Madras High Court
S.Nalini vs The Superintendent Of Prison on 10 March, 2016
Author: R.Mala
Bench: R.Mala
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 10.03.2016 CORAM THE HONOURABLE MS. JUSTICE R.MALA W.P. No.8512 of 2016 S.Nalini .. Petitioner Vs. The Superintendent of Prison Special Prison for Women Vellore. .. Respondent PRAYER : Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the respondent to grant three days' leave from 08.03.2016 to 10.03.2016 to the petitoiner for the purpose of attending the 16th day obsequies of her father at Door No.34, Ellaiamman koil street, Kottur, Chennai-85. For Petitioner : Mr.M.Radhakrishnan For Respondent : Mr.Shanmuga Velayutham Public Prosecutor (State) assisted by Mr.P.Sanjay Gandhi (Addl. Govt. Pleader) R.MALA,J. Kj O R D E R
When the matter came up today, the learned Public Prosecutor (State) appearing on behalf of the respondent as well as the learned counsel for the petitioner represented that the order of this Court dated 08.03.2016 has been duly complied with.
2.Recording the submissions so made by both sides, the Writ Petition stands closed. No costs.
10.03.2016 kj To
1.The Superintendent of Prison Special Prison for Women Vellore.
2.The Public Prosecutor, High Court, Chennai. W.P. No.8512 of 2016