KUTTRALAM Vs. STATE

JUDGEMENT

(1.) This Writ Petition has been filed challenging the impugned proceedings of the first respondent dtd. 15/9/2025 insofar as granting ordinary leave for 21 days with escort to the detenue and consequently to direct the respondents to grant ordinary leave without escort.

(2.) Heard Mr.S.Manoharan, learned counsel appearing for the petitioner and Mr.A.Thiruvadi Kumar, learned Additional Public Prosecutor appearing for the respondents.

(3.) The detenue was convicted and sentenced for the offences under Ss. 148, 341 and 302 IPC by the learned Additional District and Sessions Judge, Fast Track Court, Tenkasi by judgment dtd. 12/7/2022 and the same was confirmed by this Court in Crl.A.(MD).No. 711 of 2022 by judgment dtd. 27/11/2025. The judgment has become final and the detenue is undergoing sentence for nearly four years.