AMUTHA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner seeks for the grant of ordinary/emergency leave for 15 days on medical ground.

(2.) The learned counsel for the petitioner submitted that the convict prisoner Kurinji @ Kurinjinathan is suffering from heart ailment and needs to undergo heart surgery in a private hospital for better facility and care and therefore, the petitioner seeks for ordinary/emergency leave for her son / convict prisoner.

(3.) The learned Additional Public Prosecutor submitted that the convict prisoner has not completed two years of imprisonment and hence, he is not eligible for the grant of leave as per Rule 22 (1)(b) of the Tamil Nadu Suspension of Sentence Rules, 1982.