MOHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The present petition is for grant of release on parole to the petitioner.

(3.) In this case, despite the opportunity given to the State on three occasions, the reply has not been filed and as a last indulgence today the date was given to file the reply, but till today the reply has not been placed on record.