RAMESH Vs. STATE

JUDGEMENT

(1.) The petitioner has filed this Writ Petition seeking for issuance of a Writ of Mandamus, directing the respondents 1 to 3 to extend the ordinary leave, which granted earlier on 08.07.2020 for a period of four weeks, which expires on 08.08.2020, by considering his representation dated 24.07.2020.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner is the Life Convict Prisoner [C.T.No.10140]. He was convicted as above in S.C.No.53 of 2002 on the file of the Principal District Session Court, Nagapattinam, for the offence punishable under Section 302 of I.P.C. as such, he had already undergone more than 18 years of imprisonment, as a Life Convict. Against the said judgment, the petitioner had preferred an appeal in Crl.A.No.1371 of 2002 before the Principal Bench of this Court and the same was dismissed on 08.11.2004.

(3.) It is represented on behalf of the petitioner before this Court that the petitioner's wife viz., Rani, aged about 60 years, is suffering from back pain and uterus problems and therefore, for giving assistance the petitioner applied for 30 days Parole. Based on the said request, the prison authorities had granted 30 days Parole to him, i.e., from 07.07.2020 to 08.08.2020.