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On Monday the Madras High Court, granted two weeks parole to a life convict for the purpose of conjugal visit. The matter was heard by bench comprising of Justice CT Selvam and Justice S.Ramathilagam.
The court had been approached by one P.Muthumari, who is the wife of a life convict, Perumal who is currently lodged in Central Prison, Cuddalore. The Additional Public Prosecutor had appointed out that since the petitioner’s husband is an under trial prisoner in two cases, the jail authorities are precluded from granting him leave under the Tamil Nadu Suspension of Sentence Rules,1982
However, the court allowed the petition relying on the judgment in the case of Meharaj vs. The State and Ors, wherein the Madurai Bench of Madurai High Court recognized the importance of conjugal visits. The matter was directed to be posted on January 2, 2019 for reporting compliance.
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