Shekshpear vs State Of Chhattisgarh
2021 Latest Caselaw 814 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR

                                      Order Sheet

                                WPCR No. 387 of 2021

                    Shekshpear Vs. State of Chhattisgarh & others



02.07.2021         Mr. Rohitashva Singh, counsel for the petitioner.
                   Mr. Sudeep Verma, Dy. G.A. for the State/ respondents.

Learned counsel for the petitioner would submit that the State vide its order dated 04.09.2019 (Annexure P/3) has already granted remission to the petitioner, but still the petitioner has not been released by the jail authority. He would further submit that as per Section 57 of I.P.C., life imprisonment means 20 years of jail sentence and total jail sentence of the petitioner comes to 27 years including 7 years of remission.

Learned counsel for the petitioner would draw attention of this Court towards judgment dated 27.09.2020 (Annexure P/7) passed by the Coordinate Bench of this Court in WPCR No. 973 of 2019, wherein the Coordinate Bench has already passed the order relying on Section 427 (1) of Cr.P.C. and directed for concurrent running of sentences in more than one conviction against a person.

The issue raised by learned counsel for the petitioner is arguable. The case is admitted for hearing.

Learned State counsel is directed to file reply. List this case on 19th July, 2021.

Sd/-

(Narendra Kumar Vyas) Judge

Arun