J.CHITRA Vs. THE PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioner herein is the wife of the remand prisoner M.Jeganathan, S/o.Mayandi, aged about 45 years, who was arrested by the fourth respondent police, under Act 14 of 1982, in Crime Nos.225 of 2016 and 394 of 2016, for having 1.100 Kgms Kanja and 97 Kgms of Kanja, respectively. The said Jeganathan has been under incarceration from the date of arrest i.e., on 22.10.2016 and he was not released on bail.

(2.) In view of the urgency of the matter, a mention has been made and the matter has been taken up now.

(3.) The learned counsel for the petitioner would state that the petitioner's mother-in-law by name Ellammal, W/o.Mayandi was died on 31.01.2017, which was also admitted on verification from the concerned police. He further state that as per Hindu rites and customs, as son of the deceased mother, the detenu/Jeganathan has to perform and participate in funeral rituals of his deceased mother. In this regard the petitioner had also submitted a representation to the respondents and no action has been taken. Hence the petitioner has come forward with this writ petition.