V. SANGEETHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed for a direction to the 3rd respondent to grant ordinary leave to the husband of the petitioner who is undergoing life imprisonment at Central Prison, Cuddalore.

(2.) The husband of the petitioner was convicted for an offence under Section 302 of IPC and sentenced to life imprisonment in S.C. No. 58 of 2000. This judgment was confirmed upto Supreme Court. The husband of the petitioner has been serving the sentence for nearly 10 years.

(3.) The petitioner gave a representation to the respondents seeking for ordinary leave on the ground that the property standing in the name of the husband of the petitioner will have to be sold to meet the educational expenses of the children. For this purpose the husband of the petitioner must be made available in person to undertake this process. This representation was given on 09.07.2018.