REGINA BEGUM Vs. STATE

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner's son Margith Ali khan is undergoing life sentence in Central Prison, Trichy. One Yasmin, D/o.Abdullah, Perumbakkam has come forward to marry him. 15/1/2025 has been fixed as the date of marriage. The marriage is to be solemnized at Nagore Dargah. The petitioner wants 25 days of ordinary leave without escort for her son.

(3.) The prisoner was convicted and sentenced on 23/4/2022. He has so far spent 2 years 7 months in prison. Since he has not completed 3 years since the imposition of sentence on him, he will not be entitled to ordinary leave. Therefore, the petitioner's request for grant of ordinary leave is rejected.