SAMSUNISHA Vs. THE SUPERINTENDENT OF PRISON

JUDGEMENT

(1.) THE petitioner, whose husband is a life convict, now lodged in the Central Prison, Coimbatore, has come up with the above writ petition, seeking the issue of a Writ of Mandamus to direct the respondent to release her husband on emergency leave, for attending to his mother, who is now ailing due to cancer.

(2.) HEARD Mr.P.Pugalenthi, learned counsel for the petitioner and Mr.R. Vijayakumar, learned Additional Government Pleader takes notice for the respondent.

(3.) THE petitioner's husband was convicted and sentenced to undergo life imprisonment in S.C.No.2 of 2000 on the file of the Special Court for Exclusive Trial for Bomb Blast Cases at Coimbatore, by judgment dated 24.10.2007. A Division Bench of this Court dismissed the appeal filed by the petitioner's husband. The petitioner's husband has preferred special leave petitions in S.L.P.(Crl) Nos.24293 - 24296 of 2010 and the same are pending before the Supreme Court.