S VALLI Vs. DEPUTY OF INSPECTOR GENERAL PRISON

JUDGEMENT

(1.) Petitioner is the wife of life convict Samaraji, son of late.Dhanakoti, life convict No: 23768, who is serving sentence for the past 7 years at Central Prison, Vellore. According to the petitioner, her daughter S.Saranya's marraige has been arranged with G.Karthikeyan, son of late.Govindaraji, who hails from Palacode Taluk, Dharmapuri District and that the marriage is to be solemnized on 06.12.2013 at Kalabairavar Temple, Krishnagiri. Petitioner made a representation to the 1st respondent on 14.11.2013 with a request to grant one month parole to her husband to enable him to arrange the marriage and participate in the marriage and other related functions. But, so far the respondent has not passed any order and, therefore, the petitioner is before this Court in this writ petition.

(2.) Mr.S. Shankar learned counsel appearing for the petitioner, submits that the marriage of the life convict's daughter has been fixed on 06.12.2013 and even though a request was made to the respondents on 14.11.2013 itself, they have not considered the same favourably. He also would submit that as per the Tamil Nadu Prison Manuals, the right of the life convict to attend the marriage of kith and kin is permissible.

(3.) Mr.R. Rajeswaran, learned Special Government Pleader, who took notice for the respondents, by producing a copy of the communication received from the Superintendent of Central Prison, Vellore, the 2nd respondent herein, in letter No: 13018/tha.ku.3/2013 dated 05.12.2013, informs that the request of the petitioner had been considered and one day leave has been granted to the life convict.