ELAKKIYA Vs. STATE

JUDGEMENT

(1.) The present writ petition (criminal) has been filed calling for the records pertaining to the impugned order dtd. 23/9/2025 passed by the respondent and quash the same and consecutively direct the respondent to grant emergency leave for 15 days without escort to the detenu Balasubramani, S/o.Palanivel, aged about 43 years, Convict No.8271, detained at the Central Prison, Puzhal.

(2.) It is the case of the petitioner that she is the wife of the convict prisoner viz. Balasubramani, S/o.Palanivel, aged about 43 years, Convict No.8271, detained at the Central Prison, Puzhal; the respondent has passed an order dtd. 23/9/2025 rejecting the ordinary leave sought by her on the ground that her husband has already availed leave as per rules and therefore, he is not entitled to ordinary leave, challenging which, the present petition has been filed.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner's daughter is suffering from health issues and therefore, in order to give medical facilities to her daughter, the petitioner's husband's presence is very much necessary. Hence, he seeks ordinary leave.