P.SATHISHKUMAR Vs. DEPUTY INSPECTOR GENERAL OF PRISON

JUDGEMENT

(1.) Challenging the order passed by the 2nd respondent dtd. 17/10/2025, rejecting the request of the petitioner to grant emergency leave to his brother / convict prisoner namely, Ajithkumar @ Tamilselvan S/o Pandi (PID No.26534), this writ petition is filed to quash the same, with a consequential direction to the respondents to grant 3 days of emergency leave to the petitioner's brother without escort.

(2.) The learned counsel for the petitioner would submit that the petitioner sought for emergency leave to his brother/convict prisoner to attend the petitioner's marriage which is scheduled on 31/10/2025. However, without considering the same, the 2nd respondent rejected the request of the petitioner. Thus, the learned counsel would pray for setting aside the impugned order and to grant emergency leave for 3 days without escort.

(3.) The learned Additional Public Prosecutor who takes notice for the respondents, submitted that eight cases registered against the petitioner are pending trial and therefore, he is not eligible for leave as per Rule 35 of the Tamil Nadu Suspension of Sentence Rules. The 2nd respondent has rightly rejected the request of the petitioner vide impugned order, which does not warrant interference by this Court.