LAWS(CHH)-2021-1-112

JAI ASEEM EKKA Vs. STATE OF CHHATTISGARH

Decided On January 22, 2021
Jai Aseem Ekka Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard

(2.) The present writ petition is directed against the order dated 31.07.2020 whereby the learned District Magistrate, Koriya, has rejected the petitioner's application for grant of leave/parole only on the ground that the concerned Superintendent of Police has not recommended to release the petitioner on leave/parole.

(3.) Learned counsel for the petitioner would submit that the concerned District Magistrate is absolutely unjustified in rejecting the petitioner's application without assigning any reason. He would further submit that decisions rendered by this Court in the cases of Rakesh Shende vs. State of C.G. (WPCR No.29/2016) decided on 18.11.2016 and Santhram Sinha vs State of C.G. (WPCR No.182/2015) decided on 07.01.2016 have not been considered, as such, the impugned order deserves to be set aside and the matter be remitted to the learned District Magistrate, Koriya, for considering the petitioner's application strictly in accordance with law.