M.VINOTH Vs. STATE

JUDGEMENT

(1.) Seeking ordinary leave for the convict prisoner Asok @ Asok Kutti, son of Kottaisamy (C.P.No.2567), his nephew Vinoth gave a representation, dtd. 15/3/2022, which has been rejected by the order dtd. 12/4/2022, by the Superintendent, Central Prison, Palayamkottai, aggrieved by which, the present writ petition has been filed.

(2.) The learned counsel for the petitioner submitted that some family properties have to be partitioned, for which the presence of Asok @ Asok Kutti is necessary and under Rule 20 of the Tamil Nadu Suspension of Sentence Rules, 1982 (for brevity, "the Rules"), a prisoner can be granted ordinary leave for settling family disputes like partition, etc. He further contended that the convict prisoner was acquitted in the case that was registered against him for jumping the emergency leave.

(3.) In the result, this writ petition is devoid of merits and the same is dismissed. No costs.