RADHAKRISHNAN Vs. HOME SECRETARY

JUDGEMENT

(1.) The matter was heard through video-conferencing.

(2.) The petitioner is a life convict who seeks one month's ordinary leave to treat his wife, who is suffering from incisional hernia and also to make arrangements to meet the educational expenses of his daughters.

(3.) Heard Mr.M.Mohamed Saifullah, learned counsel for the petitioner and Ms. M. Prabhavathi, learned Additional Public Prosecutor for the respondents.