R.MANJULA Vs. HOME SECRETARY SECRETARIAT

JUDGEMENT

(1.) Petitioner/wife of C.Raj Mohan, S/o.Chandra Mohan, (Prisoner No.6584), now confined at Central Prison, Salem, has filed the present petition seeking a direction to the respondents to grant 15 days Emergency Leave to her husband by considering the petitioner's representation dated 10.12.2019.

(2.) Heard learned counsel for the petitioner and learned Government Advocate appearing for the respondents.

(3.) The petitioner is the wife of a convict prisoner by name C.Raj Mohan (Prisoner No.6584). He is presently confined in Central Prison, Salem. The son of the petitioner is having certain major renal issues and he has to undergo kidney transplantation. Therefore, the petitioner had earlier filed a Habeas Corpus Petition in H.C.P.No.1961 of 2019 seeking emergency leave for her husband. It was allowed on 19.09.2019 and the petitioner's husband came out on emergency leave, but the operation of the petitioner's son could not be arranged. Therefore, even though 30 days leave was granted, the petitioner's husband surrendered within 3 days.