AFSATH BEEVI Vs. STATE

JUDGEMENT

(1.) Petitioner is the wife of the life convict viz., Nawab Khan, aged 51 years, S/o.Abdul Rahman, (C.P.No.10663), now confined at Central Prison, Kovai, and has filed the present petition seeking a direction to respondents to grant ordinary leave for 15 days to her husband.

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

(3.) Learned counsel for petitioner submits that petitioner's husband is a convict prisoner and presently, he is confined at Central Prison, Kovai. Petitioner has been in prison for the past 21 years. Petitioner is living with their two children in a totally damaged house and the same needs to be repaired. She needs the assistance of her husband for arranging funds to repair the house. Hence, she submitted a representation to respondents seeking ordinary leave for 15 days to the life convict. Since no action was taken, the present petition has been filed seeking the aforesaid relief.