R.SUNDARI Vs. STATE

JUDGEMENT

(1.) When the petitioner, who is the wife of the convict prisoner, had sought for grant of ordinary leave for her husband, the Deputy Inspector General of Prisons, Vellore, by an order dtd. 19/6/2025, had granted 21 days of ordinary leave, with escort, subject to certain conditions. The petitioner is aggrieved against the grant of leave 'with escort' and seeks for modification of the order into one 'without escort'.

(2.) The particulars of the life convict prisoner supplied to us evidences that he was earlier granted ordinary leave by this Court for a period of 21 days, through an order passed in W.P.No.30377 of 2024 dtd. 21/10/2024, for the period from 25/10/2024 to 14/11/2024.

(3.) Rule 22(2) of Tamil Nadu Suspension of Sentence Rules, 1982, prescribes the spell of ordinary leave to which a convict prisoner would be eligible, depending on the period of actual imprisonment undergone by him.