MANAV PANDEY 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. 19/3/2021 passed by the Additional District Magistrate, Raipur (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 Sec. 302, 34 of the IPC and Sec. 25 of the Arms Act and is languishing in jail for about 3 years. He made an application for grant of leave under Chhattisgarh Prisoner's Leave Rule 1989 but the said application was rejected by the Additional District Magistrate, Raipur (C.G.) vide order dtd. 19/3/2021. Feeling dissatisfied and aggrieved against the said order, the instant writ petition has been filed.