ANJALAI Vs. SECRETARY TO GOVERNMENT, HOME DEPARTMENT

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(2.) According to the petitioner, her son viz., Vijayakumar is a Life Convict Prisoner. He was convicted in S.C.No.72 of 2013, by the trial Court concerned and as such, he had already undergone more than 5 1/2 years of imprisonment, as a Life Convict.

(3.) It is represented on behalf of the petitioner before this Court that the petitioner's husband Gandhi (Life Convict's father) passed away on 23.05.2020. Earlier, based on the request made by the petitioner, the prison authorities, had permitted her son to participate in the last rites of his father on 24.05.2020 from 10.00 a.m. to 09.00 p.m. Now, the petitioner and her family members have decided to conduct 'Uthirakiriyai' to her husband from 07.08.2020 to 09.08.2020.