SHIVKUMAR VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The present petition has been filed under article 226 of the Constitution of India challenging the order dtd. 5/2/2021 passed by the District Magistrate, Rajnandgaon (C.G.), whereby the application filed by the petitioner under Chhattisgarh Prisoner's Leave Rule 1989 for grant of leave (parole) has been rejected.

(3.) The petitioner is a prisoner who has been convicted for the offence under Ss. 147, 148, 149, 427, 302 and 452 of the Indian Penal Code and is languishing in jail since 3/7/2012. He made an application for grant of leave under Chhattisgarh Prisoner's Leave Rule 1989 but the said application was rejected by the District Magistrate, Raigarh vide order dtd. 5/2/2021. Feeling dissatisfied and aggrieved against that order, the instant writ petition has been filed.