Aashik Maruthu Jeyaraja vs The State of Tamilnadu Rep. by its Additional Secretary to Government

Court
Madras High Court

CRL MP(MD) No. 23478 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03-11-2026
CORAM
THE HON'BLE MR. JUSTICE M. NIRMAL KUMAR
AND
THE HON'BLE MR.JUSTICE N.GUNASEKARAN
CRL MP(MD) No. 23478 of 2026
CNR:{HCMD011587422026}
IN
HCP(MD) NO. 1431 OF 2026
Aashik Maruthu Jeyaraja
S/o.Madhan Maruthuvendan,
Door No.1/E,
12-B,Sheeba Golden City,
Konganthanpaarai,
Palayankottai Taluk,
Tirunelveli District.
..Petitioner(s)
Vs
1. The State of Tamilnadu Rep. by its
Additional Secretary to Government
Home, Prohibition and Excise Department,
Secretariat,
Chennai 600009.
2. The Commissioner of Police
Tirunelveli City,
Tirunelveli District.
3. The Deputy Inspector General of Police
Prisons,
Madurai Range,
Madurai District.
4. Inspector of Police
Tirunelveli Junction Police Station,
Tirunelveli.
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CRL MP(MD) No. 23478 of 2026
5. The Additional Superintendent
Special Prison for Women,
Madurai.
..Respondent(s)
PRAYER: C-60. To grant 30 days interim release to the detenue
M.Stella baby aged 54 years W/o.Madhan Maruthuvendan now detained
at Special Prison for Women, Madurai, enabling her to conduct and
participate her elder sons marriage
For Petitioner(s) :M/s M.Sridhar
For Respondent(s) :M/s.G.Karuppasamy Pandian
Additional Public Prosecutor
ORDER
(Order of the Court was made by M. NIRMAL KUMAR J.)
This petition has been filed to grant 30 days interim release to the
detenue M.Stella baby aged 54 years W/o.Madhan Maruthuvendan now
detained at Special Prison for Women, Madurai, enabling her to conduct
and participate her elder son's marriage.
2. The mother of the petitioner was arrested in the ground case on
07.10.2026 and thereafter she was detained by the second respondent
pursuant to the detention order passed in Detention Order
No.161/BBCDEFGISSSV/2026 dated 27.10.2026, branding her as a
'Goonda' as contemplated under Section 2(f) of the Tamil Nadu Act 14 of
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CRL MP(MD) No. 23478 of 2026
1982. The detention order was served on the mother of the petitioner on
28.10.2026. Immediately the petitioner has sent a representation to the
Additional Secretary to Government, Commissioner of Police,
Superintendent of Prison to revoke the order of detention. In the
meanwhile the marriage for the elder son of the detenu namely Aakash
was fixed on 11.11.2026 at Moon Mahal, N.G.O.'A' Colony, Near Jeba
Garden, Tirunelveli followed by a reception on 16.11.2026 at Aarya
Convention, Shankarpathy Road, Janwada, Hyderabad and it is the first
function in the family after 25 years. Further the father of the petitioner
also underwent surgery in his leg and he is unable to move, thereby for
making arrangement for the marriage the presence of the petitioner is
very much required, hence the present petition has been filed seeking
interim release.
3. The learned Additional Public Prosecutor submitted that the
marriage scheduled to be held on 11.11.2026 is true, however seeking 30
days ordinary leave may not be proper and the petitioner may be
permitted to attend the marriage with escort. He would further submit
that the Inspector of Police, C-1Junction Police Station, Tirunelveli has
filed a petition before the learned Judicial Magistrate No.IV seeking
custody of the mother of the petitioner in Crime No.454 of 2026 and the
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CRL MP(MD) No. 23478 of 2026
same is also pending. He would further submit that due to this order the
custody would get delayed and the apprehension is that tampering of
some documentary evidence in this case is possible.
4. The learned counsel appearing for the petitioner fairly submitted
that all the documents have been seized by the police and he has no
objection for custody. He further submitted that the engagement
ceremony is fixed on 08.11.2026, marriage on 11.11.2026 and after
marriage the detenue is ready to surrender and he has restricted his prayer
for attending marriage alone and with regard to attending reception at
Hyderabad he is not pressing the same.
5. Taking note of the fact this is the first marriage in the family of
the detenue and the husband of the detenue recently underwent surgery
and his movement is restricted, hence detenue attending marriage and her
participation is very much required. Hence this Court is inclined to grant
five days interim release to the mother of the petitioner with escort.
6. The Criminal Miscellaneous Petition stands disposed of with the
following directions:
(i) The respondent is directed to grant 5 days leave to the
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CRL MP(MD) No. 23478 of 2026
mother of the petitioner namely Stella Baby, W/o. Mathan
Maruthuventhan from 08.11.2026 to 12.11.2026 who is confined at
Special Prison for Women, Madurai with escort.
(ii) The second respondent is directed to allocate escort for
accompanying the detenue.
(iii) The detenue shall be released from the prison on 08.11.2026
at 8.00 a.,m., and she shall report back to the Prison on 12.11.2026 at
6.00 p.m., without fail.
(iv) The petitioner shall produce all necessary documents, along
with a copy of this order, before the jail authorities.
(v) During the leave period, the convict prisoner shall abide by
all the conditions prescribed in the Jail Manual.
(vi) The convict shall utilize the leave only for the reason for
which it has been granted and shall not partake in any other activities
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CRL MP(MD) No. 23478 of 2026
(vii) The escort charges shall be borne by the State
(viii) No costs.
7. The learned Judicial Magistrate No.IV, Tirunelveli is directed to
pass order in the custody petition forthwith without affecting the leave
period, at the same time the purpose for custody to be considered on its
own merits.
(M.N.K.,J.) (N.G.N.,J.)
03-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
AAV
Note: Issue order copy on 04.11.2026
To
1. The Additional Secretary to Government
Home, Prohibition and Excise Department
Secretariat
Chennai 600009
2. The Commissioner of Police
Tirunelveli City
Tirunelveli District
3. The Deputy Inspector General of Police
Prisons
Madurai Range
Madurai District
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CRL MP(MD) No. 23478 of 2026
4. Inspector of Police
Tirunelveli Junction Police Station
Tirunelveli
5. The Additional Superintendent
Special Prison for Women
Madurai
6. The Judicial Magistrate No.IV, Tirunelveli
7. The Additional Public Prosecutor
Madurai Bench of Madras High Court
Madurai
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CRL MP(MD) No. 23478 of 2026
M.NIRMAL KUMAR, J.
AND
N.GUNASEKARAN, J.
AAV
CRL MP(MD) No. 23478 of 2026
IN
HCP(MD) NO. 1431 OF 2026
03-11-2026
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