VIJAYA KUMAR Vs. SECRETARY, DEPARTMENT OF PRISONS

JUDGEMENT

(1.) The petitioner is the father of the convict - Rathnavel. The present petition has been filed seeking ordinary leave for 15 days to the convict to attend the engagement ceremony of the petitioner.

(2.) Heard both sides.

(3.) The convict is undergoing rigorous imprisonment of two years. As there is no dispute on the engagement ceremony of the petitioner, we are inclined to grant ordinary leave for one week to the convict subject to the usual conditions that may be imposed by the prison authorities so as to enable him to attend the engagement ceremony of his son, the petitioner herein. The leave shall be granted from 19.06.2019 at 10.00 a.m. and the convict shall return back to the prison on 25.06.2019 at 05.00 p.m. The convict shall be accompanied by escort in plain clothes.