1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPCR No. 461 of 2024
1 - Raviranjan Kumar Singh S/o Umesh Singh Aged About 54 Years Convict No. 9362/124, Lodged In Raipur Central Jail, Raipur, Distt. Raipur Chhattisgarh
... Petitioner(s) versus
1 - State of Chhattisgarh Through The Chief Secretary, Mantralaya, Naya Raipur, District Raipur Chhattisgarh
2 - Secretary Department of Home, Mantralaya, Naya Raipur, District Raipur Chhattisgarh
3 - Director General Prisons The Jail And Correctional Services Chhattisgarh, Jail Road, Raipur, District Raipur, Chhattisgarh
4 - Jail Superintendent Central Jail Raipur, District Raipur Chhattisgarh
... Respondent(s)
For Petitioner : Ms. Rajni Soren, Advocate. For Respondent : Shri S.S. Baghel, Dy. Govt. Advocate.
Hon'ble Shri Justice Ramesh Sinha, CJ Hon'ble Shri Justice Ravindra Kumar Agrawal, J Order on Board
24.02.2025
Per, Ramesh Sinha, CJ.
1 The present petition has been filed by the petitioner seeking following relief(s):
Digitally signed by
INDRAJEET SAHU
Date: 2025.02.24 16:47:04 +0530
2
"I. Issue a writ of mandamus directing respondents to consider the petitioner's application for release in a time bound manner under Section 432 CrPC.
ii. Pass any other order the Hon'ble court may deem fit in the interest of justice."
2 Learned counsel for the State submits that in compliance of court's order dated 06.02.2025, an affidavit dated 20.02.2025 has been filed by the Secretary, Home Department, Govt. of Chhattisgarh, intimating that vide order dated 13.02.2025 the application filed by the petitioner for remission has already been rejected.
3 In view of above submission made by the counsel for the State, the counsel for the petitioner seeks to withdraw this petition with liberty to take recourse of law available to her under the provisions of law.
4 Accordingly, the writ petition is dismissed as withdrawn with the aforesaid liberty.
Sd/- Sd/-
(Ravindra Kumar Agrawal) (Ramesh Sinha)
Judge Chief Justice
inder