Facts
The petitioner challenged the first respondent’s order dated 3 September 2026 rejecting her request for 21 days’ ordinary leave without escort for her maternal grandmother, Chellammal, a life convict (PID No. 75300).
Source reference: p. 2The request was made to enable Chellammal to attend to repairs to her dilapidated house; the rejection cited a threat to her life from members of the victim’s family.
Source reference: pp. 2–3The petitioner also relied on earlier orders granting 21 days’ leave to five co-accused, during which no untoward incident was reported.
Source reference: pp. 3–4Issues
1. Whether the petitioner’s maternal grandmother should be granted 21 days’ ordinary leave without escort despite the stated threat to her safety.
Source reference: pp. 2–42. Whether the circumstances relied on by the petitioner, including the condition of the house and the leave granted to co-accused, justified issuing directions for such leave.
Source reference: pp. 3–4Law Applied
The judgment does not identify or apply a specific statutory provision, Jail Manual rule, or cited precedent as the basis for its decision.
Source reference: pp. 2–5The Court relied on the circumstances of the case, including the stated need for repairs to the prisoner’s house and the fact that co-accused had received similar leave without reported incident.
Source reference: pp. 3–4The Court’s directions required compliance with conditions prescribed in the Jail Manual.
Source reference: p. 5Reasoning
The Court considered the need for repairs to the prisoner’s dilapidated house alongside the prior grants of 21 days’ ordinary leave to five co-accused and the absence of untoward incidents during their leave.
Source reference: pp. 3–4On that basis, it was inclined to direct leave notwithstanding the respondents’ stated safety concern.
Source reference: pp. 3–4It addressed the leave’s supervision and use by requiring twice-daily police reporting, compliance with Jail Manual conditions, and use of the leave only for its stated purpose.
Source reference: p. 5Holding
The Court disposed of the writ petition and directed the respondents to grant Chellammal 21 days’ ordinary leave without escort.
During leave, she must report to the third respondent at 10:30 a.m. and 6:30 p.m. daily, return to the prison on completion, comply with Jail Manual conditions, and use the leave only for the stated purpose; the petitioner must provide the necessary documents and a copy of the order to the prison authorities.
Source reference: p. 5No costs were ordered.
Source reference: p. 5Original Court PDF
S. KaviyapriyavsThe Deputy Inspector General
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