K. PERUMAL SELVI Vs. HOME SECRETARY, HOME DEPARTMENT

JUDGEMENT

(1.) This writ petition is filed seeking writ of Certiorarified mandamus to call for the records pertaining to the impugned order passed by the respondent herein dated 20.10.2020 and quash the same and to direct the respondent to grant leave of two months without escort to the husband of the petitioner now confined in Central prison Madurai and pass any orders as this honourable court may deem fit and proper in the circumstance of the case and thus render justice.

(2.) The petitioner is the wife of the convict namely, Kaliyagakannan, who was arrested on 25.05.2015, in Calender Case Number. 131 of 2015 on the file of Additional District and Sessions Judge / Presiding Officer Special Court for NDPS Act Cases, Pudukottai. After the completion of the trial, he was convicted for 12 years of rigourous imprisonment by the judgement dated 06.1 0.2017. Now, he is imprisoned in Central prison Madurai and his convict prisoner number is 9681.

(3.) The petitioner and the convict got two children and the elder son is aged 7 and the younger one four years, at the time of the arrest of the husband of the petitioner. After the imprisonment passed on the husband of the petitioner, the petitioner and as well as the children are depressed. Particularly, the childrens are crying all the time for the father and they are not regularly going to school. Moreover, the petitioner is also facing financial issues and not able to continue the studies of the children. In addition, due to the pandemic, the petitioner is not in a position to meet the family expenses also.