RAVIRANJAN KUMAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Ms. Rajni Soren, learned counsel for the petitioner and Mr. Gagan Tiwari, learned Deputy Government Advocate, appearing for the State/respondents.

(2.) The present writ petition has been filed by the petitioner with the following prayers:

(3.) The petitioner's application for remission under Sec. 432(2) of the CrPC has been rejected by order dtd. 27/12/2022 passed by the respondent No.3 (Annexure P/1).