MARIYA MEIYAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed seeking for a direction to the respondents to grant ordinary leave for one month without escort to the detenue, petitioner's son namely, Sahaya Brunoe, S/o. Francis, aged about 45 years, life convict detained at Central Prison, Tiruchirappalli.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Government Advocate(Crl.side) appearing for the respondents.

(3.) The petitioner is the mother of the detenue, namely, Sahaya Brunoe, S/o. Francis. Leave has been sought for on the ground that the detenue's younger brother, namely, F.Savul's marriage is to be held on 11.12.2019 at Jesus Holy Temple, Assisi Complex, Nagercoil and the detenue being the elder son and care taker of the family, his presence is necessary for the marriage.