Amutha vs Government OF Tamil Nadu And Others

N.Sathish Kumar, J

The petitioner seeks for the grant of ordinary/emergency leave for 15 days on medical ground.

The learned counsel for the petitioner submitted that the convict prisoner Kurinji @ Kurinjinathan is suffering from heart ailment and needs to undergo heart surgery in a private hospital for better facility and care and therefore, the petitioner seeks for ordinary/emergency leave for her son / convict prisoner.

The learned Additional Public Prosecutor submitted that the convict prisoner has not completed two years of imprisonment and hence, he is not eligible for the grant of leave as per Rule 22 (1)(b) of the Tamil Nadu Suspension of Sentence Rules, 1982.

We perused the entire materials on records.

It is seen that on an earlier occasion, this Court has granted 6 days emergency leave to the convict prisoner from 01.08.2025 to 06.08.2025 with minimum escort. Now the petitioner once again seeks 6 days emergency leave on medical ground. The learned Additional Public Prosecutor is also not disputing that the convict prisoner is suffering from heart ailment. As per Rules 6 and 13 of the Tamil Nadu Suspension of Sentence Rules, 1982, the maximum emergency leave that could be availed by a convict prisoner is 15 days in a year and the first spell of emergency leave should not exceed 6 days and for the subsequent spells, 3+3+3 days leave alone can be considered.

Ondiyappan, male, aged about 33 years, is granted three days emergency leave from 06.11.2025 to 09.11.2025. After the expiry of the emergency leave, the convict prisoner shall surrender before the Jail Authorities on 10.11.2025 at 10.00am. The convict prisoner shall utilize the leave only for the purpose for which it has been granted and shall not indulge in any other activities.

With the above direction, this writ miscellaneous petition stands allowed. There shall be no order as to costs.