RAJESH NIRMALKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Keshav Prasad Gupta, learned counsel for the petitioner. Also heard Ms. Madhunisha Singh, learned Deputy Advocate General, appearing for the respondents/State.

(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 Cr.P.C. has been rejected by order dtd. 29/3/2023 passed by the respondent No.1 (Annexure P/1).