MURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS petition has been filed by one Murugan, who is the uncle of the life convict Theepori Perumal, who is undergoing imprisonment in Central Prison, Vellore.

(2.) IT is the case of the petitioner that one Chinnasamy, who is the paternal Uncle of the detenu died on 28.8.2014 and to participate in the death ceremonies, he has sought one week leave to the detenu. He has further averred that he made a representation dated 2.9.2014 to the respondents but of no avail.

(3.) THE Inspector of Police, Palacode Police Station, Dharmapuri District has filed objections, wherein he has stated that the detenu was convicted for an offence under Section 302 IPC by the trial Court on 17.3.2004 and was sentenced to imprisonment for life.