MADHAVI DAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present petition has been filed by the petitioner against order dtd. 1/9/2021 (Annexure-R/1) passed by the Deputy Collector, Korba (CG) whereby the application for releasing the petitioner/convict on parole has been rejected.

(2.) The petitioner is a prisoner, who has been convicted for offence under Sec. 302 of Indian Penal Code and is languishing in Jail since long. She made an application for grant of leave under Rule 4 and 6 of the Chhattisgarh Prisoner's Leave Rule 1989 (henceforth 'Rule 1989'). On the said application, the District Magistrate called report from the concerned Superintendent of Police, wherein it has been stated that if petitioner is granted leave then some unavoidable incident may happen and on the basis of that report the concerned District Magistrate, rejected the application reiterating the objection raised by the Police.

(3.) Feeling dissatisfied and aggrieved against that order, the instant writ petition has been filed.