P. Lakshmi vs State Of Tamilnadu Rep By Inspector Of Police,

Court
Madras High Court

WP Crl.(MD) No. 5706 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. 5706 of 2026
CNR:{HCMD011455402026}
P. Lakshmi
2/32, Aadithiravidar Street,
Minnampalli Post,
Karur District - 639 116
..Petitioner(s)
Vs
1. State of Tamilnadu
Represented by the Secretary to Government,
Home, Prohibition and Excise Department,
Secretariat,Chennai - 600 009
2. The Director General of Prison
Gandhi Irwin Road,
Egmore,Chennai - 600 008
3. The Superintendent of Prison
Central Prison,Trichy
4. The Inspector of Police
Thanthonimalai Police Station,
Karur District ..Respondent(s)
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WP Crl.(MD) No. 5706 of 2026
PRAYER: To issue a Writ of Mandamus directing the Respondents No.
1 to 3 to take an appropriate medical treatment from Government
Hospital, Tiruchirappalli, to the Petitioner’s Son a convict prisoner (PID
No.296351) namely Mohan Raj @ Prabhu Deva based on the petitioner’s
representation dated 05.10.2026 within the time frame stimulated by this
Court
For Petitioner(s) :M/s T. Seeni Syed Amma
for M/s.Roy And Roy Associates
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 writ petition is to direct the respondents No. 1 to
3 to take an appropriate medical treatment from Government Hospital,
Tiruchirappalli, to the Petitioner’s Son a convict prisoner (PID
No.296351) namely Mohan Raj @ Prabhu Deva based on the petitioner’s
representation dated 05.10.2026 within the time frame stimulated by this
Court.
2. It is the case of the petitioner that her son was convicted in
S.C.No.58 of 2021 by the trial Court vide judgment dated 08.08.2024 and
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WP Crl.(MD) No. 5706 of 2026
sentenced to undergo life imprisonment. Against which the son of the
petitioner has preferred an appeal before this Court in Crl.A(MD) No.739
of 2024 and the same was partly allowed by modifying the sentence to
three years vide judgment dated 24.09.2026. The son of the petitioner is
now confined at Central Prison, Trichy. The son of the petitioner had
been regularly developing chest pain for the past several years and his
health condition also deteriorating. Though treatment have been given by
the prison authorities it is adequate for him, hence she apprehends that
her son might develop serious illness and his life would be in danger,
thereby she had sent a representation to the jail authorities which has not
been considered so far, hence the present petition has been filed.
3. The learned Additional Public Prosecutor produced the medial
certificate along with the treatment particulars given to the son of the
petitioner, which is scanned and reproduced hereunder:
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WP Crl.(MD) No. 5706 of 2026
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WP Crl.(MD) No. 5706 of 2026
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WP Crl.(MD) No. 5706 of 2026
4. On perusal of the medical certificate it is seen that the son of the
petitioner was taken to Cardiology Department in Mahatma Gandhi
Memorial Government Hospital at Trichy on 19.10.2026 and thorough
check up had been done including ECG.,TMT and Echo Cardiogram and
reported normal.
5. Hence the apprehension of the petitioner has been addressed. In
view of the same, the 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 Secretary to Government
Home, Prohibition and Excise Department
Secretariat,Chennai - 600 009Chennai
2. The Director General of Prison
Gandhi Irwin Road
Egmore,Chennai - 600 008
3. The Superintendent of Prison
Central Prison,Trichy
4. The Inspector of Police
Thanthonimalai Police Station
Karur District
5. The Additional Public Prosecutor
Madurai Bench of Madras High Court,Madurai
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WP Crl.(MD) No. 5706 of 2026
M.NIRMAL KUMAR, J.
AND
N.GUNASEKARAN, J.
AAV
WP Crl.(MD) No. 5706 of 2026
02-11-2026
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