3.The Commissioner of Police,
                       Tirunelveli City.                                    ...Respondents

                     (R3 is suo motu impleaded vide Court order dated 10.05.2023)


                     PRAYER: Petition filed under Article 226 of the Constitution of India, to
                     issue a Writ of Mandamus, directing the 1st respondent to grant ordinary
                     leave for the period of 40 days to the petitioner's husband, namely,


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                               W.P.(MD)No.11611 of 2023


                     Rahamathullah Khan, who is convicted in one murder case and languishing
                     in Palayamkottai Central Jail for the period of 24 years by considering the
                     petitioner's husband representation dated 13.01.2023.


                                           For Petitioner    : Mr.SMA.Jinnah
                                           For Respondents : Mr.A.Thiruvadi Kumar,
                                                              Additional Public Prosecutor


                                                            ORDER

(Order of the Court was made by R.SURESH KUMAR, J.) The learned counsel for the petitioner seeks permission of this Court to withdraw this Writ Petition. He has also made an endorsement to that effect in the case bundle.

2.Recording the said endorsement, this Writ Petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.

(R.S.K., J.) & (K.K.R.K, J.) 27.06.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No MYR 2/4 https://www.mhc.tn.gov.in/judis W.P.(MD)No.11611 of 2023 To

1.The Deputy Inspector General of Prison, O/o. The Deputy Inspector General of Prison, Egmore, Chennai-600 008.

2.The Superintendent of Prison, Central Jail, Palayamkottai, Tirunelveli District.

3.The Commissioner of Police, Tirunelveli City.

3/4

https://www.mhc.tn.gov.in/judis W.P.(MD)No.11611 of 2023 R.SURESH KUMAR, J.

AND K.K.RAMAKRISHNAN, J.

MYR W.P.(MD)No.11611 of 2023 27.06.2023 4/4 https://www.mhc.tn.gov.in/judis

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