SUDHA VELMANI Vs. STATE

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to grant 40 days ordinary leave to the petitioner's brother/Convict Prisoner namely Sakthi @ Sakhivel S/o. Palanisamy aged about 42 years, Convict No.23598, confined at Central Prison, Trichy by considering the petitioner's representation dtd. 3/1/2024.

(2.) Through earlier orders of this Court passed in W.P.No.26199 of 2023, the petitioner's brother was granted ordinary leave from 10/11/2023 to 30/11/2023 with a condition that the cost of the escort was to be borne by the petitioner herein.

(3.) In the subsequent modification petition filed, the cost was restricted to a maximum of Rs.20,000.00. The present grievance of the petitioner is that when she had sought for subsequent leave for her brother based on her representation dtd. 3/1/2024, the respondents had raised objections, stating that she was eligible for leave since an appeal was pending before the Hon'ble Supreme Court and also that she had failed to pay the cost of the escort.