Madras High Court
V.Amuthavalli vs The Superintendent Of Police on 28 January, 2022
Author: P.N.Prakash
Bench: P.N.Prakash, R.Hemalatha
Writ Petition No.1244 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.01.2022
CORAM
THE HONOURABLE MR. JUSTICE P.N.PRAKASH
and
THE HONOURABLE MRS. JUSTICE R.HEMALATHA
Writ Petition No.1244 of 2022
V.Amuthavalli
W/o.Venkat @ Venkatesan .. Petitioner
Vs.
1.The Superintendent of Police,
Central Prison, Puzhal,
Chennai.
2.State represented by
The Inspector of Police,
K-1 Sembium Police Station,
Chennai.
Crime No.502 of 2000 .. Respondents
Writ Petition filed under Article 226 of the Constitution of India
seeking issuance of a Writ of Mandamus directing respondents to issue
parole to the petitioner's husband, namely, Venkat @ Venkatesan, who is
now confined at Central Prison, Puzhal, as convicted accused, for a period
of 30 days.
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https://www.mhc.tn.gov.in/judis
Writ Petition No.1244 of 2022
For Petitioner : Mr.S.Gopinath
For Respondents : Mr.R.Muniyapparaj,
Additional Public Prosecutor
*****
ORDER
[Order of the Court was made by P.N.PRAKASH, J] This petition has been filed seeking a direction to respondents to grant parole to the petitioner's husband, namely, Venkat @ Venkatesan, who is now confined at Central Prison, Puzhal, as convicted accused, for a period of 30 days.
2. The petitioner is seeking parole for 30 days for her husband Venkat @ Venkatesan, who is a convict prisoner. In the State of Tamil Nadu, pursuant to the judgment of the Full Bench of this Court in State represented by the Home Secretary and 4 others v. Yesu1 a convict prisoner can seek leave only under the Tamil Nadu Suspension of Sentence Rules and not parole.
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3. It is seen that no application for ordinary leave has been submitted by the convict prisoner in this case. Hence, this Writ Petition is closed with liberty to the convict prisoner or the petitioner, on his behalf, to submit a proper leave application to the authorities seeking ordinary leave and on such application being submitted, the authorities shall dispose of the same expeditiously. No costs.
[P.N.P., J] [R.H., J]
28.01.2022
Index: Yes/No
gm
To
1.The Superintendent of Police, Central Prison, Puzhal, Chennai.
2.The Inspector of Police, K-1 Sembium Police Station, Chennai.
3.The Public Prosecutor, High Court, Madras.
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