T.RAMALAKSHMI Vs. STATE

JUDGEMENT

(1.) The above writ petitions are referred before the larger Bench, in view of the conflicting views expressed by two Division Benches of this Court while interpreting Rule 35 of the Tamil Nadu Suspension of Sentence Rules, 1982, particularly in W.P.No.10265 of 2021 (L.Wasib Khan v. State of Tamil Nadu) and in W.P.(MD)No.6398 of 2023 (Latha v. State of Tamil Nadu), the former declining the grant of ordinary/emergency leave to the prisoner concerned and the latter granting the relief sought to the prisoner concerned.

(2.) Heard the parties to the lis on hand.

(3.) The reference has been made to answer the following two issues: