PRANAV YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner's application for remission under Sec. 432(2) of the CrPC has been rejected by order dtd. 2/9/2021 passed by respondent No.1 (Annexure P/13).

(2.) Mr. Atul Kumar Kesharwani, learned counsel for the petitioner, submits that petitioner's application has been rejected without applying judicial mind and without considering the decision rendered by the Supreme Court in the matter of Ram Chander v. State of Chhattisgarh AIR 2022 SC 2017 and Laxman Naskar v. Union of India (2000) 2 SCC 595 and only on the basis of opinion given by the Additional Sessions Judge the petitioner's application has been rejected, as such, the order passed by respondent No.1 be quashed and respondent No.1 may be directed to consider the petitioner's application afresh.

(3.) Learned State counsel submits that the petitioner's application for remission has rightly been rejected by the State Government strictly in accordance with law.