MAHABOOBA JAILANI Vs. HOME SECRETARY, HOME DEPARTMENT

JUDGEMENT

(1.) The matter was heard through "Video Conference".

(2.) The wife of the conivt has filed this petition challenging the rejection order passed by the Superintendent of Prisons, Central Prison - I (Convict), Puzhal dated 15.06.2020 by which the request of the petitioner to grant leave for one month was rejected relying upon Section 32-A of the Narcotic Drugs and Psychotropic Substances Act , 1985.

(3.) Heard Mr.M.Mohamed Saifulla, learned Counsel appearing for the Petitioner and Mr.T.Shunmuga Rajeswaran, learned Government Advocate (Criminal side) appearing for the Respondents.