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Madras High Court

Bala vs The Deputy Inspector General (Prison) on 13 September, 2023

Author: S.S.Sundar

Bench: S.S.Sundar, D.Bharatha Chakravarthy

                                                                  W.P.(MD) No.22160 of 2023



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 13.09.2023

                                                     CORAM:

                                      THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                                      and
                         THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                             W.P.(MD) No.22160 of 2023



                 Bala                                                            : Petitioner
                                                       -vs-

                 1.The Deputy Inspector General (Prison),
                    O/o. The Deputy Inspector General of Prison
                       and Correctional Services,
                    Madurai Range, Madurai Central Prison Campus,
                    New Jail Road,
                    Madurai.


                 2.The Superintendent of Prison,
                    Central Jail,
                    New Jail Road,
                    Madurai District.                                                   :
                 Respondents



                 PRAYER: Petition filed under Article 226 of the Constitution of India, to issue

                 a Writ of Mandamus directing the respondents 1 and 2 to grant ordinary leave


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                 Page 1 of 5
https://www.mhc.tn.gov.in/judis
                                                                       W.P.(MD) No.22160 of 2023



                 for the perod of 30 days to the petitioner's husband namely Komban @

                 Kombaiya in C.P.No.6350 who is convicted in one murder case and

                 languishing in Central Jail, Madurai for past 4 years by considering the

                 petitioner's representation dated on 04.09.2023.

                                  For Petitioner    : Mr.S.M.A.Jinnah
                                  For Respondents 1& 2      :     Mr.A.Thiruvadi Kumar
                                                       Additional Public Prosecutor


                                                          ORDER

[Order of the Court was made by S.S.SUNDAR, J.] It is now reported by the learned Additional Public Prosecutor that the request leave has been turned down by the competent authority.

Therefore, the petitioner has to challenge the rejection order.

2.Recording the same, this Writ Petition is disposed of, giving liberty to the petitioner to challenge the rejection order. No costs.

                                                                               [S.S.S.R.,           J.]
                 [D.B.C., J.]
                 13.09.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No


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                 Page 2 of 5

https://www.mhc.tn.gov.in/judis W.P.(MD) No.22160 of 2023 MR ____________ Page 3 of 5 https://www.mhc.tn.gov.in/judis W.P.(MD) No.22160 of 2023 To

1.The Deputy Inspector General (Prison), O/o. The Deputy Inspector General of Prison and Correctional Services, Madurai Range, Madurai Central Prison Campus, New Jail Road, Madurai.

2.The Superintendent of Prison, Central Jail, New Jail Road, Madurai District.

____________ Page 4 of 5 https://www.mhc.tn.gov.in/judis W.P.(MD) No.22160 of 2023 S.S.SUNDAR, J.

and D.BHARATHA CHAKRAVARTHY, J.

MR W.P.(MD) No.22160 of 2023 13.09.2023 ____________ Page 5 of 5 https://www.mhc.tn.gov.in/judis