M. NISHA AKBAR Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD the Learned Counsel appearing for the Petitioner and the Learned Additional Government Pleader appearing for the Respondents.

(2.) THE Petitioner has preferred the instant Writ of Mandamus, directing the Respondent to grant 10 days emergency leave to the Petitioner's brother by name, Mr.Sheik Meeran S/o. M.S.Ali, a life convict, bearing Prisoner No. 16808, who is presently confined at Trichy Central Prison, to see his ailing sister, under Rule 6 of the Tamil Nadu Suspension of Sentence Rules, 1982.

(3.) THE Petitioner's brother was originally confined at Central Prison at Palayamkottai and later, he was transferred to Trichy Central Prison. The fact is that, her brother was granted parole in the year 2011, for a period of three days to see her father. Thereafter, her father died. Subsequently, to see her mother, the leave was not granted. But, on the mothers death, her brother was granted one day parole. Thereafter, her brother was not granted any leave till today. She is only surviving sister and further she is undergoing serious medical problem due to Jaundice and in death bed. However, the Respondent has not granted leave to her brother notwithstanding her health condition was informed.