SEVAKRAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The present petition is against order dtd. 25/3/2021 passed by District Magistrate, Rajnandgaon (CG), whereby, application for release of the petitioner on parole, has been rejected.

(3.) Learned counsel for the petitioner would submit that the petitioner is life convict and he is in jail since 14/12/2014, he has become entitled for benefit of release on leave under Chhattisgarh Prisoner's Leave Rules, 1989 (for short 'Rules 1989'). On this basis, the application for grant of leave was filed by the petitioner, which was not allowed by the respondent No. 3. Hence, it is prayed that appropriate direction may be issued to the respondents for release on leave of the petitioner.