CHITRA Vs. STATE

JUDGEMENT

(1.) Seeking ordinary leave for the convict prisoner viz., Ramachandran (CT.No.1241), his wife Chitra, the petitioner herein, gave an application dtd. 11/1/2022 and has thereafter, filed this petition with the above prayer.

(2.) Heard Mrs.S.Lakshmi, learned counsel for the petitioner and Mr.R.Muniyapparaj, learned Additional Public Prosecutor appearing for the State.

(3.) When the matter was taken up for hearing, the learned Additional Public Prosecutor submitted that the leave application of the petitioner has been rejected on 31/1/2022, by the Deputy Jailor, Open Prison, Singanallur, on the ground that Ramachandran has completed only one year and seven months and therefore, he would not be entitled to ordinary leave under Rule 22(1) of the Tamil Nadu Suspension of Sentence Rules, 1982 (for brevity "the Sentence Suspension Rules").