N.Kirubakaran, J. - (1.) The Petitioner's brother Mohammed Rafik was convicted and he has been undergoing life imprisonment as Convict No.10682 at Central Prison, Coimbatore from 1998 onwards. To release him on leave for three months, the petitioner has sent a representation to the respondents on 19.07.2018. Since the said representation has not been considered, the petitioner has come before this Court seeking positive direction.
(2.) Heard Dr.S.Manoharan, learned counsel for the Petitioner and Mr.R.Prathap Kumar, learned Additional Public Prosecutor for the respondents.
(3.) It is submitted that the petitioner's brother has to be granted leave for the reasons such as, (i) to make arrangements for the livelihood of his family and for the settlement of life after release; (ii) Construction or repairing the homestead and (iii) Settling family disputes like partition etc., under Article 22 of Tamil Nadu Suspension of Sentence Rules 1982. Since the petitioner's brother has been lodged in prison for more than twenty years, the present petition has been filed.;