PRADEEP SARTHI 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. 6/9/2021 passed by the District Magistrate Koriya, Baikunthpur, District- Koriya (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 is languishing in jail since 3 years and 9 months. He has made an application for grant of leave under Chhattisgarh Prisoner's Leave Rule 1989 but the said application was rejected by the District Magistrate, Koriya (C.G.) vide order dtd. 6/9/2021. Feeling dissatisfied and aggrieved against the said order, the instant writ petition has been filed.