Madras High Court
P.Veera Bharathi vs The State Of Tamilnadu on 13 November, 2018
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.11.2018
CORAM
THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
W.P.No.29719 of 2018
and
W.M.P.No.34674 of 2018
P.Veera Bharathi ..Petitioner
Vs
1.The State of Tamilnadu, Rep.by
The Secretary to Government,
Home (Prison) Department,
T.N.Govt. Chief Secretariat,
St. George Fort, Chennai – 600 009.
2.The Superintendent,
Central Prison – I,
Puzhal, Chennai – 600 066.
..Respondents
PRAYER: Writ petition is filed under Article 226 of the Constitution of
India praying for issuance of a Writ of Mandamus, to direct the
respondents to extend the petitioner's (Veera Bharathi, S/o.
V.Ponniah, aged about 48/2018 years, being confined at Central
Prison- I, Puzhal, Chennai bearing L.Ct.No.7209) present emergency
parole for a period of three months under Rule No.34 of the Tamilnadu
Suspension of Sentence Rules, 1982, in order to assist his ailing wife
and to arrange proper continued medical treatment for her.
For Petitioner : Mr.VeeraBharathi,
Party-in-person
For Respondents : Mr.M.Mohamed Riyaz
Additional Public Prosecutor
http://www.judis.nic.in
2
ORDER
The petitioner's after making his submissions in person requested that he may be permitted to withdraw the Writ Petition. The petitioner also sought for one day time to surrender before the Central Prison – I, Puzhal, Chennai – 600 066.
2 The request of the petitioner is accepted and the Writ Petition is dismissed as withdrawn. The petitioner is granted leave to make a fresh representation to the second respondent seeking for special/ordinary leave in order to attend to the medical contingency faced by the wife of the petitioner.
3 The second respondent on receipt of the representation made by the petitioner, shall take a decision within a week, and pass appropriate orders in accordance with law. The petitioner shall surrender before the second respondent at 5.00 p.m on 14.11.2018. and the second respondent shall receive the representation from the petitioner only after the petitioner surrenders before the second respondent.
13.11.2018 Note: Issue Order copy on 14.11.2018 Index : Yes/No Speaking/Non Speaking order jen/rpl http://www.judis.nic.in 3 To
1.The Secretary to Government, Home (Prison) Department, T.N.Govt. Chief Secretariat, St. George Fort, Chennai – 600 009.
2.The Superintendent, Central Prison – I, Puzhal, Chennai – 600 066.
3.The Public Prosecutor, High Court, Madras.
http://www.judis.nic.in 4 N.ANAND VENKATESH,J.
Jen/rpl W.P.No.29719 of 2018 and W.M.P.No.34674 of 2018 13.11.2018 http://www.judis.nic.in