MUTHU SELVAM Vs. DEPUTY INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) This writ petition has been filed to direct the respondent to grant ordinary leave for 28 days by considering the representation of the petitioner dtd. 8/2/2024 namely Muthu Selvam S/o.Veerabadhiran aged about 37 years, Convict Prisoner, Convict No.5356, Central Prison, Puzhal.

(2.) In the affidavit filed in support of the present writ petition, it is stated that the leave is required for arranging financial assistance for livelihood of the Convict Prisoner's family.

(3.) Mr.E.Raj Thilak, the learned Additional Public Prosecutor, produced the copy of the Probation Officer's report dtd. 13/3/2024, wherein he has not recommended for the grant of leave to the Convict Prisoner namely Muthu Selvam S/o.Veerabadhiran, aged about 37 years. He further submitted that the Convict Prisoner has served the sentence for a period of more than ten years, during which period, he had availed emergency leave only and he is eligible for 28 days of ordinary leave.