Murugan vs The Deputy Inspector of General of Prisons,

Court
Madras High Court

WP Crl.(MD) No. 5872 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02-11-2026
CORAM
THE HON'BLE MR. JUSTICE M. NIRMAL KUMAR
AND
THE HON'BLE MR.JUSTICE N.GUNASEKARAN
WP Crl.(MD) No. 5872 of 2026
CNR:{HCMD011509352026}
Murugan
S/o, Chelladurai,
PID NO.434740,
(Life Convict Prisoner)
Presently confined at Central Prison,
Palayamkottai,
TIrunelveli DIstrict
..Petitioner(s)
Vs
1. The Deputy Inspector of General of Prisons,
Prisons and Correctional Services Department,
Madurai Range,
Madurai
2. The State of Tamilnadu
Rep.by the Commissioner of Police,
Central Prison, Palayamkottai,
Tirunelveli
3. The Superintendent of Prison,
Central Prison, Palayamkottai,
Tirunelveli District.
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus
calling for the records pertaining to the impugned order in
No.918/Utha.2/2026, dated 27.08.2026, passed by the 1st Respondent
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WP Crl.(MD) No. 5872 of 2026
quash the same as illegal and consequently direct the Respondents to
reconsider the petitioner's application dated 16.06.2026 and to grant.
ordinary leave for 21 days to the petitioner Murugan, S/o.Chelladurai a
life convict prisoner (PID No.434740)
For Petitioner(s) :M/s Karthikeyan J V
For Respondent(s) :M/s. G.Karuppasamy Pandian
Additional Public Prosecutor
ORDER
(Order of the Court was made by M. NIRMAL KUMAR J.)
The prayer in the petition is to quash the impugned order passed by
the first respondent in No.918/Utha.2/2026, dated 27.08.2026 and
consequently direct the respondents to reconsider the petitioner's
application dated 16.06.2026 and to grant. ordinary leave for 21 days to
the petitioner Murugan, S/o.Chelladurai a life convict prisoner (PID
No.434740).
2. Pursuant to the orders passed by this Court dated 29.10.2026
today the wife of the petitioner has filed an undertaking affidavit before
this Court, which is scanned and re-produced hereunder:
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WP Crl.(MD) No. 5872 of 2026
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WP Crl.(MD) No. 5872 of 2026
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WP Crl.(MD) No. 5872 of 2026
3. The apprehension of the learned Additional Public Prosecutor is
that the petitioner is suffering from serious bounds of mental depression
and was also behaving violently and none of the family members are
coming forward to take responsibility for the petitioner's conduct.
4. In view of the undertaking affidavit filed by the petitioner the
petitioner is granted 21 days ordinary leave with escort subject to the
following conditions.
(i) The respondents are directed to grant 21 days ordinary leave
to the convict prisoner namely Murugan, S/o.Chelladurai a life convict
prisoner (PID No.434740) confined at Palayamkottai, with escort.
(ii) He shall report back to the second respondent, on completion
of the leave period, without fail.
(iii) The petitioner shall produce all necessary documents, along
with a copy of this order, before the jail authorities.
(iv) During the leave period, the convict prisoner shall abide by
all the conditions prescribed in the Jail Manual.
(v) The convict shall utilize the leave only for the reason for
which it has been granted and shall not partake in any other activities
(vi) The concerned Superintendent of Prison/jail authorities are
directed to impose other conditions as contemplated under Rule 26 of the
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WP Crl.(MD) No. 5872 of 2026
Tamil Nadu Suspension of Sentence Rules,1982.
(vii) The escort charges shall be borne by the State
(viii) No costs. Consequently connected miscellaneous petition
stands closed.
(M.N.K.,J.) (N.G.N.,J.)
02-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
AAV
To
1. The Deputy Inspector of General of Prisons
Prisons and Correctional Services Department
Madurai Range
Madurai
2. Rep.by the Commissioner of Police
Central Prison, Palayamkottai
Tirunelveli
3. The Superintendent of Prison
Central Prison, Palayamkottai
Tirunelveli District
4. The Additional Public Prosecutor
Madurai Bench of Madras High Court
Madurai
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WP Crl.(MD) No. 5872 of 2026
M.NIRMAL KUMAR, J.
AND
N.GUNASEKARAN, J.
AAV
WP Crl.(MD) No. 5872 of 2026
02-11-2026
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